A. B. CHAUDHARI, S.S. SHINDE

31 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

Disposed off/Dismissed for default	28
Admitted/Allowed/Granted/Rule Absolute	2
Dismissed/Rule Discharged	1

THE EXECTUVICE ENGINEER (LOCAL STHAPATYA) M.S.E.D.CO.LTD v. DHONDIRAM BABARAO MALSHETTE AND ANR — Bombay High Court (2012-11-06)
SUNDHARRAO DEVIDAS PAWAR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
RAVINDRA EKNATH TORADMAL v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
DEOJI LAKHAMSHI SHAH v. THE STATE OF MAH AND ANR — Bombay High Court (2012-11-06)
MADHAVRAO BHANUDASRAO YADAV v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
MANDABAI VINAYAK PATHAK v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION THROUGH REGIONAL OFFICER AT LATUR v. REVAPPA MASAJI KATKE AND ORS — Bombay High Court (2012-11-06)
KRUSHANA UTTAM DEVTALE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
VISHAL BALASAHEB DEVKATE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
BHAGWAN GANGADHAR SHEJUL v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)