A.M. KHANWILKAR, A.P. BHANGALE

402 recorded High Court judgment(s) · 2010–2013

Courts

Bombay High Court

402

OTHERS DISPOSED OFF	239
Disposed Off	46
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	46
(unspecified)	18
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	11
Dismissed	11
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	5
TRIAL BE EXPEDITED	4

SHRI VINAY LAXMAN TATKE v. THE NAVI MUMBAI MUNICIPAL CORPORATION and ORS. — Bombay High Court (2013-04-02)
AIR INDIA AIRCRAFT ENGINEERS" ASSOCIATION v. NATIONAL AVIATION COMPANY OF INDIA LTD. AND ORS. — Bombay High Court (2013-04-02)
PANDURANG PATIL v. MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2013-04-02)
PUNE PARYAWARAN MANCH, THROUGH CHAIRMAN, DR. SHRI KUMAR GANESH SAPTARSHI v. MUNICIPAL CORPORATION OF PUNE, THROUGH COMMISSIONER AND ORS — Bombay High Court (2013-04-02)
DINESH KRISHNA SHINDE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-03-22)
SHRIGURURAJ DILIP PORE v. SOLAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2013-03-22)
SHRIGURURAJ DILIP PORE v. SOLAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2013-03-22)
1. MR. PRAKASH WALDE AND ANR. v. 1, THE PUNE MUNICIPALCORPORATION AND ORS. — Bombay High Court (2013-03-22)
SUBHASH JADHAV v. 1. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-03-21)
BHOGILAL KIRJI RAMBHIA v. THE TULSIDAS GOPALJI CHARITABLE AND DHAKLESHWAR TEMPLE TRUST AND ORS. — Bombay High Court (2013-03-21)