LexR DEVDAS
11,338 recorded High Court judgment(s) · 2004–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 11338 |
Disposal nature
| DISPOSED | 6115 |
| DISMISSED | 2526 |
| ALLOWED | 1617 |
| Partly Allowed | 632 |
| Dismissed for Non-Prosecution | 168 |
| ALLOWED AND REMANDED | 150 |
| Dismissal for Non Compliance of Office Objections | 94 |
| REJECTED | 12 |
Recent judgments
- SEI ADITI POWER PRIVATE LIMITED v. THE TAHSILDAR — Karnataka High Court (2026-04-30)
- SRI.GURUMURTHY v. STATE OF KARNATAKA — Karnataka High Court (2026-04-30)
- YOGENDRA K. C. v. STATE OF KARNATAKA — Karnataka High Court (2026-04-30)
- SMT. MUNIYAMMA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-04-30)
- SMT. NANJAMMA v. THE STATE OF KARNATKA — Karnataka High Court (2026-04-30)
- SRI. A. HARIHARAN, v. GREATER BANGALORE AUTHORITY — Karnataka High Court (2026-04-30)
- RAMASWAMY. A. M. v. STATE OF KARNATAKA — Karnataka High Court (2026-04-30)
- MUNISIDDEGOWDA v. STATE OF KARNATAKA — Karnataka High Court (2026-04-29)
- SRI B R MANJUNATHA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-04-29)
- SMT SAMPANGIRAMAKKA v. STATE OF KARNATAKA — Karnataka High Court (2026-04-29)