P.B.BAJANTHRI,K.L.MANJUNATH

145 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• THE CENTRAL PROVIDENT FUND COMMISSIONER v. SMT M G REVATHI — Karnataka High Court (2015-03-12)
• PROF T LAKSHMANA v. THE STATE OF KARNATAKA — Karnataka High Court (2015-03-10)
• UNION OF INDIA v. T. MUDALAGIRIYAPPA — Karnataka High Court (2015-03-09)
• SRI T SHIVAKUMAR v. UNION OF INDIA — Karnataka High Court (2015-03-09)
• SUNIL S CHOUDHARI v. STATE OF KARNATAKA — Karnataka High Court (2015-03-09)
• UNION OF INDIA REPRESENTED BY ITS FINANCE SECRETAR v. SHRI M AJJANNA — Karnataka High Court (2015-03-09)
• SMT. USHA v. THE HOME SECRETARY — Karnataka High Court (2015-03-09)
• THE STATE OF KARNATAKA v. SRI. E. MANJUNATH — Karnataka High Court (2015-03-09)
• UNION OF INDIA v. SHRI N RAGHAVAN — Karnataka High Court (2015-03-09)
• SRI M SHIVAKUMARA SWAMY v. THE INSPECTOR GENERAL OF POLICE — Karnataka High Court (2015-03-09)