M. S. KARNIK, S.C. GUPTE

22 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• Vidarbha General Kamgar Union, Nagpur through its President, Brij Kishore Maurya v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-06-28)
• PRITHVIRAJ ENTERPRISES v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-06-28)
• M/s. Kailash Zanwar Through its Sole Proprietor v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-06-28)
• Jai Bhavani Hamal Kamgar, Sahakari Sanstha, Thr. its President Prakash Trimbak Patil And Anr. v. THE STATE OF MAHARASHTRA and Ors.2 — Bombay High Court (2021-06-28)
• VIJAYKUMAR REVANSIDHA KESKAR v. THE CHIEF SECRETARY AND ORS — Bombay High Court (2021-06-28)
• M/s. Om Shri Ganesh Transport Through its Sole Proprietor, v. The State of Maharashtra — Bombay High Court (2021-06-28)
• M/S. INFINITY CARS PVT. LTD v. STATE OF MAHARASHTRA THR. DEPT. OF TRANSPORT AND ORS. — Bombay High Court (2021-06-28)
• M/s. Girish Subhash Munale and Company Through its Partner Shri Siddheshwar S. Munale, v. The State of Maharashtra Through its Secretary, and Anr. — Bombay High Court (2021-06-28)
• M/s. IMS Bhatia Transport Contractor Thr. its Partner Amrik Singh Jernal Singh Bal v. THE STATE OF MAHARASHTRA and Anr. — Bombay High Court (2021-06-28)
• SHRINATH TRANSPORT COMPANY v. The State of Maharashtra through its Secretary for Food, Civil Supply and Consumer Protection Dept. — Bombay High Court (2021-06-28)