A.A. KUMBHAKONI, S.B. MHASE

141 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

141

DISPOSED OFF	62
Rejected	18
Dismissed	14
Allowed To be withdrawn	13
Disposed Off	11
WITHDRAWN	9
Allowed	5
Dissmiss For Default/Non-Prosecution	3

HARKCHAND MISIRIMAL SOLANKI (WAGHRESA) v. THE COLLECTOR AND ORS. — Bombay High Court (2008-10-24)
SANGHAMITRA ROY v. STATE OF MAHARASHTRA — Bombay High Court (2008-10-20)
SHRI SWAMI VIVEKANAND SHIKSHAN SANSTHA, KOLHAPUR AND ANR. v. BALASAHEB GANPATI SATHE AND ORS. — Bombay High Court (2008-10-08)
THE B.E.S.T. WORKERS UNION v. THE STATE OF MAHARASHTRA THRU ITS DEPARTMENT OF URBAN DEVELOPMENT AND 6 ORS. — Bombay High Court (2008-08-21)
SHREE VIJAY MHASOBA MATSYA VYAVASAIK CO-OPERATIVE SOCIETY LIMITED v. M/S. BHARAT PETROLEUM CORPORATION LTD. AND ORS. — Bombay High Court (2008-07-04)
VIVEK CO-OP. HSG. SOC. LTD. v. THE MUNICIPAL CORPN. OF GR. MUMBAI AND 2 ORS. — Bombay High Court (2008-07-03)
MANALI S. KALE AND 4 ORS. v. DIRECTOR, DIRECTORATE OF MEDICAL EDUCATION AND RESEARCH AND 4 ORS. — Bombay High Court (2008-07-03)
MANJIRI VIJAYSINGH PATIL v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-03)
SHREE KHUNTU IMPEX PVT. LTD. v. THE MUNICIPAL CORPORATION OF GR. MUMBAI AND ORS. — Bombay High Court (2008-07-03)
SARVA SHRAMIK SANGHATANA SHRAMIK AND ANR. v. PRAKASH COTTON MILLS PVT. LTD. AND 2 ORS. — Bombay High Court (2008-07-01)