ACTING , V.M. KANADE

397 recorded High Court judgment(s) · 2006–2010

Courts

Bombay High Court

397

Disposed Off	152
Dismissed	60
Allowed To be withdrawn	45
Rejected	36
DISPOSED OFF	36
Allowed	27
Rule Made Absolute	14
Dissmiss For Default/Non-Prosecution	12

ANIL MANOHAR SATAV AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. — Bombay High Court (2010-01-19)
THEOR DEVELOPERS PVT. LTD. v. ALL INDIA SOVERDIA SANGAM AND 4 ORS. — Bombay High Court (2008-08-29)
SHRI. SHARAD BABURAO PATIL v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2007-03-05)
SHRI. SHARAD BABURAO PATIL v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2007-03-05)
PRASHANT APPASAHEB KHILARE AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-01)
THE SECURITY GUARDS BOARD FOR BRIHANMUMBAI AND THANE DISTRICT v. S.V.DESHMUKH AND ANR. — Bombay High Court (2007-03-01)
ANANDRAO MARUTI PATIL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2007-03-01)
WANBURY LIMITED AND ANR. v. NAVI MUMBAI MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2007-03-01)
G.H.RAISONI INTERNATIONAL ACADEMY FOR CREATIVE TEACHING v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2007-03-01)
RELIANCE INDUSTRIES LIMITED AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-01)