A.M. KHANWILKAR, R.Y. GANOO

1,229 recorded High Court judgment(s) · 2011–2013

Courts

Bombay High Court

1229

Disposed Off	401
OTHERS DISPOSED OFF	283
Dismissed	118
Allowed	78
(unspecified)	64
Allowed To be withdrawn	59
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	46
Rule Made Absolute	43

THE SARPANCH, MR. MANGALDAS RAMCHANDRA GAIKWAD v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, REHABILITATION DEPT AND ORS — Bombay High Court (2013-01-31)
THE SARPANCH, MR. MANGALDAS RAMCHANDRA GAIKWAD v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, REHABILITATION DEPT AND ORS — Bombay High Court (2013-01-31)
SANTOSH SHRIMANT JADHAV v. STATE OF MAHARASHTRA, SOCIAL WELFARE DPET AND ORS. — Bombay High Court (2012-12-21)
DNYANESHWAR SHANKAR KADAM v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
SHRI ARUN GANPATRAO DONGLE AND ORS. v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2012-12-21)
SHRI. SATISH SHIVAJIRAO KAKADE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
SHRI. HAYACHAND BABASO DESAI v. STATE OF MAHARASHTRA, THROUGH MINISTRY OF REVENUE AND ORS — Bombay High Court (2012-12-21)
MICHAEL FERNANDES AND ORS v. PALM GROVE BEACH HOTELS PVT. LTD. AND ORS — Bombay High Court (2012-12-21)
SHRI. SUKHDEO VITHOBA MADANE (SINCE DECD) THROUGH LRS, ANKUSH SUKHDEO MADANE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH COLLECTOR CUM DEPUTY DIRECTOR OF REHABILITATION AND ORS — Bombay High Court (2012-12-21)
GIRISH D. CHITRE v. THE THANE DISTRICT CO-OPERATIVE HOUSING FEDERATION AND ORS — Bombay High Court (2012-12-21)