M. S. KARNIK, B.R. GAVAI

1,053 recorded High Court judgment(s) · 2010–2019

Courts

Disposal nature

Recent judgments

• LALANI CONSTRUCTIONS PVT. LTD. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 18 OTHERS — Bombay High Court (2019-02-01)
• V. P. S. HIGH SCHOOL LONAVALA THROUGH ITS TRUSTEES v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-01-11)
• SUMEET FACILITIES LTD. v. CENTRAL RAILWAYS, PUNE DIV. THROUGH SENIOR DIVISIONAL MECHANICAL ENGINEER AND ORS. — Bombay High Court (2019-01-11)
• THE EDUCATION OFFICER (SECONDARY) ZILLA PARISHAD, PALGHAR v. SHRI. SHEWALE RAHUL YASHWANT — Bombay High Court (2018-12-14)
• MOHAN PRABHAKAR AMRE v. DR. MADHUSUDAN KRISHNA NIGALYE (DECD) THROUGH LRS. AND ANR — Bombay High Court (2018-12-07)
• JIGAR KIRITKUMAR PATADIA v. STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2018-11-02)
• ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGE OF MAHARASHTRA AND ANR v. UNION OF INDIA AND ANR — Bombay High Court (2018-11-02)
• ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGE OF MAHARASHTRA AND ANR. v. UNION OF INDIA AND ANR. — Bombay High Court (2018-11-02)
• JANSEVA MANDAL TRUST AND ANR v. UNION OF INDIA THROUGH DEPT. OF AYUSH AND ANR — Bombay High Court (2018-11-02)
• JIGAR KIRITKUMAR PATADIA v. STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2018-11-02)