LexG. S. KULKARNI
1,177 recorded High Court judgment(s) · 2015–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1177 |
Disposal nature
| Disposed Off | 882 |
| Dismissed | 82 |
| DISPOSED OFF | 72 |
| Allowed | 52 |
| Allowed To be withdrawn | 30 |
| WITHDRAWN | 13 |
| Rule Made Absolute | 11 |
| Rejected | 10 |
Recent judgments
- M/S. SHREE MAHARASHTRA FERTILIZERS AND CHEMICALS v. THE STATE OF MAHARASHTRA THRU ITS SECRETARY OF MINISTER OF AGRICULTURE AND ANR — Bombay High Court (2023-05-30)
- ABC v. STATE OF MAHARASHTRA THROUGH PRIN. SECRETARY, PUBLIC HEALTH DEPT. — Bombay High Court (2023-05-29)
- M/S. U TECH AGRO INDUSTRIES AND ORS v. DOMBIVLI NAGARI SAHAKARI BANK LTD. AND ANR — Bombay High Court (2023-05-29)
- DR. NITIN HIRALAL SHIMPI v. THE STATE OF MAHARASHTRA THROUGH THE PRIN. SECRETARY, FOOD AND DRUGS ADMINISTRATION DEPT. AND ANR — Bombay High Court (2023-05-29)
- SUNIL MOHANLAL CHOPDA AND ORS v. THE RETURNING OFFICER / DISTRICT DY REGISTRAR OF CO-OPERATIVE SOCIETIES, NASHIK AND ORS — Bombay High Court (2023-05-29)
- MR. SHASHIKANT GOVINDRAO KAMAT AND ORS v. THE STATE OF MAHARASHTRA THROUGH PRIN. SECRETARY, LAW AND JUDICIARY DEPT. AND ANR — Bombay High Court (2023-05-29)
- MR. SHASHIKANT GOVINDRAO KAMAT AND ORS v. THE STATE OF MAHARASHTRA THROUGH PRIN. SECRETARY, LAW AND JUDICIARY DEPT. AND ANR — Bombay High Court (2023-05-29)
- MUMBAI METROPOLITAN REGIN DEVELOPMENT AUTHORITY (APPLICANT/RESP.NO.11) v. THE UNION OF INDIA AND 11 ORS. — Bombay High Court (2022-08-30)
- INNUS RAMJAN MULLA v. STATE OF MAHARASHTRA THOU IN CHARGE OF JOINT DIRECTOR TECHNICAL EDUCATION DIVISION OFFICE — Bombay High Court (2022-08-30)
- ZORU DARAYUS BHATHENA v. THE UNION OF INDIA AND ORS. — Bombay High Court (2022-08-30)