SHRIKANT D. KULKARNI

2,888 recorded High Court judgment(s) · 2020–2022

Courts

Bombay High Court

2888

DISPOSED OFF	1635
DELAY CONDONATED/REJECTED.	773
APPLICATION ALLOWED	133
DISMISSED	113
Disposed off/Dismissed for default	62
Disposed Off	58
Withdrawn	47
RULE ABSOLUTE	20

SAMIR AYYUB SHAIKH AND OTHERS v. AASMA SAMIR SHAIKH — Bombay High Court (2022-10-20)
CHANDRAMANI SURESH AHIRE AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-20)
NEHAL AHMAD ZAMEER MULLA ANSARI AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-10-19)
JAGRUTI MILIND NAIK AND ANOTHER MINOR GUARDIAN GOPALKRISHNA VILAS JOSHI v. NATIONAL INSURANCE CO. LTD., THR BRANCH MANAGER, JALGAON AND ORS — Bombay High Court (2022-10-19)
VISHNU S/O. VYANKATI SAMPATE v. NIRMALA W/O. VISHNU SAMPATE — Bombay High Court (2022-10-18)
RUSHIKESH MADHUKARRAO AJABE AND OTHERS v. SWATI W/O RUSHIKESH AJABE AND ANOTHER — Bombay High Court (2022-10-18)
NIRMALA VISHNU SAMPATE v. VISHNU VENKAT SAMPATE — Bombay High Court (2022-10-18)
SHAILENDRA RAMCHANDRAN VISHWAKARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-17)
SHAILENDRA RAMCHANDRAN VISHWAKARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-17)
SARASWATI TRADING COMPANY THROUGH ITS PROPRIETOR KERBA BALASAHEB BHENDEKAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2022-10-17)