M. S. SONAK, . M. S. JAWALKAR
569 recorded High Court judgment(s) · 2015–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 569 |
Disposal nature
| Disposed of | 366 |
| Dismissed | 51 |
| Withdrawn | 39 |
| Rule made absolute | 39 |
| Allowed | 23 |
| Partly allowed | 18 |
| Rule Disposed of | 12 |
| Delay condoned | 5 |
Recent judgments
- SHUKR SUDIN SINAI USGAOKAR v. STATE OF GOA, THR. THE CHIEF SECRETARY — Bombay High Court (2021-10-14)
- RAGHUVIR @ RAGHU SHARMA, PRESENTLY LODGED IN THE JUDICIAL CUSTODY OF COLVALE AT COLVALE, GOA v. STATE, THR. PSI, VIJAY V. RANE, MAPUSA POLICE STATION AND ANR — Bombay High Court (2021-10-13)
- ABHISHEK NATEKAR., v. VILLAGE PANCHAYAT OF CALANGUTE, THR. ITS SECRETARY AND 4 ORS., — Bombay High Court (2021-10-13)
- DINANATH N. CHARI AND ANR., v. STATE OF GOA, THROUGH ITS CHIEF SECRETARY AND 5 ORS., — Bombay High Court (2021-10-12)
- CELIA PEREIRA v. THE SPECIAL LAND ACQUISITION OFFICER, NATIONAL HIGHWAY (SLAO) AND 3 ORS — Bombay High Court (2021-10-12)
- MINESCAPE MINERALS PVT. LTD., REP. BY ITS AUT. SIGN., ASHOK ANTONIO COTTA v. UNION OF INDIA, THR. MINISTRY OF FINANCE, NEW DELHI AND 3 ORS — Bombay High Court (2021-10-11)
- PRADIP K. CHODANKAR v. THE STATE OF GOA, THR. THE CHIEF SECRETARY AND 4 ORS — Bombay High Court (2021-10-11)
- BAGADIYA BROTHERS PVT. LTD. THR. AUTHORISED, PRASHANT SHANDILYA v. THE BOARD OF TRUSTEES OF THE PORT OF MORMUGAO AND ANR — Bombay High Court (2021-10-06)
- SIDDHARTH CONSTRUCTION, THR. ITS PROP., MILIND SUBHEDAR v. STATE OF GOA, THR. ITS CHIEF SECRETARY AND 3 ORS — Bombay High Court (2021-10-06)
- MUBARAK ALI KHA v. VALPOI MUNICIPAL COUNCIL, THR. ITS CHIEF OFFICER, VALPOI AND ANR — Bombay High Court (2021-10-06)
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