RAVI MALIMATH,P.S.DINESH KUMAR

142 recorded High Court judgment(s) · 2014–2020

Courts

Karnataka High Court

142

DISMISSED	66
DROPPED	25
ALLOWED	22
DISPOSED	20
Partly Allowed	5
Dismissed for Non-Prosecution	2
ALLOWED AND REMANDED	1
REJECTED	1

SRI MRUTHYUNJAYA v. THE COMMISSIONER — Karnataka High Court (2020-02-13)
SMT. MALINI K v. THE STATE OF KARNATAKA — Karnataka High Court (2020-02-13)
SRI.S. BYREGOWDA v. THE STATE OF KARNATAKA — Karnataka High Court (2019-12-13)
SRI B SWAMY v. SRI MANCHEGOWDA — Karnataka High Court (2019-12-13)
SRI.S. BYREGOWDA v. THE STATE OF KARNATAKA — Karnataka High Court (2019-12-13)
C N BALASUBRAMANYAM v. MYSORE URBAN DEVELOPMENT AUTHORITY — Karnataka High Court (2019-12-13)
THE MANAGING BODY OF CHIKKODI v. SHRI.ANNASAHEB A KAMBLE — Karnataka High Court (2019-11-27)
KAVITA PODWAL v. BRUHAT BENGALURU MAHANAGARA PALIKE — Karnataka High Court (2019-04-05)
DAKSHINA BHARATA HINDI PRACHARA SABHA v. THE STATE OF KARNATAKA, — Karnataka High Court (2016-11-16)
1(A) VIJAYALAXMI W/O NARAYAN KULKARNI v. THE NATIONAL INSURANCE COMOPANY LIMITED — Karnataka High Court (2016-11-14)