A.M. KHANWILKAR, . V.K. TAHILRAMANI

126 recorded High Court judgment(s) · 2012–2013

Courts

Bombay High Court

126

Disposed Off	58
Dismissed	28
(unspecified)	18
Allowed To be withdrawn	6
Rule Made Absolute	6
Allowed	3
Dissmiss For Default/Non-Prosecution	3
Dismissed for non-complying conditional Order	2

BOMBAY SUBURBAN CONSUMAR ASSOCIATION v. THE MUNICIPAL COMMISSIONER, MIRA BHAYANDAR MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2013-02-01)
KOLHAPUR (UJLAIWADI) VIMANTAL PRAKALP GRAST SHETKARI MANDAL v. THE COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2012-10-05)
KISHOR MADHUKARRAO KENDE AND ANR v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD., — Bombay High Court (2012-10-05)
IBRAHIM DAWOOD CHEKTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-10-05)
MADHUKAR DIGAMBER AKOTKAR v. UNION OF INDIA AND ORS. — Bombay High Court (2012-10-05)
DATTATRAYA SUDHAKAR KAWATHEKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-10-05)
DATTATRAYA SUDHAKAR KAWATHEKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-10-05)
KOLHAPUR (UJLAIWADI) VIMANTAL PRAKALP GRAST SHETKARI MANDAL v. THE COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2012-10-05)
SMT. ISHWARIBAI KARTARMAL SEWLANI, THROUGH PRAKASH K. ROCHLANI v. THE PRINCIPAL SECRETARY, REVENUE DEPT AND ORS — Bombay High Court (2012-10-05)
IBRAHIM DAWOOD CHEKTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-10-05)