B.P. DHARMADHIKARI

2,327 recorded High Court judgment(s) · 2006–2019

Courts

Bombay High Court

2327

Disposed off/Dismissed for default	848
Disposed Off	444
Admitted/Allowed/Granted/Rule Absolute	303
Rejected at Admission stage	222
Dismissed/Rule Discharged	123
Allowed	75
Withdrawn	75
Rejected	59

BALU @ VISHWANATH JAGANNATH SHETE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-07-18)
YADUBAHADUR @YADU MANBAHADUR SINGH v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-06-12)
GOVT.OF MAHARASHTRA and OTHERS. v. M/S G.SHIVA PRASAD REDDY and COMPANY and ANOTHER. — Bombay High Court (2015-03-19)
MRS. PUSHPALATA MADHUKAR PRADHAN (SINCE DECEASED THROUGH HER HEIRS AND LEGAL REPRESENTATIVES) v. SHRI. SHREEPAD GANESH KHALE (SINCE DECEASED THROUGH LEGAL REPRESENTATIVES) — Bombay High Court (2014-02-28)
THAKUBAI KISAN NAGARE v. RANGNATH HARIBHAU PHAD AND ORS — Bombay High Court (2013-10-19)
KALPESH DILIP PATKAR, MINOR THR. DILIP GOPAL PATKAR v. THE STATE OF MAH AND ORS — Bombay High Court (2013-08-29)
MR. UTTAM ALIAS MUTTAPPA VASU MULYA AND ANR. v. MR. RUMAYA VASU MULYA — Bombay High Court (2013-02-22)
KAUSA EDU. and CHARITABLE TRUST and ORS. v. MAHARASHTRA STATE INFORMATION COMMISSION MAHARASHTR KONKAN DIVISION BENCH and ORS. — Bombay High Court (2013-01-08)
RASHMI CHARANSINGH THAKUR v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HOUSING AND URBAN DEVELOPMENT AND ORS — Bombay High Court (2012-12-21)
SMT. SUSHILABAI KASHINATH PATIL (DECD), THROUGH DADOBA D. THAKUR (DECD) THROUGH LRS, v. SHRI. GANPAT MAHADEO PATIL (DECD) THROUGH LRS — Bombay High Court (2012-12-21)