R.DEVDAS,P.KRISHNA BHAT

25 recorded High Court judgment(s) · 2020–2020

Courts

Disposal nature

Recent judgments

• THE STATE OF KARNATAK AND ANR v. GOPALA KRISHNA C AND ORS — Karnataka High Court (2020-12-11)
• VEERESH S/O DODDANAGAPPA AND ANR v. THE STATE OF KARNATAKA THROUGH YAPALDINNI POLICE — Karnataka High Court (2020-07-24)
• SUBHAS S/O SIDRAM TALAWAR @ WALIKAR AND ANR v. THE STATE OF KARNATAKA THROUGH INDI P.S. — Karnataka High Court (2020-07-24)
• ABDUL WAHEED S/O CHAND PASHA v. STATE THROUGH C.P.I — Karnataka High Court (2020-07-24)
• SANGEETA W/O LATE BHOJAPPA GDWAL AND ORS v. MR. SHIVSHANTAPPA UDGIRE AND ANOTHER — Karnataka High Court (2020-07-24)
• REVANSIDDAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-24)
• BHIMAPPA S/O YAMANAPPA WALIKAR v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-23)
• THE ORIENTAL INSURANCE CO. LTD., v. PADMAVATHI W/O BASAVARAJ AND ORS — Karnataka High Court (2020-07-23)
• SIDDU S/O BHIMARAYA KALBURGI v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2020-07-20)
• SMT. SHANTABAI v. THE SUPERINTENDENT OF POLICE AND ORS — Karnataka High Court (2020-07-13)