LexS VISHWAJITH SHETTY
9,172 recorded High Court judgment(s) · 2020–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 9172 |
Disposal nature
| ALLOWED | 5156 |
| DISMISSED | 3281 |
| DISPOSED | 313 |
| Partly Allowed | 179 |
| Dismissed for Non-Prosecution | 128 |
| ALLOWED AND REMANDED | 46 |
| REJECTED | 35 |
| Abated | 30 |
Recent judgments
- AMEER M v. STATE BY CHALLAKERE POLICE — Karnataka High Court (2026-06-04)
- MANJUNATHA @ MANJU v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- SRI DURGESHA v. STATE BY CHALLAKERE POLICE — Karnataka High Court (2026-06-04)
- SIDDIQ PASHA v. STATE OF KARNATAKA BY — Karnataka High Court (2026-06-04)
- S DEEPU v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- RAJU SUNAR @ RAJU v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- SYED JAVEED @ JAVEED @ BEND JAVEED v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- MR. SAURABH SANGAL v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- SRI ARUN S @ ARUN v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- MADHU T J v. THE STATE OF KARNATAKA BY — Karnataka High Court (2026-06-04)