M. S. KARNIK, R.M. SAVANT

121 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• SHRAMIK SENA , A REGI UNION THROU CHARAN RANGRAO JADHAV v. THE STATE OF MAHARASHTRA THROUGH GP HIGH COURT AND ORS — Bombay High Court (2018-10-26)
• MAHARASHTRA NAVNIRMAN KAMGAR SENA A TRADE UNION v. THE STATE OF MAHARASTHRA THRO INDUSTIES ENERY AND LABOUR DEPT. AND ORS — Bombay High Court (2018-10-26)
• AG ENVIRO INFRA PROJECTS PRIVATE LIMITED THROUGH ITS DIRECTOR v. STATE OF MAHARASHTRA THROUGH THE OFFICE OF GOVERNMENT PLEADER AND ORS — Bombay High Court (2018-10-26)
• SAMAJ SAMTA KAMGAR SANGH , A REG. TRADE UNION v. NAVI MUMBAI MUNICIPAL CORPORATION THROUGH ITS COMMISSIONER, AND ORS — Bombay High Court (2018-10-26)
• ASHOK BARAKU VAITY v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, AND ORS. — Bombay High Court (2018-10-01)
• VASANTI D. KHOPTE v. THE UNION OF INDIA, MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION, FOOD CORP. AND ORS — Bombay High Court (2018-10-01)
• SHRI. HEMANT SHANTARAM JOSHI v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-10-01)
• LAXMI KANT AND ORS v. THE UNION OF INDIA, THROUGH SECRETARY, DEPT OF AGRICULTURE AND CO-OPERATION AND ORS — Bombay High Court (2018-10-01)
• RAHUL LAXMAN KOLI v. THE MAHARASHTRA STATE ELECTRICTIY DISTRIBUTION CO. AND ORS. — Bombay High Court (2018-10-01)
• MRS. SUVARNA VINODKUMAR PATIL v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS. — Bombay High Court (2018-10-01)