A.S. GADKARI, B.P. DHARMADHIKARI

130 recorded High Court judgment(s) · 2015–2015

Courts

Bombay High Court

130

OTHERS DISPOSED OFF	78
DELAY CONDONATED/REJECTED.	15
APPEAL ALLOWED/REVERSED	9
APPEAL DISMISSED	9
OTHER DISPOSED OFF	8
BAIL REJECTED	3
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	2
(unspecified)	2

ZAHIR AHMED SAYEED AHMED MISTRY and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-07)
MOHAMMEDALI TAJMOHMED SHEIKH and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-07)
CHANDU @ CHANDRAKANT GOVIND VAITI v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-07)
VILAS NARAYAN BHUVAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-09-07)
RAHUL RAMESH BURTE AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-09-07)
GANESH @ AMIN SHRIKANT SURVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-09-07)
SANTOSH SONU SHIGWAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-09-07)
MUKARRAMALI MASARRATALI KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-08-14)
MAHENDRA KESHAV PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-08-14)
JAIGANESH SILVRAJ DEVENDRA AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-08-14)