D.G. KARNIK, S.B. MHASE

1,376 recorded High Court judgment(s) · 2005–2010

Courts

Bombay High Court

1376

Rejected	397
Disposed Off	344
Allowed To be withdrawn	271
Allowed	130
Dissmiss For Default/Non-Prosecution	82
Dismissed	45
Rule Made Absolute	36
Rule Discharged	22

PRAKASH RANGRAO MANE v. THE RAYAT SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2010-04-06)
PRAKASH RANGRAO MANE v. THE RAYAT SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2010-04-06)
PRADEEP SITARAM GUNJKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-08-29)
ASHA HARISCHANDRA MHALGI AND ORS. v. SPECIAL LAND ACQUISITION OFFICER NO.16, PUNE AND ORS. — Bombay High Court (2009-08-29)
MARUTI VITHOBA KOLI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-18)
PRADEEP SITARAM GUNJKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-18)
THE STATE OF MAHARASHTRA AND ORS. v. SUHAS SITARAM DAMDHERE AND ORS. — Bombay High Court (2009-07-18)
SARIKA VASANTRAO SHINDE v. CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, SANGLI AND ORS. — Bombay High Court (2009-04-17)
PRAKASH RANGRAO MANE v. THE RAYAT SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2009-04-17)
THE STATE OF MAHARASHTRA AND ANR. v. THE GENERAL EMPLOYEES ASSOCIATION AND ORS. — Bombay High Court (2009-04-17)