LexSHIVASHANKAR AMARANNAVAR
6,969 recorded High Court judgment(s) · 2013–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 6969 |
Disposal nature
| ALLOWED | 2996 |
| DISMISSED | 2728 |
| DISPOSED | 392 |
| Partly Allowed | 340 |
| Dismissed for Non-Prosecution | 299 |
| Abated | 66 |
| REJECTED | 60 |
| ALLOWED AND REMANDED | 42 |
Recent judgments
- THE MANAGER v. K. M JAGAPATHY — Karnataka High Court (2026-06-04)
- SRI. K. NAGARAJA BHAT v. SRI. HARIDAS UPADHYAYA — Karnataka High Court (2026-06-04)
- THE BRANCH MANAGER, RELIANCE GENERAL INSURANCE COMPANY LTD., v. H. FATHIMA BANU, — Karnataka High Court (2026-06-04)
- SRI CHAKALI RAMANJINAPPA v. THE MANAGER NATIONAL INSURANCE CO LTD., — Karnataka High Court (2026-06-04)
- ZAKIR AHMED v. THE MANAGER — Karnataka High Court (2026-06-04)
- SMT RATHNA v. CHIKKBORAIAH — Karnataka High Court (2026-06-04)
- CHANDRASHEKAR v. R NARAYANA REDDY — Karnataka High Court (2026-06-04)
- MR. HARISH V v. STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- M/S. LAMCY HOME SHOPEE v. MR.B HIRIYANNA SHETTY — Karnataka High Court (2026-06-03)
- SRI VIJAYA KUMARA v. THE MANAGER — Karnataka High Court (2026-06-03)