M. S. KARNIK, V.M. KANADE

243 recorded High Court judgment(s) · 2016–2016

Courts

Bombay High Court

243

Disposed Off	122
(unspecified)	86
Allowed To be withdrawn	14
Dismissed	6
Allowed	5
Dissmiss For Default/Non-Prosecution	3
Rule Made Absolute	2
DISPOSED OFF	2

DEB KUMAR TAPADAR v. THE STATE GOVERNMENT OF MAHARASHTRA — Bombay High Court (2016-10-15)
DEEPAK DINKARRAO PATHAK v. THE STATE OF MAHARASHTRA, THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2016-09-28)
HARESH G. THAKUR v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2016-07-26)
EKTA SHELTERS PRIVATE LIMITED v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS — Bombay High Court (2016-05-05)
MR. ANKUSH DATTATRAYA HAGAWANE v. HINDUSTAN PETROLEUM CORPORATION LTD. — Bombay High Court (2016-05-05)
SHRI. GANU MAHADU GAIKAR v. YAKUB BAIG TRUST REPRESENTED BY SHRI. ALHAJ MUSTAFA BAIG AND ORS — Bombay High Court (2016-05-05)
SHIVPRABHU VALU VAHTUK MOTOR MALAK BAHU-UDDESHIYA SANGH, SOLAPUR AND ORS. v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, REVENUE AND FOREST DEPT. AND ORS. — Bombay High Court (2016-05-05)
SHRI. HARISHCHANDRA KESHAV DHODI AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-05-05)
SHIVPRABHU VALU VAHTUK MOTOR MALAK BAHU-UDDESHIYA SANGH, SOLAPUR AND ORS. v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, REVENUE AND FOREST DEPT. AND ORS. — Bombay High Court (2016-05-05)
SHANKAR R. SHETTY AND ORS. v. THE TOWN PLANNING OFFICER, NAVI MUMBAI MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2016-05-05)