D.G. KARNIK, . RANJANA DESAI

43 recorded High Court judgment(s) · 2006–2009

Courts

Disposal nature

Recent judgments

• UNION OF INDIA v. PARAG MEHTA — Bombay High Court (2009-02-16)
• MARIYAPPA RAIYAPPA HARIJAN v. THE STATE OF MAHARASHTRA AND 10 ORS. — Bombay High Court (2007-08-31)
• NISAR AHMED @ MATYA MODH. YASIN ANSARI and 02 ORS. v. THE STATE OF MAHARASHTRA . — Bombay High Court (2006-05-05)
• SHRI DNYANESHWAR @ DEEPAK VITHAL KHULPE . v. STATE OF MAHARASHTRA . — Bombay High Court (2006-05-05)
• SHRI DNYANESHWAR @ DEEPAK VITHAL KHULPE . v. STATE OF MAHARASHTRA . — Bombay High Court (2006-05-05)
• BALU @ PANDURANG RAMCHANDRA LANDAGE and ORS v. STATE OF MAHARASHTRA — Bombay High Court (2006-05-05)
• BALU @ PANDURANG RAMCHANDRA LANDAGE and ORS v. STATE OF MAHARASHTRA — Bombay High Court (2006-05-05)
• PRIYA PARMAN SWAMI . v. STATE OF MAHARASHTRA . — Bombay High Court (2006-05-05)
• SAMIR NIJAM LANDAGE . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2006-05-04)
• PANDIT PANDURANG SHELKE, AND FIVE OTHERS. v. THE STATE OF MAHARASHTRA . — Bombay High Court (2006-05-04)