B.H. MARLAPALLE, H. BHATIA

300 recorded High Court judgment(s) · 2006–2011

Courts

Bombay High Court

300

Disposed Off	71
Rejected	61
OTHERS DISPOSED OFF	51
Rule Made Absolute	27
Allowed	23
DISMISSED	17
Allowed To be withdrawn	16
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	7

MANOHAR PAMANDAS JANI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-07-13)
MANOHAR PAMANDAS JANI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-07-13)
UNION OF INDIA AND ANR. v. SHOBHA KARSAN MAYAWANSHI AND ORS. — Bombay High Court (2009-08-14)
UNION OF INDIA AND ANR. v. SHOBHA KARSAN MAYAWANSHI AND ORS. — Bombay High Court (2009-08-14)
SULOCHNA W/O. DATTATRAYA NERKAR v. UNION OF INDIA AND ORS. — Bombay High Court (2008-08-21)
ELECTRO HOMEOPATH PRACTITIONERS ASSOCIATION v. NAGESHWAR BASANTRAM DUBEY AND ORS. — Bombay High Court (2008-08-11)
SHASHIKANT RAMJIDAS CHAWLA AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-08-04)
PRABHUDAS DEVJI GHUTLA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-16)
THE COMMISSIONER OF CENTRAL EXCISE PUNE II, PUNE v. GARWARE WALL ROPES LTD. , SATARA — Bombay High Court (2008-07-02)
SATPAL SINGH GURDAYAL SINGH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-02)