M. S. KARNIK, KAMAL KHATA

55 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• M/S. VILLA REALCON LLP v. STATE OF MAHARASHTRA THROUGH SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2024-05-09)
• MOHAMMAD SAHEB GAUS GULAM NABI SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• ANAND BHAGWAN KESARKAR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-05-09)
• SAI MAHADEO DALVI v. MAHARASHTRA HOUSING AND AREA AND 2 ORS — Bombay High Court (2024-05-09)
• SANJAY SAGARI SRA SAHAKARI GRUHA NIRMAN SANSTHA v. THE CHIEF EXECUTIVE OFFICER AND AND ORS — Bombay High Court (2024-05-09)
• ABDUL KADIR GULAB NABI SHAIKH v. STATE OF MAHARASHTRA — Bombay High Court (2024-05-09)
• ABHISHEK ANAND CHAVAN AND ANR v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS — Bombay High Court (2024-05-08)
• ASHOK SOHANLAL JAIN v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2024-05-08)
• DR. J. J. MAGDUM TRUST THR. VICE CHAIRPERSON v. STATE OF MAHA. THR. DEPT. OF URBAN DEVE. AND ORS — Bombay High Court (2024-05-08)
• HUKMICHAND HARAKCHAND JAIN v. MIRA BHAYANDAR MUNICIPAL CORPORATION THR THE MUNICIPAL COMMISSIONER — Bombay High Court (2024-05-08)