LexD.G. KARNIK, R.M. LODHA
131 recorded High Court judgment(s) · 2005–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 131 |
Disposal nature
| DISPOSED OFF | 80 |
| DISPOSED AT ADMISSION STAGE | 31 |
| Disposed Off | 7 |
| WITHDRAWN | 4 |
| DISMISSED | 3 |
| CONSENT TERM | 2 |
| Allowed To be withdrawn | 1 |
| Dismissed | 1 |
Recent judgments
- MAHARASHTRA STATE FINANCIAL CORPN. v. M/S. JAYKORA SYNTHETICS PVT. LTD. AND ORS. — Bombay High Court (2006-02-03)
- macleods pharmaceuticals lttd v. tidal laboratoris pvt ltd and anr — Bombay High Court (2005-12-23)
- SEVARAM RATIRAM AGARWAL v. JAINARAYAN RATIRAM AGARWAL AND ANR. — Bombay High Court (2005-12-23)
- GAURANG V. DOSHI v. NEERA ASHOK JANI — Bombay High Court (2005-12-22)
- M/S. LEELA ESTATE v. YADU COMMERCIAL LTD. — Bombay High Court (2005-12-22)
- MEDLEY PHARMACEUTICALS LTD. v. KHANDELWAL LABORATORIES LTD. — Bombay High Court (2005-12-22)
- ISMAILBHAI MOHOMADBHAI PATEL AND 4 ORS. v. BRIHANMUMBAI MUNICIPAL CORPN. AND 2 ORS. — Bombay High Court (2005-12-20)
- CHANDRASHEKHAR PURUSHOTTAM JADHAV v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-12-20)
- M/S. SOUTH INDIA STOCK BROKING SERVICES PVT. LTD. v. AJMERA AND SHAH ASSOCIATES — Bombay High Court (2005-12-20)
- PRABHAKAR V.SAWANT v. CENTRAL BANK OF INDIA — Bombay High Court (2005-12-20)