M. S. KARNIK, SHARMILA U. DESHMUKH

496 recorded High Court judgment(s) · 2025–2025

Courts

Bombay High Court

496

Disposed Off	314
Allowed	83
Dismissed	43
Allowed To be withdrawn	38
Disposed off as Withdrawn	7
TRANSFER TO OTHER COURT AT ADMISSION STAGE	7
Rejected	3
Granted	1

PRATHAMESH MADHUKAR KHUNTALE v. THE STATE OF MAHARASHTRA THR. THE SECRETARY AND OTHERS — Bombay High Court (2025-10-17)
VIKRAM ANNA NANAWARE v. THE STATE OF MAHARASHTRA THR. SECRETARY AND OTHERS — Bombay High Court (2025-10-17)
DR. MANOHAR KALIDAS INAMDAR AND ORS. v. PRITAM SHRIRANG BOARATE AND ANR. — Bombay High Court (2025-10-17)
GRAMPANCHAYAT, AASHTI, THROUGH SARPANCH, SHRI. MADANSINH MOHAN PATIL v. THE STATE OF MAHARASHTRA, THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2025-10-17)
DIPAK PRALHAD CHAVAN v. THE STATE OF MAHARASHTRA ITS PRINCIPAL SECRETARY REVENUE AND FOREST DEPARTMENT AND ORS — Bombay High Court (2025-10-17)
DHANASHRI GAJANAN KHADE v. THE STATE OF MAHARASHTRA THR. THE SECRETAY AND ORS. — Bombay High Court (2025-10-17)
VILAS MOTI GOFNE v. The State of Maharashtra and others — Bombay High Court (2025-10-17)
SURESH BHAGWAN NARUTE AND ANR. v. THE STATE OFMAHARASHTRA THR. SECRETARY, URBAN AND RURAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2025-10-17)
DALIT MITRA KADAM GURUJI COLLEGE OF PHARMACY, MANGALWEDHA, SOLAPUR THR. PRESIDENT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2025-10-17)
DR. M. L. CHOUGULE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-10-17)