LexRAVI MALIMATH,ASHOK S.KINAGI
441 recorded High Court judgment(s) · 2016–2020
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 441 |
Disposal nature
| DISMISSED | 356 |
| DISPOSED | 35 |
| ALLOWED | 33 |
| Partly Allowed | 6 |
| DROPPED | 3 |
| ALLOWED AND REMANDED | 3 |
| Transferred to Dharwad | 1 |
| Abated | 1 |
Recent judgments
- SRI S SOMASEKHARAIAH v. THE STATE OF KARNATAKA — Karnataka High Court (2020-02-17)
- SRI C N THIMMEGOWDA v. THE DIRECTOR OF AGRICULTURAL MARKETING — Karnataka High Court (2020-02-13)
- MR. CRAIG CHETAN LEWIS v. THE SPECIAL LAND ACQUISITION OFFICER & — Karnataka High Court (2020-02-13)
- THE DIVISIONAL CONTROLLER v. K. R. THIPPESWAMY — Karnataka High Court (2020-02-13)
- MS JASMINE SONDH v. STATE OF KARNATAKA — Karnataka High Court (2020-02-13)
- M/S ESQUIRE EXPRESS INDIA v. COMMISSIONER OF CUSTOMS — Karnataka High Court (2020-02-13)
- SMT CHOWDAMMA v. THE DEPUTY COMMISSIONER — Karnataka High Court (2020-02-04)
- SMT CHOWDAMMA v. THE DIVISIONAL COMMISSIONER BANGALORE DIVISION — Karnataka High Court (2020-02-04)
- UNION OF INDIA v. M/S WELCAST STEELS LIMITED — Karnataka High Court (2020-02-04)
- UNION OF INDIA v. SWEEPER VENAKTESHAPPA — Karnataka High Court (2020-02-04)