A. P. LAVANDE, R.V. MORE

414 recorded High Court judgment(s) · 2007–2008

Courts

Bombay High Court

414

Dispossed Off/Dismiss for Default	215
Dismissed/Rule Discharged	100
Withdrawn	58
Admitted/Allwd/Granted/Rule Absolute	23
Rejected at Admission Stage	15
Disposed-Off	3

SMT. GEETA VITTHALRAO KURHADKAR v. STATE OF MAH. THRU. ITS. SECTY. and 4 ORS. — Bombay High Court (2008-05-02)
HARAMANJI DHOTE AND ANOR. v. THE STATE OF MAHA. THRU. SECTY. AND 2 ORS. — Bombay High Court (2008-03-17)
ANIL CHAMPALAL CHOUDHARY and 3 ORS. v. NARAYANRAO GANPATI WANDILE and 12 ORS. — Bombay High Court (2008-03-07)
ABDUL HAFEEZ ABDUL RAUF and ANOR. v. STATE OF MAH THRU DY DIRECTOR OF EDU. and 4 ORS. — Bombay High Court (2008-03-07)
THE STATE OF MAHA. THRU. SECTY. and 2 ORS. v. BHARAT RAJARAM MESHRAM and 18 ORS. — Bombay High Court (2008-02-26)
I.C.I.C.I. LOMBARD GENERAL INSURANCE CO. LTD., v. NIRMALABAI WD/O VISHNU PAWAR and 2 ORS. — Bombay High Court (2008-02-15)
SUDHIR HARIBHAU POHANKAR v. STATE OF MAH. THR. SECRETARY AND 3 ORS — Bombay High Court (2008-02-08)
ABDUL HAFEEZ ABDUL RAUF and ANOR. v. STATE OF MAH THRU DY DIRECTOR OF EDU. and 4 ORS. — Bombay High Court (2008-02-08)
STATE OF MAHA. THRU. EXECUTIVE ENGINEER v. KHARE and TARKUNDE AND ANOR. — Bombay High Court (2008-01-25)
RAJESHKUMAR S/O KALADHARRAO GARODE v. STATE OF MAHARASHTRA and OTHERS — Bombay High Court (2008-01-25)