B.P. COLABAWALLA, NARESH H. PATIL

193 recorded High Court judgment(s) · 2014–2019

Courts

Bombay High Court

193

Disposed Off	89
(unspecified)	35
Dismissed	23
Allowed To be withdrawn	22
Rule Made Absolute	8
Dissmiss For Default/Non-Prosecution	6
Rule Discharged	3
OTHERS DISPOSED OFF	3

RATAN SOLI LUTH OF NASHIK v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2019-01-03)
SUDHIR RAMCHANDRA KARALE v. JOINT CHARITY COMMISSIONER, PUNE DIV. PUNE AND ORS — Bombay High Court (2019-01-03)
RAJU HAMIRMAL SHAH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-01-03)
MR. VINAYAK UTTAMRAO GAIKWAD v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, GENERAL ADMINISTRATION DEPT. AND ANR. — Bombay High Court (2019-01-03)
MR. VINAYAK UTTAMRAO GAIKWAD v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, GENERAL ADMINISTRATION DEPT. AND ANR. — Bombay High Court (2019-01-03)
VAKIL R. KARRA v. STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, HOME DEPT AND ORS — Bombay High Court (2019-01-03)
UNION OF INDIA THROUGH THE SECRETARY AND ORS. v. SHRI. HARISH DHARNIA AND ANR. — Bombay High Court (2016-09-28)
SHRI. PRAMOD KESHRICHAND SHAH AND ANR. v. CHAMPABEN MOHAN AND ORS. — Bombay High Court (2016-08-25)
PREM KUKMAR UPADHAYA v. AIR INDIA LIMITED PRESENTLY KNOWN AS NATIONAL AVIATION COMPANY OF INDIA LT. (NACIL) AND ANR — Bombay High Court (2015-03-13)
DILIP AUDUMBAR WAGHCHOURE v. PRAKASH BHAURAO NAVALE — Bombay High Court (2014-12-02)