A.M. KHANWILKAR, RAJESH G. KETKAR

602 recorded High Court judgment(s) · 2009–2017

Courts

Bombay High Court

602

OTHERS DISPOSED OFF	332
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	102
Disposed Off	37
(unspecified)	25
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	23
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	17
RULE ABSOLUTE	17
Allowed	9

ALAMKHAN ALIAS KUTUB ALAM ALHAJ IBRAHIMKHAN AND ORS v. THE PRESIDENT (MAHARASHTRA SLUM AREAS(IC AND R) TRIBUNAL) AND ORS. — Bombay High Court (2017-12-15)
KIRAN ARJUN PATEL v. CHHAYABEN KIRAN PATEL — Bombay High Court (2013-08-13)
EXCON DEVELOPERS PVT. LTD. AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-03-20)
UDAY TUKARAM KATE v. MANGAL UDAY KATE — Bombay High Court (2013-02-22)
PRAMOD ASHOK PUJARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-08-07)
DENNIS FRANCIS CARVALHO v. SENIOR POLICE INSPECTOR ANDORS — Bombay High Court (2012-08-02)
MOHAMMED SUHAIL SHEIKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-02)
BABULAL R. PRAJAPATI v. SALIM N. KHAN AND ORS — Bombay High Court (2012-08-02)
VISHWANATH JAGANNATH KADAM v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-02)
SARIKA VILAS GAWADE v. THE CENTRAL BUREAU OF INVESTIGATION AND ORS — Bombay High Court (2012-08-02)