A.M. KHANWILKAR, R.C. CHAVAN

90 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	33
Dismissed/Rule Discharged	28
Admitted/Allwd/Granted/Rule Absolute	18
Withdrawn	10
Rejected at Admission Stage	1

CHHOTA GONDIA EDUCATION SOCIETY, THRU. PRESIDENT AND ANOTHER v. THE EDUCATION OFFICER (SEC) AND ANOTHER — Bombay High Court (2008-06-06)
CHANDRAPRAKASH MAHAGUJI BARAPATRE v. SHIVAJI SHIKSHAN PRASARAK MANDAL, GADCHIROLI THRU ITS PRESIDENT and 2 ORS. — Bombay High Court (2008-06-06)
THE STATE OF MAHA. THRU. COLLECTOR and 4 ORS. v. SHARAD BHAGWANTRAO PAWADE — Bombay High Court (2008-06-06)
THE COMMISSIONER OF INCOME TAX -I v. M/S DUTTA MEGHE INSTITUTUE OF MEDICAL SCIENCE, KHAMLA — Bombay High Court (2008-06-06)
NANURAM MOHANLAL VERMA v. DIVISIONAL CONTROLLER, M.S.R.T.C. — Bombay High Court (2008-06-06)
STATE OF MAH. THRU THE COLLECTOR and 2 ORS. v. SAMADHAN S/O GOVINDA WAYAL — Bombay High Court (2008-06-06)
MANIK SHRIRAM CHOUDHARI v. UJJWAL SHIKSHAN SANSTHA and 3 ORS. — Bombay High Court (2008-06-06)
MUKESH GOVIND WAGHADE and ANOR. v. DISTRICT DEPUTY REGISTRAR CO-OP SOCIETIES and 3 ORS. — Bombay High Court (2008-06-06)
HIMRAO RAMJI SHMSUNDAR v. THE SENIOR REGIONAL MANAGER, F.C.I. AND 2 OTHERS — Bombay High Court (2008-06-06)
GANESH NAGORAO PAUNIKAR v. STATE OF MAH. THRU. SECTY. AND 2 ORS. — Bombay High Court (2008-06-06)