LexRAVI MALIMATH,SUBHRO KAMAL MUKHARJEE (AG.CJ)
324 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 324 |
Disposal nature
| DISPOSED | 134 |
| DISMISSED | 120 |
| Dismissed for Non-Prosecution | 46 |
| ALLOWED | 17 |
| REJECTED | 4 |
| Modification | 1 |
| Partly Allowed | 1 |
| ALLOWED AND REMANDED | 1 |
Recent judgments
- SRI. S. NARAYANASWAMY v. SRI. RAJU SETTY — Karnataka High Court (2016-02-23)
- V RAGHU v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- IDEYA VENDAN R v. THE ADDITIONAL CHIEF SECRETARY — Karnataka High Court (2016-02-23)
- BAHUBALI KALLAPPA KADAHATTI v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- MRS.ROSHNI MATHAN PEREIRA v. MRS.AGNES FLORA MATHAN — Karnataka High Court (2016-02-23)
- SRI. SHYLA CHANDRAPPA VARJE v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- SMT. BHARATHI SRISHYLA VARJE v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- AJITH SANKAPPA KAMTE v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- B R VENKATANARAYAN DIXIT v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)
- M G GADIWADDAR v. THE STATE OF KARNATAKA — Karnataka High Court (2016-02-23)