A.B. CHAUDHARI

49 recorded High Court judgment(s) · 2008–2010

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	24
OTHERS DISPOSED OFF	9
Withdrawn	6
Dismissed/Rule Discharged	5
DISMISSED	2
ALLOWED	2
ALLOWED TO BE WITHDRAWN	1

LAXMAN S/O NATTHUJI RAGHORTE AND 2 OTHS v. THE STATE OF MAH. THR. P.S.O., P.S. UMRER — Bombay High Court (2010-09-08)
MOHANLAL S/O WALJI PATEL v. THE STATE OF MAH. THR. ITS SECY. HOME DEPTT. AND ANR — Bombay High Court (2010-09-08)
VITHALRAO S/O NARAYAN JAMGADE v. STATE OF MAH. THR. ITS SECTY., AND 6 ORS — Bombay High Court (2010-09-08)
MUKUND JANRAO DESHMUKH AND 26 OTHS v. THE STATE OF MAH. THR. ITS SECY. MINISTRY OF HOME AFFAIRS AND 5 OTHS — Bombay High Court (2010-09-08)
VILAS VISHWANATH MADAVI v. THE STATE OF MAH.THR.PSO CHANDRAPUR — Bombay High Court (2010-09-08)
RASHID KHAN GAFFAR KHAN PATHAN v. STATE OF MAH. THR. ITS SECY. HOME DEPTT. AND 6 OTHS — Bombay High Court (2010-09-08)
SUNIL GAYAPRASAD MISHRA v. THE STATE OF MAH. THR. ITS SECTY., AND ANR — Bombay High Court (2010-09-08)
RASHID KHAN GAFFAR KHAN PATHAN v. STATE OF MAH. THR. ITS SECY. HOME DEPTT. AND 6 OTHS — Bombay High Court (2010-09-08)
DEEPAK @ PRADEEP SHRIRAM DHAVLE AND ONE ANOTHER v. THE STATE OF MAH. THR. POLICE STATION OFFICER, POLICE STATION TAMGAON — Bombay High Court (2010-09-08)
YOGESH S/O HANUMAN THAOKAR AND ANR v. STATE OF MAH. THR. P.S.O. UMRED — Bombay High Court (2010-09-08)