M. S. KARNIK, NIVEDITA P. MEHTA

138 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• CYNTHIA ANGELA COLACO v. STATE OF GOA THR. CHIEF SECRETARY AND ANR — Bombay High Court (2025-03-24)
• JOSE JOAQUIM FERNANDES AND 4 ORS v. THE STATE OF GOA, THR. THE CHIEF SECRETARY AND 2 ORS. — Bombay High Court (2025-03-12)
• SHRADHA S. WALAWAIKAR v. THE ASSISTANT GENERAL MANAGER, BANK OF MAHARASHTRA AND 5 ORS — Bombay High Court (2025-03-12)
• SHIVNATH SADASHIV SHETGAONKAR v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 5 ORS — Bombay High Court (2025-03-12)
• GAURAV KRISHNANAND BORKAR v. STATE OF GOA, THR. CHIEF SECRETARY AND 11 ORS — Bombay High Court (2025-03-12)
• M/S. ADITYA BUILDERS, THR. ITS MANAGING PARTNER, VIJAY P. SAWARDEKAR v. STATE OF GOA, THR. CHIEF SECRETARY AND 5 ORS — Bombay High Court (2025-03-10)
• DR. SUSHANT DHULAPKAR v. VIPUL PHADKE — Bombay High Court (2025-03-06)
• NAVNITA ALIAS PRAMILLA PATRE v. THE STATE OF GOA, THR. ITS CHIEF SECRETARY AND ANR — Bombay High Court (2025-03-06)
• LARSEN AND TOUBRO LTD., REP. BY, ARVIND NERURKAR., v. UNION OF INDIA, THR. ITS SECRETARY, MINISTRY OF LABOUR AND EMPLOYMENT AND 7 ORS., — Bombay High Court (2025-03-06)
• LARSEN AND TOUBRO LTD., REP. BY ARVIND NERURKAR., v. UNION OF INDIA, THR. ITS SECRETARY AND 7 ORS., — Bombay High Court (2025-03-06)