A.M. KHANWILKAR

671 recorded High Court judgment(s) · 2002–2022

Courts

Bombay High Court

671

DISPOSED OFF	379
Disposed Off	117
Dismissed	64
WITHDRAWN	21
JUDGEMENT	20
ABSOLUTE	13
Dissmiss For Default/Non-Prosecution	11
Allowed To be withdrawn	10

AWADESH SINGH YADAV AND ORS. v. LABOUR AND ENFORCEMENT OFFICER DADRA AND NAGAR HAVELI AND ORS. — Bombay High Court (2022-11-23)
ADITI EDUCATION SOCIETY AND ANR. v. VIJAY GENU KAMBLE AND ORS. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. DATTA GOVIND MORE AND ORS. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. JAYABAI ARJUN KHARAT AND ORS. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. VITTHAL RAMCHANDRA SHINDE AND ORS. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. VIJAY GENU KAMBLE AND ORS. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. JAYABAI ARJUN KHARAT AND ORS. — Bombay High Court (2009-12-16)
M/S. IVP LTD. v. IVPLTD WORKERS UNION AND ANR. — Bombay High Court (2009-12-16)
ADITI EDUCATION SOCIETY AND ANR. v. VITTHAL RAMCHANDRA SHINDE AND ORS. — Bombay High Court (2009-12-16)
PRABHAT S RAHANGADALE v. THE MUNICIPAL CORPN. OF GR. MUMBAI and 5 ORS — Bombay High Court (2009-12-16)