A.S. OKA, SUNIL P. DESHMUKH

550 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

550

Disposed off/Dismissed for default	334
Admitted/Allowed/Granted/Rule Absolute	90
Dismissed/Rule Discharged	55
Withdrawn	39
Rejected at Admission stage	31
(unspecified)	1

NIRAJ KAMLAKAR MORE v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD — Bombay High Court (2012-05-11)
PRAVARA RURAL EDUCATION SOC. AND ANR v. THE STATE OF MAH AND ANR — Bombay High Court (2012-05-11)
BAPURAO BHUJANGRAO MANE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-05-11)
JANABAI VILAS GOLANDE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-05-11)
MAHESH SHARADRAO DESHMUKH v. MAHATMA PHULE KRISHI VIDYAPEETH THR. REGISTRAR AND ORS — Bombay High Court (2012-05-11)
SANTOSH RAMNIWAS TIWARI AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-05-11)
BIRABAI SWARUPCHAND CHANDWADE-BAHURE v. THE STATE OF MAH THR PRINCIPAL SECRETARY AND ORS — Bombay High Court (2012-05-11)
MOHD. MUQEET M,OHD. SAB v. NANDED -WAGHALA MUNICIPAL CORPORATION AND ORS — Bombay High Court (2012-05-11)
HEMANT GANGADHARRAO SUTRAVE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-05-11)
M/S VICEROY DISTILLERIES LIMITED THR DIRECTOR AND ANR v. MIDC MUMBAI AND ORS — Bombay High Court (2012-05-11)