LexS.SUJATHA,SHIVASHANKAR AMARANNAVAR
107 recorded High Court judgment(s) · 2016–2022
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 107 |
Disposal nature
| DISMISSED | 62 |
| DISPOSED | 27 |
| Partly Allowed | 10 |
| ALLOWED AND REMANDED | 4 |
| ALLOWED | 2 |
| Abated | 1 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- THE KARNATAKA PUBLIC SERVICE COMMISSION v. GURUSHANTAPPA BELLUNDAGI — Karnataka High Court (2022-04-20)
- THE GENERAL MANAGER (HUMAN RESOURCES) v. THE GENERAL SECRETARY — Karnataka High Court (2022-04-19)
- M/S GOPALAN ENTERPRISES (INDIA) PVT LTD v. THE COMMISSIONER OF INCOME TAX-1 — Karnataka High Court (2022-04-19)
- M/S GOPALAN ENTERPRISES (INDIA) PVT LTD v. THE COMMISSIONER OF INCOME TAX-1 — Karnataka High Court (2022-04-19)
- THE BHARAT ELECTRONICS WORKERS UNITY FORUM v. THE MANAGEMENT OF BHARAT ELECTRONICS LIMITED — Karnataka High Court (2022-04-19)
- M/S GOPALAN ENTERPRISES (INDIA) PVT LTD v. THE COMMISSIONER OF INCOME TAX-1 — Karnataka High Court (2022-04-19)
- SRI KUMAR NAIK v. THE REGISTRAR (VIGILANCE) — Karnataka High Court (2022-04-12)
- THE ASSISTANT COMMISSIONER OF COMMERCIAL TAXES v. M/S EID PARRY (INDIA) LIMITED — Karnataka High Court (2022-04-11)
- H R NARAYANAGOWDA v. M N LAKSHMISHA — Karnataka High Court (2022-04-07)
- R. RAMAKRISHNAN v. THE CENTRAL BOARD OF DIRECT TAXES — Karnataka High Court (2022-04-07)