LexACTING , M. S. KARNIK
301 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 301 |
Disposal nature
| OTHERS DISPOSED OFF | 77 |
| RULE ABSOLUTE | 76 |
| RULE DISCHARGED | 51 |
| DISPOSED OFF | 26 |
| Rule Discharged | 14 |
| (unspecified) | 12 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 10 |
| DISMISSED | 8 |
Recent judgments
- UNION OF INDIA, v. MANGESH D.KHATU and ORS. — Bombay High Court (2018-04-25)
- UNION OF INDIA AND ANR. v. S.N. KAMBLE AND ANR. — Bombay High Court (2018-04-25)
- NIRANJAN LAKHUMAL HIRANANDANI S/O LATE LAKHUMAL HIRANANDANI v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2018-04-11)
- WILSON BENJAMIN CASTELLINO v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-03-21)
- WILSON BENJAMIN CASTELLINO v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-03-21)
- THE CHAIRMAN, ALL INDIA COUNCIL FOR TECHNICAL v. ASHA PRAKASH TANAWADE AND 4 OTHERS — Bombay High Court (2018-03-21)
- S.K.PHADKE v. THE UNION OF INDIA AND 3 ORS. — Bombay High Court (2018-02-27)
- NIKHIL DATTATRAY GAVALI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-02-23)
- NIKHIL DATTATRAY GAVALI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-02-23)
- LAXMINARAYAN S/O. NARAYAN SHETTY AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-02-23)