LexM. S. KARNIK, NARESH H. PATIL
504 recorded High Court judgment(s) · 2016–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 504 |
Disposal nature
| Disposed Off | 254 |
| Dismissed | 74 |
| DISPOSED OFF | 61 |
| Rejected | 36 |
| Rule Made Absolute | 18 |
| Allowed To be withdrawn | 10 |
| Dissmiss For Default/Non-Prosecution | 9 |
| DISMISSED | 7 |
Recent judgments
- SHRI. KESHAV BABURAO RAOUT v. THE STATE OF MAHARASHTRA THE SECRETARY AND ORS — Bombay High Court (2019-01-08)
- KASHINATH SAKHARAM MAHALUNKAR AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-01-08)
- BHATSA PRAKALP VISTHAPIT PUNARVASAN SAMITI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-01-08)
- BHATSA PRAKALP VISTHAPIT PUNARVASAN SAMITI, THROUGH ITS PRESIDENT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-01-08)
- FATEH BAHADUR RAMBUX SINGH v. MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY AND ORS. — Bombay High Court (2018-12-22)
- KALURAM NARAYAN PACHPUTE (SINCE DECEASED THROUGH LRS.) v. THE STATE OF MAHARASHTRA, THROUGH THE GOVT. PLEADER AND ORS. — Bombay High Court (2018-12-21)
- M/S. GEETANJALI SERVICES , THROUGH ITS PROPRIETRESS SAU. SUVARNA EKNATH SAKORE v. THE STATE OF MAHARASHTRA, THROUGH THE GOVT. PLEADER AND ORS. — Bombay High Court (2018-12-21)
- RAMCHANDRA NILKANTH SAKHWALKAR AND ORS v. THE SPECIAL LAND ACQUISITION OFFICER-V, KRUSHNA -DHOM PROJECT, SATARA AND ORS — Bombay High Court (2018-12-21)
- BHAUSSO ALIAS SHAMRAO YASHWANTRAO BARVEKAR v. THE COLLECTOR (REHABILITATION), DISTRICT REHABILITATION OFFICE AND ORS — Bombay High Court (2018-12-21)
- BHAUSSO ALIAS SHAMRAO YASHWANTRAO BARVEKAR v. THE COLLECTOR (REHABILITATION), DISTRICT REHABILITATION OFFICE AND ORS — Bombay High Court (2018-12-21)