A.V. NIRGUDE, A.M. BADAR
275 recorded High Court judgment(s) · 2015–2016
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| Bombay High Court | 275 |
Disposal nature
| Dismissed/Rule Discharged | 102 |
| Disposed off/Dismissed for default | 92 |
| Admitted/Allowed/Granted/Rule Absolute | 52 |
| Withdrawn | 15 |
| Rejected at Admission stage | 14 |
Recent judgments
- THE STATE OF MAHARASHTRA AND OTHERS v. BAPUSHA GANPATRAO SAKNURE — Bombay High Court (2016-09-01)
- SHIVA SIDDESHWAR PAWAN MAHADEV PRATISTHAN THROUGH ITS AUTHORIZED MEMBER ANITA UTTAMRAO CHIKALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-10-29)
- UPALE RAYAT SHIKSHAN PRASARAK SANSTHA UPALE THROUGH ITS PRESIDENT AND ANOTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-07-16)
- JAGDISH KISANRAO CHAUDHARI v. STATE OF MAHA and ORS — Bombay High Court (2015-07-16)
- CHANDRAKANT RAMKRISHNA BURHADE v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-07-16)
- YOGESH VITTHALDAS ZAVERI HUF v. COMMISSSIONER OF WEALTH TAX AURANGABAD AND ANR — Bombay High Court (2015-07-16)
- YOGESH VITTHALDAS ZAVERI HUF v. COMMISSIONER OF WEALTH TAX AURANGABAD AND ANR — Bombay High Court (2015-07-16)
- YOGESH VITTHALDAS ZAVERI HUF v. COMMISSIONER OF WEALTH TAX AURANGABAD AND ANR — Bombay High Court (2015-07-16)
- YOGESH VITTHALDAS ZAVERI HUF v. COMMISSIONER OF WEALTH TAX, AURANGABAD AND ANR — Bombay High Court (2015-07-16)
- YOGESH VITTHALDAS ZAVERI HUF v. COMMISSIONER OF WEALTH TAX AURANGABAD AND ANR — Bombay High Court (2015-07-16)
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