R.DEVDAS,RAJESH RAI K

220 recorded High Court judgment(s) · 2019–2025

Courts

Karnataka High Court

220

DISMISSED	89
DISPOSED	30
ALLOWED	27
Partly Allowed	24
DROPPED	23
ALLOWED AND REMANDED	19
Dismissed for Non-Prosecution	5
Abated	2

M/S. BAGALKOT CEMENT v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2025-01-10)
The State Of Karnataka v. Sri Bhimappa Adiveppa Hadapad — Karnataka High Court (2024-09-27)
THE DIVISIONAL CONTROLLER v. SHRI. MAHANTESH — Karnataka High Court (2024-02-19)
THE STATE OF KARNATAKA REPR BYPRI SECR DEPT OF DPAR POLITICAL PENSION M S BUILDING BENGALURU v. FAKIRAWWA.SANGOLI — Karnataka High Court (2023-07-07)
THE STATE OF KARNATAKA REP BY PRI SECR DEPT OF DPAR POLITICAL PENSION M S BUILDING BENGALURU v. SAVANTREWWA HITTALMANI — Karnataka High Court (2023-07-07)
STATE OF KARNATAKA REPRESENTED BY PRINCIPAL SECRETARY DEPARTMENT OF DPAR M S BUILDING BENGALURU v. SMT SHANTAVVA — Karnataka High Court (2023-07-07)
THE STATE OF KARNATAKA REP BY PRI SECR DEPT OF DPAR POLITICAL PENSION M S BUILDING BENGALURU v. ANNAPURNA KAMBAR — Karnataka High Court (2023-07-07)
M/S.BAGALKOT CEMENT and INDUSTRIES LTD., v. THE SPECIAL LAND ACQUSITION OFFICER — Karnataka High Court (2023-07-07)
THE STATE OF KARNATAKA REP BY PRI SECR DEPT OF DPAR POLITICAL PENSION M S BUILDING BENGALURU v. GURAPPA KALABHAVI — Karnataka High Court (2023-07-07)
THE STATE OF KARNATAKA REP BY PRI SECR DEPT OF DPAR IPOLITICAL PENSION M S BUILDING BENGALURU v. SUMITRA. DEVANGAMATH. — Karnataka High Court (2023-07-07)