A.M. KHANWILKAR, P.D. KODE

745 recorded High Court judgment(s) · 2010–2012

Courts

Bombay High Court

745

OTHERS DISPOSED OFF	477
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	95
(unspecified)	38
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	29
Disposed Off	16
TRIAL BE EXPEDITED	16
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	16
Dismissed	10

SHRINIWAS PRABHAKAR KARVE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-10-20)
SHRI. VITTHAL GANPAT OTARI v. STATE OF MAHARASHTRA, THROUGH SECRETARY, DEPT OF SOCIAL WELFARE AND ORS — Bombay High Court (2012-10-20)
MRS. SHOBHA AJIT SALUNKE v. MRS. MANALI MANGESH TULASKAR AND ORS — Bombay High Court (2012-10-20)
M/S. VIDEOCON INDUSTRIES LTD. AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-10-20)
VIKROLI KSHATA C.H.S. v. ASSISTANT REGISTRAR/CS/SRA, MUMBAI AND ORS — Bombay High Court (2012-10-20)
SWAPNIL S/O. DEELIP NIKAM v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-10-20)
JAYASHREE VIJAY MALBADE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-10-20)
MRS. ROSHNI RAMCHANDRA BAIT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-10-20)
UNION OF INDIA AND ORS. v. M. K. GUPTA — Bombay High Court (2012-10-20)
AVINASH BABU WAGHMARE AND ANR. v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2012-10-20)