S.G.PANDIT,T.M.NADAF

258 recorded High Court judgment(s) · 2025–2026

Courts

Karnataka High Court

258

DISMISSED	91
DISPOSED	86
REJECTED	45
ALLOWED	18
Dismissed for Non-Prosecution	10
ALLOWED AND REMANDED	3
Partly Allowed	3
Abated	2

SMT RAMYA H D v. THE STATE OF KARNATAKA — Karnataka High Court (2026-01-30)
SRI K VENKATESHWARA RAO v. THE SECRETARY — Karnataka High Court (2025-10-09)
SRI K C CHANDRASHEKAR RAJU v. SRI D VENKATESH — Karnataka High Court (2025-09-22)
M/S BANGALORE ELECTRICITY v. SMT JAIMALA — Karnataka High Court (2025-08-22)
SMT VEENA v. THE STATE OF KARNATKA — Karnataka High Court (2025-08-22)
ROYAL CHALLENGERS SPORTS PRIVATE LIMITED v. MR.VIKASH KUMAR VIKASH — Karnataka High Court (2025-08-01)
THE STATE OF KARNATAKA v. MR. VIKASH KUMAR VIKASH, IPS, (KN-2004) — Karnataka High Court (2025-08-01)
BENGALURU DEVELOPMENT AUTHORITY v. CHADURANGA KANTHARAJ URS — Karnataka High Court (2025-07-25)
SMT BHARATHI v. THE STATE OF KARNATAKA — Karnataka High Court (2025-07-25)
M/S NANDI BUILDER AND DEVELOPER v. MRS. SARASWATHAMMA — Karnataka High Court (2025-07-25)