T. G. SHIVASHANKARE GOWDA

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

Courts

Disposal nature

Recent judgments

• THE DIVISIONAL MANAGER, v. SRI. KHADAR BASHA, S/O. GAFOOR SAB, — Karnataka High Court (2024-09-30)
• THE DIVISIONAL MANAGER, v. SRI. MAHESH S/O UMESH TANDEL, — Karnataka High Court (2024-09-25)
• THE BRANCH MANAGER, v. SULOCHANA W/O IRANNA TERANI — Karnataka High Court (2024-09-25)
• THE DIVISIONAL MANAGER v. SMT.SUMITRA W/O IRAPPA AWATI — Karnataka High Court (2024-09-21)
• NATIONAL INSURANCE COMPANY LTD., v. BASAVVA W/O FAKIRAPPA @ UMESH GUNDALAMANI — Karnataka High Court (2024-09-21)
• THE ORIENTAL INSURANCE COMPANY LTD., v. SMT. MAYAWWA W/O NINGAPPA PIDAI — Karnataka High Court (2024-09-21)
• THE AREA MANAGER, v. SMT. RATNAVVA W/O. IRAPPA @ VEERESH HULIHALLI — Karnataka High Court (2024-08-31)
• KUMARI. MAHADEVI D/O. KALLOLEPPA OOGI ALIAS OGI v. VITTAL S/O. HANAMANT BACHCHANNAVAR, — Karnataka High Court (2024-08-30)
• SOMAVVA W/O NEELAPPA MUTTENNAVAR v. DASHARAT MANOHAR BHOGATE — Karnataka High Court (2024-07-12)
• KASTUREVVA W/O SUBHAS CHALAWADI, v. M.D. KADAMBA TRANSPORT CORPORATION LTD., — Karnataka High Court (2024-07-12)