MOHAN M SHANTANAGOUDAR,K.N.PHANEENDRA

120 recorded High Court judgment(s) · 2014–2015

Courts

Karnataka High Court

120

DISMISSED	52
Partly Allowed	21
DISPOSED	18
ALLOWED	11
Dismissed for Non-Prosecution	9
DROPPED	6
ALLOWED AND REMANDED	2
IA/Memo/VK/OP in disposal	1

FAKEEREDDY NINGAREDDY MUNDAWAD v. THE STATE OF KARNATAKA — Karnataka High Court (2015-02-27)
MAHADEVI D/O DHARMANNA UDHOJI v. THE STATE OF KARNATAKA — Karnataka High Court (2014-12-19)
JAYA W/O PURUSHOTTAM PATEL v. RATNAPRABHA — Karnataka High Court (2014-12-19)
SHEKAVVA W/O MALLAPPA BADIGER @ KAMBER, v. RAVI S/O GUDDAPPA GALAGANATH, — Karnataka High Court (2014-12-19)
S S HERALAGI S/O SUBHASH HERALAGI v. THE STATE OF KARNATAKA — Karnataka High Court (2014-12-18)
SATEESH GANAPATHI KADAM v. THE LAND TRIBUNAL — Karnataka High Court (2014-12-18)
MOTYA S/O. CHANDAPPA GUDIMANI v. KANNADA VISHWAVIDYALAYA — Karnataka High Court (2014-12-18)
THE UNION OF INDIA v. V S THIPPESWAMY S/O V SANNAPPA — Karnataka High Court (2014-12-17)
M/S K MADHAV KAMATH BROTHER and CO. v. THE ASST.COMMISSIONER OF CENTRAL EXCISE — Karnataka High Court (2014-12-17)
RATNAKAR MUTTAYA SHETTY v. THE MANAGING DIRECTOR — Karnataka High Court (2014-12-17)