M. S. KARNIK

640 recorded High Court judgment(s) · 2016–2025

Courts

Bombay High Court

640

Disposed Off	410
DISPOSED OFF	83
Dismissed	40
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	24
Allowed	24
(unspecified)	15
WITHDRAWN	14
Allowed To be withdrawn	7

MR. VAIBHAV ASHOKRAO PAWAR AND ORS v. STATE OF MAHARASHTRA THR THE SECRETARY URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2025-05-08)
SMT. PRIYANKA JALINDAR INGAVALE v. THE STATE OF MAHARASHTRA THR ITS SECRETARY REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2025-05-05)
AKARAM SANTRAM PATIL v. STATE OF MAHARASHTRA THROUGH THE SECRETARY, MINISTRY OF RURAL DEPT. AND ORS — Bombay High Court (2025-04-29)
ANAND NAGNATH YADAV v. THE STATE OF MAHARASHTRA REVENUE AND FOREST DEPT. — Bombay High Court (2025-04-29)
PRASHANT SHANKAR BHOSALE v. THE STATE OF MAHARASHTRA THR ITS CHIEF SECRETARY AND ORS — Bombay High Court (2025-04-24)
MR. PRAKASH GANPAT SAWANT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-04-24)
VISHAL PRALHAD PAWAR (REPRESENTING KARANJE GRAMASTHA) v. LD. CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2025-04-23)
M/S. POONAM CONSTRUCTION THROUGH AUTHORISED PERSON M.G. GAIKWAD v. THE STATE OF MAHARASHTRA THROUGH PWD AND ORS — Bombay High Court (2025-04-22)
YOGESH WAMAN GAIKWAD v. INDIAN OIL CORPORATION LTD THROU. ITS MARKETING DIVISION — Bombay High Court (2025-04-22)
MAHADEV BABURAO PEDNEKAR AND ORS v. THE STATE OF MAHARASHTRA THR. PRINCIPAL SECRETARY PUBLIC WORKS DEPARTMENT KOLHAPUR AND ORS — Bombay High Court (2025-04-16)