D. G. KARNIK

178 recorded High Court judgment(s) · 2004–2010

Courts

Bombay High Court

178

Withdrawn	37
Dispossed Off/Dismiss for Default	23
Admitted/Allowed/Granted/Rule Absolute	21
Dismissed	16
Dismissed/Rule Discharged	14
Allowed	11
Remanded	10
Rejected at Admission Stage	10

M/S. SWETA ESTATES PVT. LTD., REPRESENTED HEREIN BY GP. CAPT.SUMANT KOCHHAR (RETD.) v. M/S. ARONDHA PROPERTIES PVT. LTD.,A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 — Bombay High Court (2010-10-28)
SPECIAL LAND ACQUISITION OFFICER (S.GOA) and ANR. v. SITABAI G.NAIK(DEC) REP.BY HER LRS.ASHOK G.NAIK — Bombay High Court (2010-10-22)
SPECIAL LAND ACQUISITION OFFICER (S.GOA) and ANR. v. ASHOK G.NAIK — Bombay High Court (2010-10-22)
INDUSTRIAL DEVELOPMENT CORP. v. KRISHNARAO V.SHET NARVEKAR and ANR. — Bombay High Court (2010-10-22)
INDUSTRIAL DEVELOPMENT CORP. v. PARSHURAM D.MARATHE — Bombay High Court (2010-10-22)
SPECIAL LAND ACQUISITION OFFICER(S.GOA) and ANR. v. SITABAI G.NAIK(DEC) REP.BY HER LRS.ASHOK G.NAIK — Bombay High Court (2010-10-22)
GOA INDUSTRIAL DEVELOPMENT CORPORATION,PANAJI-GOA v. SHRI MANUEL FRANCISCO SEBASTIAO FERNANDES AND ANR. — Bombay High Court (2010-10-22)
GOA INDUSTRIAL DEVELOPMENT CORPORATION,PANAJI v. SHRI MAHADEV VASSU MORAJKAR AND ANR., — Bombay High Court (2010-10-22)
SPECIAL LAND ACQUISITION OFFICER(S.GOA) and ANR. v. ASHOK G.NAIK — Bombay High Court (2010-10-22)
OFFICIAL LIQUIDATOR v. SHRI. MANDAR M. TULASKAR AND ANR., — Bombay High Court (2010-10-21)