SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

373 recorded High Court judgment(s) · 2020–2021

Courts

Karnataka High Court

373

DISMISSED	194
ALLOWED	65
DISPOSED	52
ALLOWED AND REMANDED	42
REJECTED	8
Partly Allowed	6
Dismissed for Non-Prosecution	6

MR AMBARISH KUMAR S v. STATE OF KARNATAKA — Karnataka High Court (2021-07-02)
INDIA AWAKE FOR TRANSPARENCY v. UNION OF INDIA — Karnataka High Court (2021-07-02)
SRI. V. GOPALA REDDY v. THE SECRETARY, RAILWAY BOARD — Karnataka High Court (2021-07-02)
C KRISHNIAH CHETTY AND SONS PRIVATE LIMITED v. DEEPALI COMPANY PRIVATE LIMITED — Karnataka High Court (2021-05-27)
DR. M. SUDHEENDRA RAO v. STATE OF KARNATAKA — Karnataka High Court (2021-04-23)
SRI R THANBALAN v. THE UNION OF INDIA — Karnataka High Court (2021-04-23)
MRS. PREMAKALA PRABHAKARA REDDY v. STATE OF KARNATAKA — Karnataka High Court (2021-04-23)
PRINCIPAL COMMISSIONER OF INCOME TAX - 5 v. LATE SRI M NAGARAJU SINCE DECEASED BY HIS LR SRI. N. ABHILASH — Karnataka High Court (2021-04-23)
SRI G CHANDRAN v. THE DEPUTY COMMISSIONER — Karnataka High Court (2021-04-23)
THE COMMISSIONER OF INCOME-TAX v. M/S IBM WORLD TRADE CORPORATION — Karnataka High Court (2021-04-22)