ACTING , . . SHALINI PHANSALKAR-JOSHI

272 recorded High Court judgment(s) · 2013–2017

Courts

Bombay High Court

272

OTHERS DISPOSED OFF	116
RULE DISCHARGED	53
APPEAL DISMISSED	40
RULE ABSOLUTE	11
APPEAL ALLOWED/REVERSED	9
DELAY CONDONATED/REJECTED.	8
OTHER DISPOSED OFF	7
PARTLY ALLOWED PARTLY DISMISSED	6

THE STATE OF MAHARASHTRA THROUGH SECRETARY TO GOVT. AND ORS v. SHRI. HARI SHAMRAO SURVASE — Bombay High Court (2017-08-24)
THE STATE OF MAHARASHTRA THROUGH SECRETARY TO GOVT. AND ORS v. SHRI. HARI SHAMRAO SURVASE — Bombay High Court (2017-08-24)
SHRI. GAJANAN PUNDLIK PATIL v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND ORS — Bombay High Court (2017-08-08)
SHRI. GAJANAN PUNDLIK PATIL v. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND ORS — Bombay High Court (2017-08-08)
ARUN WAMAN KHADTALE v. UNION OF INDIA AND ORS. — Bombay High Court (2017-08-07)
DR. DINESHCHAND AGRAWAL v. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF HUMAN RESOURCE DEVELOPMENT AND ORS. — Bombay High Court (2017-08-07)
NITIN R. DESHMUKH v. UNION OF INDIA, THROUGH CHIEF COMMISSIONER OF CUSTOMS, MUMBAI ZONE-III AND ORS — Bombay High Court (2017-08-07)
KAILAS SITARAM ADAGALE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-02-18)
THE STATE OF MAHARASHTRA v. KAILAS SITARAM ADAGALE — Bombay High Court (2016-02-18)
VITTHAL TUKARAM KADAM AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-02-12)