M. S. KARNIK, ASHWIN D. BHOBE

27 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• BEBINADA GANGADHAR KHARATE v. STATE OF MAHARASHTR A THR ITS SECRTARUY WOMEN AND CHILD DEVELOPMENT AND ORS — Bombay High Court (2025-04-02)
• SHRI. KADAM GANESH BAPURAO v. THE STATE OF MAHARASHTRA THRU SECRETARY, SCHOOL EDU. DEPT. AND ORS — Bombay High Court (2025-03-21)
• NILAM MOHAN GAVANKAR v. THE STATE OF MAHARASHTRA THR ITS PRINCIPALE SECRETARY TRIBAL DEVELOPMENT AND ANR — Bombay High Court (2025-03-21)
• MR. SADASHIV DATTATRAYA NIKAM v. MR. ASIM GUPTA, THE PRINCIPAL SECRETARY (VOCATIONAL EDUCATION) AND ANR. — Bombay High Court (2025-03-21)
• KASHILING UTTAM WAGHMODE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY — Bombay High Court (2025-03-21)
• GAURAV PRAMOD CHAKKE v. THE CHIEF EXECUTIVE OFFICER AND ORS — Bombay High Court (2025-03-21)
• PRATHAMESH RAJENDRA PATIL AND ORS v. STATE OF MAHARASHTRA THR DEPT. OF EDUCATION AND ORS — Bombay High Court (2025-03-21)
• SMT. TARABAI NYANDEO LONDHE v. THE CHIEF EXECUTIVE OFFICER ZILLA PARISHAD SOLAPUR AND ORS — Bombay High Court (2025-03-21)
• AMIT ABHIMANYU BHATKAR AND ORS v. STATE OF MAHARASHTRA THR. DEPARTMENT OF EDUCATION AND ORS — Bombay High Court (2025-03-21)
• AMIT NANDKUMAR PATIL AND ORS v. STATE OF MAHARASHTRA THR DEPARTMENT OF EDUCATION AND ORS — Bombay High Court (2025-03-21)