ACTING , D.B. BHOSALE

677 recorded High Court judgment(s) · 2005–2006

Courts

Bombay High Court

677

Disposed Off	352
Dismissed	77
Allowed	69
Allowed To be withdrawn	60
Dissmiss For Default/Non-Prosecution	53
Rejected	36
Rule Discharged	12
Rule Made Absolute	5

MRS. STELLA A. MACHADO AND 6 ORS. v. A. H. WADIA CHARITY TRUST AND 14 ORS. — Bombay High Court (2006-09-11)
SAKHUBAI WIDOW OF LATE DINKAR MARUTI SONAWANE v. UNION OF INDIA AND ORS. — Bombay High Court (2006-02-13)
RAJENDRA WAMAN WAGHMARE v. RAMESH SURESH KAMBLE AND ORS. — Bombay High Court (2006-02-13)
DILIP RAMDAS TAKALE and ANR. v. THE STATE ELECTION COMMISSION and ORS. — Bombay High Court (2006-01-09)
DR. HARDIK NAVIN THAKKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-12-23)
SHAIKH AFZAL HUSSAIN v. REGIONAL TRANSPORT OFFICE AND ORS. — Bombay High Court (2005-12-23)
BHAGWANDAS VARIALDAS ROHRA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2005-12-23)
RISHIKESH RAMCHANDRA KOTHALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-12-23)
M/S. SHRI NITYANAND AYURVED PHARMACY PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2005-12-23)
M/S.SHILPA CATERERS PVT.LTD. v. REGIONAL EXECUTIVE DIRECTOR AIRPORTS AUTHORITY OF INDIA — Bombay High Court (2005-12-23)