SREENIVAS HARISH KUMAR,M.KHAZI

62 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• MUNIREDDY @ CHIKKA v. THE STATE OF KARNATAKA — Karnataka High Court (2024-10-21)
• MR. B. S. SURESH KUMAR @ MANI v. STATE OF KARNATAKA — Karnataka High Court (2024-10-21)
• SRI. MUNI REDDY v. STATE OF KARNATAKA — Karnataka High Court (2024-10-21)
• II ADDTIONAL DISTRICT AND SESSIONS JUDGE KOLAR v. SRI NARENDRA K — Karnataka High Court (2024-10-21)
• SRI. K. NARENDRA v. STATE OF KARNATAKA BY — Karnataka High Court (2024-10-21)
• SHIVAKUMAR S C v. STATE OF KARNATAKA — Karnataka High Court (2024-09-30)
• MR ARAFATH ALI @ ARAFATH v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2024-09-25)
• SRI SYED ABDUL REHAMAN @ ABDUL REHAMAN v. STATE BY — Karnataka High Court (2024-09-25)
• THE STATE BY JAYAPURA POLICE STATION v. SRI.NAGABHUSHAN, — Karnataka High Court (2024-09-20)
• CHINNAMALA KONDAREDDY @ BOGALA KONDAREDDY v. STATE OF KARNATAKA — Karnataka High Court (2024-09-20)