D.G. KARNIK

91 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• JAMSHEED KANGA (IAS RETD) AND 7 ORS. v. THE STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2012-05-08)
• LAXMI CHARITABLE TRUST v. STATE OF MAHARASHTRA — Bombay High Court (2011-06-17)
• ROHANRAJ ENTERPRISES v. KISHAN MOTWANI HUF — Bombay High Court (2011-05-04)
• MANDATAI SAMBHAJI PAWAR AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-05-03)
• LIYAKAT SHAIKH v. METROPOLITAN COMMISSIONER AND ORS. — Bombay High Court (2011-05-03)
• RAMCHANDRA HARI THORAT AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-05-03)
• COMPTROLLER AND AUDITOR GENERAL OF INDIA v. ASHOK N KULKARNI AND ORS — Bombay High Court (2011-05-03)
• THANCO ENTERPRISES AND ORS. v. SIDDHANT CREAMS PVT. LTD. — Bombay High Court (2011-05-03)
• SHAHABUDDIN SHAIKH INAMDAR v. THE COLLECTOR OF PUNE — Bombay High Court (2011-05-03)
• THE SANJIVANI (TAKLI) SAHAKARI SAKHAR KARKHANA LTD., v. ASHOK N KULKARNI — Bombay High Court (2011-05-03)