B. P. DHARMADHIKARI, F.M. REIS

651 recorded High Court judgment(s) · 2006–2010

Courts

Bombay High Court

651

Admitted/Allwd/Granted/Rule Absolute	284
Dispossed Off/Dismiss for Default	207
Dismissed/Rule Discharged	107
Rejected at Admission Stage	28
Withdrawn	22
Disposed-Off	2
C.A. Disposed off	1

AMRIT RAMCHANDRA WANJARI and ORS. v. THE STATE OF MAHARASHTRA THR. SECY. DEPT. OF WATER RESOURCES and ANOR. — Bombay High Court (2010-04-23)
VINAYAK S/O RAMDAS GITE v. THE STATE OF MAHA, THR THE SECRETARY, MUMBAI AND ANR. — Bombay High Court (2010-04-23)
SURESH S/O RAMDAS GITE v. THE STATE OF MAHA, THR THE SECRETTARY, TRIBAL DEVP. DEPT, MUMBAI AND OTHER — Bombay High Court (2010-04-23)
DASHRAJ JIVANDAS ARORA v. THE STATE OF MAHA. THRU. SECTY. AND 3 ORS. — Bombay High Court (2010-04-16)
UTTAMRAO S/O BAPURAO RAUT v. STATE OF MAH. THR. THE COLLECTOR, YAVATMAL AND ORS — Bombay High Court (2010-04-09)
EXECUTIVE ENGINEER, (C), M.S.E.B. v. UTTAMRAO S/O BAPURAO RAUT AND 2 ORS — Bombay High Court (2010-04-09)
AMRIT RAMCHANDRA WANJARI and ORS. v. THE STATE OF MAHARASHTRA THR. SECY. DEPT. OF WATER RESOURCES and ANOR. — Bombay High Court (2010-04-01)
DHANRAJ RAYAJIRAO MANE v. STATE OF MAH. THRU. ITS. SECTY. and ANOR. — Bombay High Court (2010-03-31)
DHANRAJ RAYAJIRAO MANE v. STATE OF MAH. THRU. ITS. SECTY. and ANOR. — Bombay High Court (2010-03-31)
NAVCHETAN EDUN. SOCIETY THR. ITS SECTY., AND ANR v. SHRI SAHEBRAO BAPURAO NAGPURKAR and ANOR. — Bombay High Court (2010-03-12)