A.M. KHANWILKAR, S.R. DONGAONKAR

100 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

100

Dispossed Off/Dismiss for Default	31
Dismissed/Rule Discharged	24
Admitted/Allwd/Granted/Rule Absolute	23
Withdrawn	18
Rejected at Admission Stage	3
C.A. Disposed off	1

VIKAS TRADERS THRU. PROP. A.G. SHARMA v. STATE OF MAH. THRU. CHIEF SECTY. and 2 ORS. — Bombay High Court (2008-07-04)
BHIMRAO NATTHUJI KADU AND ANOTHER v. STATE OF MAHA THR SEC , DEPT OF RURAL DEVP AND 2 ORS — Bombay High Court (2008-07-04)
LALIT MULCHAND BEDMUTHA v. STATE OF MAH. THRU. SECTY. and 4 ORS. — Bombay High Court (2008-07-04)
DILIP S/O JANRAO GHOGRE v. THE PROJECT OFFICER INTEGRATED TRIBAL DEVE.PORJECT and ANOR. — Bombay High Court (2008-07-04)
THE C.E.O. Z.P. WARDHA and ANOR. v. PARASRAM SHAMRAO DHOTE — Bombay High Court (2008-07-04)
NATHUJI KISANJI GIRHEPUNJE and ANOR. v. DIST. DEPUTY REGISTRAR DAIRY COOP. SOC. THRU CHAITYANESHWAR NASRE and 2 ORS. — Bombay High Court (2008-07-01)
RAVINDRA S/O SHRIRAM THENGRE and 21 ORS. v. STATE OF MAH. THR. MINITRY OF LAW AND JUDICIATY 17 ORS. — Bombay High Court (2008-06-30)
JAYDAYAL NANAKCHAND POPHALI v. M/S BHAIYALAL UDAYCHAND and CO. and 6 ORS. — Bombay High Court (2008-06-30)
SANJAY KAMALNARAYAN SWAMI v. CHIEF ENGINEER, M.S.E.D. CO. LTD., and 2 ORS. — Bombay High Court (2008-06-27)
KAVITA CHANDRAJI GONGLE v. BLOCK DEVP. OFFICER, PANCHAYAT SAMITI and 2 ORS. — Bombay High Court (2008-06-26)