V KAMESWAR RAO,C M JOSHI
96 recorded High Court judgment(s) · 2024–2025
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 96 |
Disposal nature
| DISMISSED | 56 |
| DISPOSED | 21 |
| Dismissed for Non-Prosecution | 7 |
| ALLOWED | 7 |
| Dismissal for Non Compliance of Office Objections | 1 |
| Partly Allowed | 1 |
| ALLOWED AND REMANDED | 1 |
| DROPPED | 1 |
Recent judgments
- KARNATAKA POWER TRANSMISSION CORPORATION LIMITED (KPTCL) v. MRS. REKHA — Karnataka High Court (2025-01-23)
- KARNATAKA STATE MEDICAL AND SALES REPRESENTATIVES ASSOCIATION v. ASTRA ZENECA PHARMA INDIA LTD — Karnataka High Court (2024-12-19)
- THE DODDA JALA GRAMA PANCHYAT v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2024-12-10)
- SMT PUTTATHAYAMMA v. SMT SIDDAMMA — Karnataka High Court (2024-10-28)
- MR. SRIRAM CHITTURI v. MRS. D INDRANI — Karnataka High Court (2024-10-28)
- THE MANAGEMENT OF M/S STUMPP v. SRI U MALLIKARJUNA — Karnataka High Court (2024-10-21)
- M/S VINAYAKA C. N. C. CENTRE PVT. LTD., v. THE PRESIDING OFFICER-5 — Karnataka High Court (2024-10-21)
- MYSORE URBAN DEVELOPMENT AUTHORITY v. SMT RADHIKA BHAT — Karnataka High Court (2024-10-01)
- SRI BASAVARAJA M v. M/S STUMPP SCHUELE AND SOMAPPA PVT LTD — Karnataka High Court (2024-09-27)
- BANK OF MAHARASHTRA v. THE JOINT SECRETARY — Karnataka High Court (2024-09-27)
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