LexM.S. SONAK, S.C. DHARMADHIKARI
46 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 46 |
Disposal nature
| DISPOSED OFF | 22 |
| DISMISSED | 8 |
| WITHDRAWN | 5 |
| Disposed Off | 4 |
| (unspecified) | 3 |
| Dismissed | 1 |
| Allowed To be withdrawn | 1 |
| Rule Made Absolute | 1 |
Recent judgments
- RADHAKRISHNA CO-OPERATIVE HOUSING SOCIETY LTD AND ANR. v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2017-10-05)
- RADHAKRISHNA CO-OPERATIVE HOUSING SOCIETY LTD AND ANR. v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2017-10-05)
- PHULCHAND JAITUL NISHAD v. HIGH POWER COMMITTEE AND 4 OTHERS — Bombay High Court (2016-08-12)
- MR. MAX FERNAND v. REGIONAL CENTRE-PUNE, THROUGH REGIONAL DIRECTOR AND ORS — Bombay High Court (2016-08-12)
- TUSHAR GURU SALIEN v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2016-08-01)
- SURENDRA CHUNILAL GUPTA v. HEMRESHA CO-OP. HOUSING SOCIETY LTD. AND ORS — Bombay High Court (2016-07-08)
- MARIA R. D'COSTA v. THE MUMBAI MUNICIPAL CORPORATION AND 36 ORS. — Bombay High Court (2016-06-24)
- GOSWAMI TRIBHANGIRAIJI MURLIDHARJI ALIAS SHRI GOSWAMI SHYAMSUNDERJI MURLIDHARJI AND 5 ORS. v. CHAIRMAN/SECRETARY SHRII VALLABH SHOPPING COMPLEX PREMISES CO-OP. HSG. SOC. LTD. AND 4 ORS — Bombay High Court (2016-06-24)
- OSLEN AUSTIN DSILVA AND ANR v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2016-06-24)
- Mr. MEHBOOB ALI HUMZA AND 5 ORS. v. DISTRICT SUB-REGISTRAR (3), MUMBAI AND 3 ORS. — Bombay High Court (2016-06-24)