B.P. DHARMADHIKARI, A.V. NIRGUDE

54 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

Disposed off/Dismissed for default	26
Admitted/Allowed/Granted/Rule Absolute	20
Rejected at Admission stage	3
Dismissed/Rule Discharged	2
Withdrawn	2
(unspecified)	1

MAROTI HANUMANLU JANGITWAR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-06-29)
THE EXECUTIVE ENGINEER, MINOR IRRITATION JALGAON v. UDDHAV DATTU MARATHE AND ANR — Bombay High Court (2012-06-29)
ABDULLA KHAN JAMIL KHAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-06-29)
SHRIKANT NARAYANRAO SARDESHPANDE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-06-29)
RAJARAM KISAN KHILADKAR v. THE STATE OF MAHARASHTRA ANDO RS — Bombay High Court (2012-06-29)
AMIT ANILSINGH BAYAS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-06-29)
DHANRAJ VENKATRAO BARURE AND ANR v. THE STATE OF MAH AND ANR — Bombay High Court (2012-06-29)
ARCHANA ANANDRAO PITLEWAD v. THE SCHEDULES TRIVE CERTIFICATE SCRUTINY COMMITTEE,A'BAD — Bombay High Court (2012-06-29)
SHANKAR MAHADAPPA MOTEMUKUND AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-06-29)
MAHADAPPA GIRMALAPPA KALSHETTY L.RS. RAM MAHADAPPA KALSHETTI AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-06-29)