LexSREENIVAS HARISH KUMAR,RAMACHANDRA D. HUDDAR
118 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 118 |
Disposal nature
| DISMISSED | 63 |
| ALLOWED | 15 |
| Partly Allowed | 11 |
| ALLOWED AND REMANDED | 10 |
| Dismissed for Non-Prosecution | 9 |
| DISPOSED | 6 |
| REJECTED | 3 |
| Abated | 1 |
Recent judgments
- SRI PRAHLADGOWDA v. SMT LATHA — Karnataka High Court (2024-07-05)
- STATE OF KARNATAKA v. ISHWARAPPA BASALINGAPPA YALIHONDAR — Karnataka High Court (2023-12-19)
- MR ANANTRAO S/O GUMANNA HALGEKAR v. MRS BEGUMBI W/O KASIMSAB NADAF DECEASED LRS. ALREADY ON RECORD — Karnataka High Court (2023-12-19)
- STATE OF KARNATAKA v. MAHADEVAPPA MARIYAPPA KAKKALMELI — Karnataka High Court (2023-12-19)
- STATE OF KARNATAKA v. ISHWARAPPA BASALINGAPPA YALIHONDAR — Karnataka High Court (2023-12-19)
- STATE OF KARNATAKA v. PRADEEP AMARANATH POTADAR — Karnataka High Court (2023-12-19)
- BABU S/O MUTTEPPA AKALE v. THE STATE OF KARNATAKA — Karnataka High Court (2023-12-19)
- STATE OF KARNATAKA v. FAKRUDDIN HAJARATSAB BUDIHAL — Karnataka High Court (2023-12-19)
- STATE OF KARNATAKA v. FAKRUDDIN HAJARATSAB BUDIHAL — Karnataka High Court (2023-12-19)
- ABHIMAN APARTMENT CO-OPERATIVE v. KASIM SAB PEERSAB NADAF — Karnataka High Court (2023-12-13)