LexRAVI MALIMATH,M.NAGAPRASANNA
199 recorded High Court judgment(s) · 2015–2020
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 199 |
Disposal nature
| DISMISSED | 124 |
| DISPOSED | 37 |
| ALLOWED | 27 |
| DROPPED | 6 |
| Partly Allowed | 3 |
| Dismissed for Non-Prosecution | 1 |
| ALLOWED AND REMANDED | 1 |
Recent judgments
- SRI H M RENUKARDHYA v. STATE OF KARNATAKA — Karnataka High Court (2020-02-04)
- BENGALURU DEVELOPMENT AUTHORITY v. STATE OF KARNATAKA — Karnataka High Court (2020-02-04)
- M/S DURJAYA ESTATES PRIVATE LIMITED v. UCO BANK — Karnataka High Court (2020-02-04)
- SHIVAMOGGA CO-OPERATIVE MILK UNION LIMITED v. SRI CHANNAKESHAVAMURTHY — Karnataka High Court (2020-02-04)
- THE BENGALURU DEVELOPMENT AUTHORITY v. SMT. SUSHEELA S. MANICKAVELU — Karnataka High Court (2020-01-24)
- THIMMAIAH @ PUTTASWAMY v. THE DEPUTY COMMISSIONER — Karnataka High Court (2020-01-24)
- SRI KRISHNA v. BENGALURU METROPOLITAN TRANSPORT CORPORATION — Karnataka High Court (2020-01-24)
- MR. DOMINIC SAVIO. L. v. THE STATE OF KARNATAKA — Karnataka High Court (2020-01-24)
- BENGALURU DEVELOPMENT AUTHORITY v. THE STATE OF KARNATAKA — Karnataka High Court (2020-01-21)
- BENGALURU DEVELOPMENT AUTHORITY v. THE STATE OF KARNATAKA — Karnataka High Court (2020-01-21)