A.V. NIRGUDE, P.V.HARDAS

141 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

141

DISMISSED	49
APPLICATION ALLOWED	23
APPEAL DISMISSED/CONFIRMED	13
LEAVE TO APPEAL GRANTED/REFUSED	12
APPEAL ALLOWED/REVERSED	11
RULE ABSOLUTE	8
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	7
DELAY CONDONATED/REJECTED.	5

MANOJ PRABHAKAR LOHAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2009-12-10)
MAROTI NAGOJI POTPHALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-10)
DATTA LINGAPPA POTHPHALE AND TWO ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-10)
NAGNATH MANIKRAO KUSNURE v. STATE OF MAHA — Bombay High Court (2009-12-10)
STATE OF MAHA v. NAGNATH MUNJAJI SHIKARE — Bombay High Court (2009-12-10)
VAISHALI SUDHAKAR SHINDE v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-10)
RAMRAO NAGOJI POTPHALE and ANR. v. STATE OF MAH. and ORS. — Bombay High Court (2009-12-10)
THE STATE OF MAH v. SUBHASH PURBHAJI KOKARE AND ORS — Bombay High Court (2009-12-09)
PARASRAM GUNJAJI SAMRATKAR AND ANR v. STATE OF MAH — Bombay High Court (2009-12-09)
RAJENDRA SHIVAJI AVHAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-08)