A M KHANWILKAR

27 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

Disposed off/Dismissed for default	23
Dismissed/Rule Discharged	2
Withdrawn	1
Admitted/Allowed/Granted/Rule Absolute	1

VAISHALI ATMARAM SURYAWANSHI v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-16)
KRUSHINDA PATILBA KEDAR v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-05)
SANGRAM GANPATRAO NAMWAD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-12-05)
VISHWANATH SADASHIV TODKARI AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-05)
UPALE RAYAT SHIKSHAN PRASARAK SANSTHA ,UPALE (M) THROUGH PRESIDENT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2009-12-05)
VISHNU RAMBHAU MITKARI AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-05)
MANIKRAO GANGADHARRAO NANDEDKAR v. THE UNION OF INDIA AND ORS — Bombay High Court (2009-12-05)
AMOL SOMNATH MITKARI v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-05)
ANIL PANDURANG ADATRAO v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-05)
BAJIRAO DNYANOBA SURVASE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-05)