M. S. KARNIK, SHANTANU S. KEMKAR

1,832 recorded High Court judgment(s) · 2015–2018

Courts

Bombay High Court

1832

Disposed Off	1005
DISPOSED OFF	219
(unspecified)	181
Dismissed	153
Allowed To be withdrawn	65
Allowed	55
Rule Made Absolute	51
Dissmiss For Default/Non-Prosecution	38

DHRUPATI VITTHAL WAGHMARE v. UNION OF INDIA THROUGH THE SECRETARY AND ORS — Bombay High Court (2018-05-04)
SHRI. ANAND RAMA POTE v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2018-05-04)
PRABHUDAYAL RAMKISHAN CHANGOIWALA AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-05-04)
SHRI. ANAND RAMA POTE v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2018-05-04)
MAQSOOD AHMED JETHWA AND 2 ORS v. MUMBAI HOUSING AND AREA DEVELOPMENT BOARD MHADA AND 7 ORS — Bombay High Court (2018-05-04)
'X' THROUGH HER MOTHER AND NATURAL LEGAL GUARDIAN v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-05-04)
PRERNA RAMCHANDRA KALUNKHE KULKARNI v. THE STATE OF MAHARASHTRA, THROUGH ITS CHIEF SECRETARY AND ANR. — Bombay High Court (2018-05-04)
VARDHAMAN KUMAR DIGE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-05-03)
MR. SHRIKANT R. PANDEY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-05-03)
ELYSUM RESORTS PVT.LTD v. STATE OF MAHARASHTRA THROUGH ITS GOVERNMENT PLEADER AND ORS — Bombay High Court (2018-05-03)