LexD.G. KARNIK, B.H. MARLAPALLE
482 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 482 |
Disposal nature
| Allowed | 138 |
| Disposed Off | 120 |
| Dismissed | 68 |
| Rejected | 52 |
| Allowed To be withdrawn | 39 |
| Partly Allowed | 20 |
| Rule Made Absolute | 14 |
| Dissmiss For Default/Non-Prosecution | 10 |
Recent judgments
- ADHYAATMAN-BHAMINI v. JAGDISH AMBALAL SHAH — Bombay High Court (2009-11-07)
- ICHALKARANJI MUNICIPAL COUNCIL v. SHRI NIJJAM RAJAK KALAWANT and ANOTHER — Bombay High Court (2009-08-10)
- TARABAI SHRIRANGRAO KADAM D/H- SHRIRANG KIRHSNARAO KADAM v. SHRI VIJAY DNYANESHWAR SHANKAR — Bombay High Court (2009-08-10)
- ICHALKARANJI MUNICIPAL COUNCIL v. SHRI NIJJAM RAJAK KALAWANT and ANOTHER — Bombay High Court (2009-08-10)
- SAMEER RAJNIKANT MEHTA v. HETAL SAMEER MEHTA — Bombay High Court (2009-06-10)
- HETAL SAMIR MEHTA v. SAMIR RAJINKANT MEHTA — Bombay High Court (2009-06-10)
- SOLAPUR MUNICIPAL CORPORATION. v. BHIMASHANKAR SIORAMAPPA CHIPPA and ANR. — Bombay High Court (2009-05-07)
- STATE OF MAHARASHTRA. v. BHIMASHANKAR SIDRAMAPPA CHIPAA. — Bombay High Court (2009-05-07)
- KANWARDEEPSINGH HARBANSINGH BEDI. v. STATE OF MAHARASHTRA. — Bombay High Court (2009-05-07)
- VARDHAMAN @ PUSHKARAJ @NARENDRA N.BAMB v. ALKA W/O.VARDHAMAN BAMB — Bombay High Court (2009-05-07)