SUBHRO KAMAL MUKHERJEE (CJ),B.V.NAGARATHNA

67 recorded High Court judgment(s) · 2015–2015

Courts

Karnataka High Court

DISMISSED	27
DISPOSED	13
ALLOWED	10
DROPPED	10
REJECTED	2
Dismissed for Non-Prosecution	2
Partly Allowed	2
IA/Memo/VK/OP in disposal	1

LOKAMATHA RANGAPPA v. ASTRIX TECHNOLOGIES PRIVATE LIMITED — Karnataka High Court (2015-04-30)
DR. CHAITRA S.K v. CONSORTIUM OF MEDICAL ENGINEERING — Karnataka High Court (2015-04-30)
SRI K VENKATESH v. THE STATE OF KARNATAKA — Karnataka High Court (2015-04-30)
MR B K UMESH v. MR RAJENDRA KATARIA, — Karnataka High Court (2015-04-29)
SMT MALLAVA SABANNA KALADAGI v. SRI R SHIVALAL BILAJI — Karnataka High Court (2015-04-29)
K.V.G MEDICAL COLLEGE AND HOSPITAL v. THE MEDICAL COUNCIL OF INDIA — Karnataka High Court (2015-04-29)
SHRIDEVI INSTITUTE OF MEDICAL v. THE MEDICAL COUNCIL OF INDIA — Karnataka High Court (2015-04-29)
J.J.M MEDICAL COLLEGE v. THE MEDICAL COUNCIL OF INDIA — Karnataka High Court (2015-04-29)
DR. B.R. AMBEDKAR MEDICAL COLLEGE v. THE MEDICAL COUNCIL OF INDIA — Karnataka High Court (2015-04-29)
ADICHUNCANAGIRI INSTITUTE v. THE MEDICAL COUNCIL OF INDIA — Karnataka High Court (2015-04-29)