B.H. MARLAPALLE, A. H. JOSHI

392 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

392

Dispossed Off/Dismiss for Default	181
Rejected at Admission Stage	119
Withdrawn	47
Admitted/Allwd/Granted/Rule Absolute	33
Dismissed/Rule Discharged	9
C.A. Disposed off	3

SAU. USHA W/O VITHAL MASRAM, NAGPUR v. ELECTION OFFICER, GAT GRAM PANCHAYAT, NAGPUR and 2 OTRS — Bombay High Court (2008-12-19)
NATHU MORBAJI TALWEKAR and 4 ORS. v. UNION OF INDIA THRU. SECTY. and 3 ORS. — Bombay High Court (2008-12-19)
RADHESHYAM S/O SITARAMJI HEDA v. MAH.STATE ELE DISTRIBUTION CO. LTD. THR GM and 2 ORS. — Bombay High Court (2008-12-19)
MAH.DAL INDUSTRIES THR ITS PARTNER and ANOR. v. KHAMGAON URBAN CO-OP BANK LTD. THR ITS REGIONAL MANAGER and ANOR. — Bombay High Court (2008-12-19)
SAU. SAVITA W/O SANJAY DABEKAR, BULDHANA v. THE COMMITTEE FOR SCRUTINY and VERIFICATION OF TRIBE CLAIMS, AMRAVATI and 2 OTRS — Bombay High Court (2008-12-18)
KU. DURGA D/O NAMDEORAO UTKHEDE, BHANDARA v. THE MAH. SHIVAJI EDUN. SOCITY THR. PRESIDENT, BHANDARA and 3 OTRS — Bombay High Court (2008-12-18)
MRS SANGITA BHIMRAO TAMBADGE.... v. WESTERN COALFIELDS LTD... — Bombay High Court (2008-12-18)
SHRI SAI SHIKSHAN SEVA SANSTHA THR. SECTY., v. STATE OF MAHARASHTRA THR. SECTY and ANR — Bombay High Court (2008-12-18)
ANUJKUMAR MADAN MOHAN and 9 ORS. v. R.T.M. NAGPUR UNIV. THRU. ITS REGISTRAR and 4 ORS. — Bombay High Court (2008-12-18)
SAU.ASHA W/O VILAS THAKRE v. THE ZP, BULDANA, THR ITS CEO and ANOR. — Bombay High Court (2008-12-18)