A.V. NIRGUDE, V.L. ACHLIYA

655 recorded High Court judgment(s) · 2014–2016

Courts

Bombay High Court

655

Disposed off/Dismissed for default	139
Admitted/Allowed/Granted/Rule Absolute	120
Dismissed/Rule Discharged	96
DISPOSED OFF	92
DISMISSED	76
APPLICATION ALLOWED	46
Withdrawn	36
APPEAL ALLOWED/REVERSED	14

IRFAN @ AFROZ S/O SANNAULLA FAROOQUE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-29)
RAMESH MARUTIRAO JADHAV v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-09-27)
DR. SAI W/O SANTOSH SHIRADKAR v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2016-09-27)
MUKESH S/O YOGIRAJ DONGARGE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)
NILESH NVRUTTI JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)
MANISHA RAVINDRA HUMBE AND ANOTHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)
MADHAV UKAJI DHUTRAJ AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)
SIDDHU @ SIDDHODHAN VAIJINATH WAIVALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)
STATE OF MAHA v. MUKESH YOGIRAJ DONGERGE and ORS — Bombay High Court (2016-09-01)
SANJAY BHAGWAN SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-01)