LexG. S. KULKARNI, FIRDOSH PHIROZE POONIWALLA
784 recorded High Court judgment(s) · 2024–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 784 |
Disposal nature
| Disposed Off | 709 |
| DISPOSED OFF | 50 |
| WITHDRAWN | 8 |
| Allowed To be withdrawn | 4 |
| Transfer to other Court | 3 |
| Rule Made Absolute | 3 |
| Allowed | 2 |
| Disposed off as Withdrawn | 2 |
Recent judgments
- SHRI. BAJIRAO RAGHUNATH PATIL AND ANR. v. DEPUTY DIRECTOR (REHABILITATION) AND DISTRICT COLLECTOR, SANGLI AND ORS. — Bombay High Court (2025-08-14)
- ANIL SUDHAKAR KHATU AND ANR v. THE STATE OF MAHARASHTRA THR THE GOVERNMENT PLEADER AND ORS — Bombay High Court (2024-10-24)
- HIMMAT SHRIMANT KUNDALE SINCE DECEASED THROUGH LEGAL HEIRS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-10-15)
- NAGNATH R PORANDLA v. THE STATE OF MAHARASHTRA THR GOVERNMENT PLEADER AND ORS — Bombay High Court (2024-10-11)
- SHANKAR BALWANT SURYAVANSHI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-10-11)
- CHATRAPATI SHRIMANT UDAYAN MAHARAJ PRATAPSINH MAHARAJ BHOSALE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-10-10)
- SUNIL SUDHAKAR KHOT v. THE STATE OF MAHARASHTRA THROUGH THE DISTRICT MAGISTRATE, KOLHAPUR AND ORS — Bombay High Court (2024-04-18)
- SUNIL SUDHAKAR KHOT v. THE STATE OF MAHARASHTRA THROUGH THE DISTRICT MAGISTRATE, KOLHAPUR AND ORS — Bombay High Court (2024-04-18)
- MADHURKUMAR RAMKRISHNAJI BAJAJ v. THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY AND ORS — Bombay High Court (2024-04-18)
- ZAHEER AHMAD SULTAN v. FOREGINERS REGISTRATION OFFICE POLICE COMMISSIONER OFFICE, AND ANR — Bombay High Court (2024-04-18)