M.S. KARNIK

156 recorded High Court judgment(s) · 2018–2022

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Courts

Bombay High Court

156

Disposal nature

C.A. Disposed off	78
ALLOWED	23
Disposed-Off	16
Admitted/Allwd/Granted/Rule Absolute	15
DISPOSED OFF AS A WITHDRAWN	6
DISPOSED OFF	5
DISMISSED	4
DELAY CONDONATED/REJECTED.	4

Recent judgments

THE ORIENTAL INSURANCE CO. LTD. NAGPUR THROUGH INCHARGE- T. P. HUB v. RADHESHYAM S/O HARICHAND BARBATE AND OTHERS — Bombay High Court (2022-05-06)
VIDARBHA IRRIGATION DEVELOPMENT CORP. THR. EXECUTIVE ENGINEER, PURNA PROJECT, ACHALPUR, AMRAVATI v. SUNIL S/O ANNAJI ULHE AND OTHERS — Bombay High Court (2022-05-06)
SHRIRAM GENERAL INSURANCE CO. LTD. THR. ITS AUTHORIZED SIGNATORY, THR. BRANCH OFFICE, NAGPUR v. GITA WD/O SHRIKRISHNA TITIRMARE AND OTHERS — Bombay High Court (2022-05-06)
VIDARBHA IRRIGATION DEVELOPMENT CORP., THR. EXECUTIVE ENGINEER, WARDHA AND ANOTHER v. SHUBHASH CHUNNILAL TAPPADIYA AND OTHERS — Bombay High Court (2022-05-06)
V.I.D.C. THR. CHIEF EXECUTIVE ENGINEER, BEMBLA PROJECT CANAL DIVISION, YAVATMAL v. SAU. VANITA ASHOK DHARMADHIKARI AND OTHERS — Bombay High Court (2022-05-06)
MAH. STATE POWER GENERATION CO. LTD. THROUGH ITS EXECUTIVE ENGINEER (CIVIL), NAGPUR v. PANDURANG S/O SHRAWAN MATHURE (DEAD) THR. LRS. SMT. SINDHU P. MATHURE AND OTHERS — Bombay High Court (2022-05-05)
DIVISIONAL MANAGER, FUTURE GENERAL INDIA INSURANCE CO-OPERATIVE LTD. AKOLA v. AVTAR UTTAM TAYADE AND 2 OTHERS — Bombay High Court (2022-05-05)
THE RELIANCE GENERAL INSURANCE CO. LTD. NAGPUR v. MOHD. HARUN S/O MOHD. JUMMAN ANSARI AND OTHERS — Bombay High Court (2022-05-05)
THE NEW INDIA INSURANCE COMPANY LTD., THROUGH THE MANAGER, REGIONAL OFFICE, NAGPUR v. SMT. DR. BHAGYASHREE WD/O DR. ANIL DESHPANDE AND 6 OTHERS — Bombay High Court (2022-05-05)
EXECUTIVE ENGINEER (V.I.D.C.) LOWER WARDHA PROJECT DIVISION v. PRAMOD DEVIDAS DOLE AND 3 OTHERS — Bombay High Court (2022-05-05)