S.G.PANDIT,K. V. ARAVIND

1,284 recorded High Court judgment(s) · 2025–2026

Courts

Karnataka High Court

1284

ALLOWED	502
DISMISSED	313
DISPOSED	210
REJECTED	178
Partly Allowed	56
ALLOWED AND REMANDED	15
Dismissed for Non-Prosecution	5
Dismissal for Non Compliance of Office Objections	2

INCOME TAX OFFICER v. M/S. ANODE BUSINESS SOLUTIONS — Karnataka High Court (2026-05-19)
INCOME TAX DEPARTMENT v. KANACHUR WOOD INDUSTRIES AND KANCHUR BOARDS — Karnataka High Court (2026-05-19)
ASSISTANT COMMISSIONER OF INCOME TAX v. SRI. VIKRAM KISHORE KARIA — Karnataka High Court (2026-05-19)
THE INCOME TAX OFFICER WARD 7(2)(5) v. DEVANATHA Y K — Karnataka High Court (2026-05-19)
DEPUTY COMMISSIONER OF INCOME TAX v. SMT HEMAVATHI MUDDAPPA — Karnataka High Court (2026-05-19)
THE INCOME TAX OFFICER v. VANITHA GOVINDAPPA — Karnataka High Court (2026-05-19)
THE DEPUTY COMMISSIONER OF INCOME TAX v. SAI SRUSTHI INFRASTRUCTURER PVT LTD — Karnataka High Court (2026-05-19)
ASSESSMENT UNIT v. PRASANNA JAIKRISHNAMOORTHY — Karnataka High Court (2026-05-19)
CENTRAL BOARD OF DIRECT TAXES v. M/S AKHILA BHARTH SRI VASAVI PENUGONDA TRUST — Karnataka High Court (2026-05-19)
INCOME TAX OFFICER, v. MR. ASHOK VENKATESH — Karnataka High Court (2026-05-19)