N. V. ANJARIA (CJ),K. V. ARAVIND

1,305 recorded High Court judgment(s) · 2024–2025

Courts

Karnataka High Court

1305

DISPOSED	641
DISMISSED	490
Dismissal for Non Compliance of Office Objections	109
ALLOWED	30
Dismissed for Non-Prosecution	18
Partly Allowed	12
DROPPED	5

GIRISH BHARADWAJ v. STATE OF KARNATAKA — Karnataka High Court (2025-05-29)
H KEMPAIAH SINCE DECEASED REP BY LRS SMT NAGARATHNAMMA v. T KEMPARAJU — Karnataka High Court (2025-05-28)
RAIT SENA KARNATAKA v. UNION OF INDIA — Karnataka High Court (2025-05-28)
MR RANJAL RAGHURAM SHENOY v. THE BANGALORE DEVELOPMENT AUTHORITY — Karnataka High Court (2025-05-28)
MR. SHIDDALINGAPPA v. GOVERNMENT OF KARNATAKA — Karnataka High Court (2025-05-28)
JANASHAKTHI WELFARE LAYOUT ASSOCIATION (R) v. THE CHIEF SECRETARY — Karnataka High Court (2025-05-28)
RAMESH NAIK L v. STATE OF KARNATAKA — Karnataka High Court (2025-05-28)
SRI NAVEEN KUMAR N v. M/S KARNATAKA POWER CORPORATION LIMITED — Karnataka High Court (2025-05-28)
MS. SANJANA RAGHUNATH v. THE KARNATAKA EXAMINATION AUTHORITY — Karnataka High Court (2025-05-02)
THE DEPUTY COMMISSIONER v. SRI. DHARMARAYA SWAMY TEMPLE — Karnataka High Court (2025-05-02)