B. P. DHARMADHIKARI, A.B. CHAUDHARI

1,003 recorded High Court judgment(s) · 2011–2015

Courts

Bombay High Court

1003

Dispossed Off/Dismiss for Default	488
Admitted/Allwd/Granted/Rule Absolute	181
Rejected at Admission Stage	180
Withdrawn	68
Dismissed/Rule Discharged	65
C.A. Disposed off	6
ALLOWED	3
OTHER DISPOSED OFF	2

DR. SHIVKUMAR DINDAYAL CHAUHAN v. THE STATE OF MAHARASHTRA THROUGH SECRETARY TO THE SOCIAL WELFARE DEPARTMENT AND OTHERS — Bombay High Court (2015-02-13)
RAJESH KANTILAL THAKKAR AND ANOTHER v. THE CHIEF GENERAL MANAGER, WESTERN COAL FIELDS LTD., UMRED AND ANOTHER — Bombay High Court (2015-02-13)
KAILASH RAMDAS DEOTALU v. THE STATE OF MAHARASHTRA THROUGH COLLECTOR AND OTHERS — Bombay High Court (2015-01-30)
SURESH S/O MAROTRAO THANEKAR v. SHIVAJI EDUCATION SOCIETY, THROUGH ITS PRESIDENT, SHRI V.D. PATIL, PUSAD AND OTHERS — Bombay High Court (2015-01-30)
MISS. KIRAN FULZELE D/O DUDHRAM FULZELE v. THE UNION OF INDIA THR. ITS SECTY. AND ANR — Bombay High Court (2014-08-08)
PRAKASH GANPATRAO MALGAVE AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY DEPARTMENT OF COOPERATION AND TEXTILES AND OTHERS — Bombay High Court (2014-03-07)
DURGESH S/O BHASKAR KUNTE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY HIGHER AND TECHNICAL EDU. DEPT. AND 4 OTHERS — Bombay High Court (2013-12-06)
VIVEK S/O NAMDEORAO DAFARE v. NAGPUR IMPROVEMENT TRUST THROUGH ITS CHAIRMAN — Bombay High Court (2013-12-06)
RAMDASM S/O MAROTI KAPSE v. UNION OF INDIA THR. ITS GENERAL MANAGER AND OTHERS — Bombay High Court (2013-12-06)
KAILASH RAMDAS DEOTALU v. THE STATE OF MAHARASHTRA THROUGH COLLECTOR AND OTHERS — Bombay High Court (2013-12-06)