M.S. SONAK

1,081 recorded High Court judgment(s) · 2012–2018

Courts

Bombay High Court

1081

Disposed Off	370
DISPOSED OFF	278
Dismissed	166
Rule Discharged	64
(unspecified)	47
DISMISSED	38
Allowed	31
Dissmiss For Default/Non-Prosecution	21

MR. BALASAHEB G. PALGHADMAL v. THE STATE OF MAHARASHTRA THROUGH ADDITIONAL CHIEF SECRETARY AND ANR — Bombay High Court (2018-03-05)
BHAGWAN JAGANNATH NITNAWARE v. NATIONAL INSTITUTE OF INDUSTRIAL ENGINEERING AND 3 OTHERS — Bombay High Court (2017-12-04)
MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY v. THE FARE FIXATION COMMITTEE AND 3 ORS. — Bombay High Court (2017-12-04)
SUNNY PUNAMIYA v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2017-11-30)
SHRI. SHARAD RADHAJI DHONGDE v. MR. BHANUDAS H. PALWE AND ORS. — Bombay High Court (2017-11-30)
FORUM AGAINST OPPRESSION OF WOMEN AND ANR v. UNION OF INDIA AND ORS — Bombay High Court (2017-11-30)
SAHITYA SAMRAT LOKSHAHIR ANNA BHAU SATHE SAMAJ VIKAS CHARITABLE TRUST v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-11-30)
MAJLIS MANCH, THROUGH DIRECTOR FLAVIA AGNES v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF WOMEN AND CHILD DEVP. AND 2 ORS — Bombay High Court (2017-11-30)
ALI AKBAR ADAMJEE PEERBHOY v. THE DISTRICT COLLECTOR MUMBAI AND 5 ORS — Bombay High Court (2017-11-29)
PERRIGO API INDIA PVT. LTD. v. THE STATE OF MAHARASHTRA THROUGH THE GOVERNMENT PLEADER AND ANR. — Bombay High Court (2017-11-29)