NITIN JAMDAR, M. S. KARNIK

606 recorded High Court judgment(s) · 2019–2020

Courts

Bombay High Court

606

(unspecified)	203
Disposed Off	188
DISPOSED OFF	99
Rejected	46
WITHDRAWN	38
Dismissed	16
Dissmiss For Default/Non-Prosecution	7
Rule Discharged	5

NISHIGANDHA RAMCHANDRA NAIK v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2020-03-06)
BALASAHEB SHIVAPPA GHONGADE v. UNION OF INDIA AND ORS. — Bombay High Court (2020-03-05)
BALASAHEB SHIVAPPA GHONGADE v. UNION OF INDIA AND ORS. — Bombay High Court (2020-03-05)
JAGADISH NARAYAN SURYAVANSHI v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2020-03-05)
GANESH S/O VITTHAL WAGHMARE v. THE STATE OF MAHARASHTRA THRU THE SECRETARY, LAW AND JUDICIARY DEPT. AND ORS — Bombay High Court (2020-03-04)
ANAND GAJANAN KOLI v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2020-03-04)
SURESH LAXMAN GANESHKAR v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. THROUGH CHAIRMAN AND ANR — Bombay High Court (2020-03-04)
SUNIL RAMJI KALSARPE v. THE UNION OF INDIA, THROUGH MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION AND ORS — Bombay High Court (2020-03-04)
SHRI. PRAKASH BHAGWAN MORE v. STATE OF MAHARASHTRA THROUGH SECRETARY, DEPT. OF HOME, SECRETARIAT AND ORS. — Bombay High Court (2020-03-04)
RAVINDRA J. CHOUDHARY v. THE ZONAL MANAGER, RAIGAD THAEN ZONE AND APPELLATE AUTHORITY AND ORS. — Bombay High Court (2020-03-04)