LexS.S. SHINDE, M. S. KARNIK
113 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 113 |
Disposal nature
| Disposed Off | 45 |
| Dismissed | 29 |
| Rule Made Absolute | 22 |
| Allowed To be withdrawn | 5 |
| Allowed | 5 |
| OTHER DISPOSED OFF | 2 |
| APPEAL ALLOWED/REVERSED | 2 |
| RULE ABSOLUTE | 2 |
Recent judgments
- SAU. DURGESHWARI RAJESH KALE OCCU.AGRICULTURE AND SARPANCH OF GRAMPANCHAYAT, ERANDESHWAR v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, — Bombay High Court (2021-04-01)
- GRAMPANCHAYAT, VIDOLI BK. and OTHERS v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY and ANR. — Bombay High Court (2021-04-01)
- VIJAYA W/O PRALHAD TAGARE v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY and OTHERS — Bombay High Court (2021-04-01)
- MAHANADA W/O DNYOBA MURALE v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY and OTHERS — Bombay High Court (2021-04-01)
- UTTAMBAI W/O BABURAO PADILE v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIP AL SECRETARY and OTHERS — Bombay High Court (2021-04-01)
- SARPANCH SEVA SANGH, MAHARASHTRA STATE, THROUGH ITS GENERAL SECRETARY, BABASAHEB YADAVRAO PAVASE, v. THE STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2021-04-01)
- THE GRAM PANCHAYAT PADHEGAON THROUGH ITS SARPANCH KRITI PRASHANT LIPTE and OHTER v. THE STATE OF MAHARASHTRA THROUGH THE SECRETAR — Bombay High Court (2021-04-01)
- MANIK MADHAVRAO WAGHMODE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-04-01)
- DAUD RASHID BIRADAR, v. THE STATE OF MAHARASHTRA THROUG ITS PRINCIPAL SECRETARY and ANR. — Bombay High Court (2021-04-01)
- RANJANA SUGRIV BORULE v. THE STATE OF MAHARASHTRA TROUGH ITS PRINCIPAL SECRETARY, and ANR. — Bombay High Court (2021-04-01)