M. S. KARNIK

8,768 recorded High Court judgment(s) · 2009–2025

Courts

Bombay High Court

8768

Disposed Off	3828
Allowed	1753
Allowed To be withdrawn	960
(unspecified)	836
Rule Made Absolute	317
Rejected	305
Dismissed	172
Disposed off/Dismissed for default	162

THE PRESIDENT, ALLAMA IKBAL EDUCATION AND WELFARE SOCIETY, AURWAD v. SMT. SHABANA SHABHUSEN PIRAJDE AND ANR — Bombay High Court (2025-11-27)
SHRI. VINOD BABULAL SHETH v. WALLACE PHARMACEUTICALS PVT. LTD. AND ANR. — Bombay High Court (2025-07-31)
T.K. CHANDRAN v. RUKMINI VITHAL HALANKAR AND 9 ORS — Bombay High Court (2025-03-07)
T.K. CHANDRAN v. RUKMINI VITHAL HALANKAR AND 9 ORS — Bombay High Court (2025-03-07)
DIGAMBAR ATMARAM PRABHU AND ANR., v. VISHWANATH RAGHOBA PRABHU (SINCE DEC.) THR. LRS AND ANR., — Bombay High Court (2025-02-28)
RAJU D SOUZA v. ANTHONY LOBO AND ANR — Bombay High Court (2025-02-28)
DIGAMBAR ATMARAM PRABHU AND ANR v. VISHWANATH RAGHOBA PRABHU (SINCE DEC.) THR. LRS AND 2 ORS., — Bombay High Court (2025-02-14)
JAWAHAR HARIDAS CHAMPSI (SINCE DECEASED THR. LRS)AND ANR., v. M/S. RAVALNATH BUILDERS, REPRESENTED BY PARTNER RAJESH VASANT HARMALKAR. — Bombay High Court (2025-02-14)
SITARAM DAMODAR SINAI DESAI v. SADANAND KESHAV PARSEKAR (SINCE DECEASED THR. HIS LRS) AND 14 ORS — Bombay High Court (2025-02-14)
MARIA ADELAIDE PEREIRA AND ANR v. PETER SAVIO LOURENCO REPRESENTED BY HIS ATTORNEY JAINITA MADKAIKAR E LOURENCO AND ANR — Bombay High Court (2025-02-07)