LexS.R.KRISHNA KUMAR
17,636 recorded High Court judgment(s) · 2013–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 17636 |
Disposal nature
| DISPOSED | 7910 |
| ALLOWED | 5932 |
| DISMISSED | 1924 |
| Partly Allowed | 1087 |
| ALLOWED AND REMANDED | 656 |
| Dismissed for Non-Prosecution | 34 |
| IA/Memo/VK/OP in disposal | 21 |
| Abated | 18 |
Recent judgments
- THE CITY MUNICIPAL COUNCIL v. KRISHNAVENAMMA DEAD BY LRS — Karnataka High Court (2026-06-01)
- SRI M SEETHARAM v. THE VICE CHANCELLOR — Karnataka High Court (2026-06-01)
- BASAVARAJU T N v. STATE OF KARNATAKA — Karnataka High Court (2026-05-14)
- MOHANKUMARI J v. THE STATE OF KARNATAKA — Karnataka High Court (2026-05-14)
- SMT. K. INDIRA VENKATESH v. SHRI. M. N. SRIKANTH — Karnataka High Court (2026-05-14)
- MANJUNATHA N v. THE STATE OF KARNATAKA — Karnataka High Court (2026-05-14)
- SMT. LIKHITHA K R v. SRI. MAHADEVA D — Karnataka High Court (2026-05-14)
- SRI K V SRIDHAR v. THE STATE OF KARNATAKA — Karnataka High Court (2026-05-14)
- SRI KRISHNAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-05-14)
- SMT MEENAKSHI C M v. THE STATE OF KARNATAKA — Karnataka High Court (2026-05-14)