S.ABDUL NAZEER,B.SREENIVASE GOWDA

33 recorded High Court judgment(s) · 2017–2017

Courts

Disposal nature

Recent judgments

• N JAIRAJ SHETTY v. SMT. SUMITHRA — Karnataka High Court (2017-02-15)
• SRI.CHIKKAPAIAHNNA v. SUBHASH CHANDRAKHUNTIA C S — Karnataka High Court (2017-02-15)
• M/S ISLAMIAH INSTITUTE OF TECHNOLOGY v. SRI C LAKSHMINARAYANA — Karnataka High Court (2017-02-15)
• SRI. K.R. RAGHAVENDRA SINGH v. SRI. ADARSH P B — Karnataka High Court (2017-02-14)
• SMT. VENKATAMMA v. V. SHANKAR — Karnataka High Court (2017-02-14)
• B. GOPALA KRISHNA REDDY v. MR. ANTHONY GEORGE — Karnataka High Court (2017-02-14)
• SMT.MURUGAMMA v. SRI.H.M. BASAVARAJU — Karnataka High Court (2017-02-14)
• A G NANJUNDASHETTY v. SHRI.S.S.MANJUNATH — Karnataka High Court (2017-02-14)
• K NARASIMHA MURTHY v. SRI ANTHONY GEORGE — Karnataka High Court (2017-02-14)
• VISHWA MANAVA EDUCATION TRUST (R) v. A.B. IBRAHIM — Karnataka High Court (2017-02-13)