LexG. S. KULKARNI, ADVAIT M. SETHNA
143 recorded High Court judgment(s) · 2024–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 143 |
Disposal nature
| Disposed Off | 133 |
| Allowed | 4 |
| WITHDRAWN | 1 |
| Transfer to other Court | 1 |
| Disposed off as Withdrawn | 1 |
| Rejected | 1 |
| Dismissed | 1 |
| DISPOSED OFF | 1 |
Recent judgments
- RAYGONDA SHANKAR PATIL AND ANR v. THE DEPUTY COLLECTOR SPL LAND ACQUISTION AND ORS — Bombay High Court (2025-08-14)
- ASHAPURA MINECHEM LTD v. INDIAN BUREAU OF MINES THR MINSTRY AND ORS — Bombay High Court (2025-06-06)
- INDUS TOWERS LTD AND ANR v. GRAM PANCHAYAT TANANG AND ORS — Bombay High Court (2025-06-06)
- SAHYADRI SAHAKARI SAKHAR KARKHANA LTD v. UNION OF INDIA AND ORS — Bombay High Court (2025-06-06)
- AMOL CHANDRAKANT MEKHLE AND ORS v. VIKAS EDUCATION SOCIETY, CHOPADI AND ANR — Bombay High Court (2025-05-08)
- VIKAS EDUCATION SOCIETY, CHOPADI AND ANR v. THE GRAMPANCHAYAT CHOPADI TAL SANGOLA DIST. SOLAPUR THR SARPANCHA AND ORS — Bombay High Court (2025-05-08)
- DR. SHALINI VASANTDADA PATIL FOUNDING MEMBER JARANDESHWAR CO OP SUGAR FACTORY LTD. v. THE STATE OF MAHARASHTRA THR ITS SECRETARY AND ANR — Bombay High Court (2025-05-02)
- PANDIRAO MINES AND MINERALS PRIVATE LTD v. THE GOVERNMENT OF INDIA AND ANR — Bombay High Court (2025-04-30)
- PRADNESH SAMIT YADWAD THR NATURAL GUARDIAN AND FATHER SAMIT SHRISHAIL YADWAD v. UNION OF INDIA THR SECRETARY AND ORS — Bombay High Court (2025-04-28)
- SWATI BRAMHANAND CHINKE AND ANR v. THE STATE OF MAHARASHTRA THR. THE SECRETARY DEPARTMENT OF REVENUE AND ANR — Bombay High Court (2025-04-28)