A.P. BHANGALE, A.S. OKA

535 recorded High Court judgment(s) · 2011–2015

Courts

Bombay High Court

535

Disposed Off	160
OTHERS DISPOSED OFF	122
Rejected	50
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	28
(unspecified)	24
Rule Made Absolute	24
Allowed	22
Allowed To be withdrawn	21

TEJRAJ DEVICHAND LALWANI v. MRS. SUNANDA SUNIL PARANDKAR AND ORS — Bombay High Court (2015-04-18)
KONDU GENU OVHAL (DEC) THROUGH HIS LEGAL HEIRS GENU KONDU OVHAL v. MR. VIKAS DESHMUKH, PUNE COLLECTOR AND ORS — Bombay High Court (2015-04-18)
VIKRANT CHANDRAHAS TAWDE v. THE MUNICIPAL CORPORATION OF CITY OF THANE THROUGH ITS COMMISSIONER AND ORS — Bombay High Court (2015-04-18)
M/S. NAVBHARAT POTTERIES PVT. LTD v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS — Bombay High Court (2015-04-18)
JAGDAMBA SHIKSHAN PRASARAK MANDAL AND ORS. v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, REVENUE AND FOREST DEPT. AND ORS. — Bombay High Court (2015-04-18)
DHRUV SUPPLIERS THROUGH VIJAY SHRIPATI SHINDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-04-18)
SMT. CICILIA ALEX MENZIA AND ORS v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2015-04-18)
SHR. SHAILESH ANANT PHULE v. STATE INFORMATION COMMISSIONER, PUNE DIVISION AND ORS — Bombay High Court (2015-04-18)
STEEL AUTHORITY OF INDIA LTD v. HAGUE BUILDING , 9 SPROTT RD. BALLARD ESTATE, — Bombay High Court (2015-04-18)
SHRI. MOHAN SRIKRISHNA ASAVA v. SOU. NIRMALA GANESH GHULE — Bombay High Court (2015-04-18)