LexSREENIVAS HARISH KUMAR,T G SHIVASHANKARE GOWDA
217 recorded High Court judgment(s) · 2020–2024
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 217 |
Disposal nature
| DISMISSED | 95 |
| Partly Allowed | 50 |
| ALLOWED | 26 |
| DROPPED | 24 |
| DISPOSED | 13 |
| ALLOWED AND REMANDED | 5 |
| Dismissed for Non-Prosecution | 3 |
| Abated | 1 |
Recent judgments
- THE DIVISIONAL MANAGER v. SANTOSH AND ANR — Karnataka High Court (2024-11-21)
- SAROJA G.T. D/O LATE GUNDAPPA v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2023-11-24)
- SAROJA G.T. D/O LATE GUNDAPPA v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2023-11-24)
- SAROJA G.T. D/O LATE GUNDAPPA v. THE STATE OF KARNATKA AND ORS — Karnataka High Court (2023-11-24)
- AFREEN W/O SULEMAN PATEL v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2023-06-30)
- SMT. SAPNA W/O RAJASHEKHAR MANGALGI v. RAJSHEKHAR S/O SHIVASHARANAPPA MANGALGI — Karnataka High Court (2023-06-30)
- .NAGESHWARARARAO S/O VENKATANARAYANA AND ANR v. THE MANAGER AND ANR — Karnataka High Court (2023-02-24)
- IFFCO-TOKIO GEN v. MAMTAJ AND ORS — Karnataka High Court (2023-02-23)
- THE STATE OF KARNATAKA AND ORS v. MD. MAQSOOD AHMED — Karnataka High Court (2023-02-23)
- UNION OF INDIA v. MALLANNA AND ORS — Karnataka High Court (2023-02-23)