S G PANDIT,H.G.RAMESH

50 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• AMIT S/O SHIVAJI JADHAV v. SANGEETA W/O AMIT JADHAV — Karnataka High Court (2018-03-28)
• UNIONI OF INDIA REPRESENTED BY v. M/S BEEJAY ASSOCIATES (C) PVT. LTD — Karnataka High Court (2018-03-28)
• SMT. SUNITHA MARIYAPPA MARIYAPPANAVAR v. THE STATE OF KARNATAKA — Karnataka High Court (2018-03-28)
• NATIONAL MINERAL DEVELOPMENT v. NIKITHA MINERALS EXPORT PVT. LTD. — Karnataka High Court (2018-03-28)
• SMT.LIMBEWWA @ NIMBEWWA v. SHRIKANT — Karnataka High Court (2018-03-28)
• EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA v. MR.T.G. KRISHNA BHATTA — Karnataka High Court (2018-03-28)
• SHIVAYOGAYYA S/O. CHANABASAYYA HIREMATH v. PUTTAYYA S/O. CHANABASAYYA HIREMATH — Karnataka High Court (2018-03-28)
• GURUBASU S/O. APPANNA DABOLLI v. BASAPPA ALAGONDA MUDGOUDAR — Karnataka High Court (2018-03-27)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX v. M/S SIDDASHRI PATTIN SOUHARDA — Karnataka High Court (2018-03-27)
• SMT. SHARADA W/O. MURLIDHAR PRABHU v. SMT. MUKTA @ MALATI W/O. MADHAV SHANBHAG — Karnataka High Court (2018-03-27)