B. P. DHARMADHIKARI, MURLIDHAR GANPATRAO GIRATKAR

120 recorded High Court judgment(s) · 2018–2018

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Courts

Bombay High Court

120

Disposal nature

Disposed-Off	49
Admitted/Allwd/Granted/Rule Absolute	39
(unspecified)	8
C.A. Disposed off	7
Rejected at Admission Stage	6
Dispossed Off/Dismiss for Default	4
Dismissed/Rule Discharged	4
Withdrawn	3

Recent judgments

TIRATHSINGH S/O RANGLAL TILGAM v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2018-11-02)
GUPTA FREIGHT CARRIER, A PROPERTY CONCERN THR. VISHAL PANNALAL GUPTA v. THE FOOD CORPORATION OF INDIA, THR. ITS GENERAL MANAGER AND OTHERS — Bombay High Court (2018-10-12)
DASHRATH S/O SADASHIV RAUT v. SHRI. ASHWIN MUDGAL, THE CHAIRMAN, NAGPUR IMPROVEMENT TRUST, NAGPUR — Bombay High Court (2018-10-11)
PAWAN BAHU-UDDESHIYA SHIKSHAN VA SAMAJIK VIKAS SANSTHA, THR. ITS SECRETARY, PRAFULLA S. GULHANE v. THE STATE OF MAHARASHTRA, THR. ITS SECRETARY, MEDICAL EDUCATION AND DRUGS DEPT., MUMBAI AND OTHERS — Bombay High Court (2018-10-09)
SHRI. GORAKSHAN SANSTHA, AMRAVATI THROUGH ITS SECRETARY DEEPAK AMARCHANDJI MANTRI AND ANOTHER v. STATE OF MAHA. THR. SECR. AGRI. ANIMAL HUSBANDRY, DAIRY DEVELOPMENT AND FISHERIES DEPT. AND OTHERS — Bombay High Court (2018-10-09)
KU. TEJAL D/O SURAJ RACHHORE v. STATE OF MAHARASHTRA, THR. ITS SECRETARY, MINISTRY OF REVENUE AND FOREST, MUMBAI AND OTHERS — Bombay High Court (2018-10-08)
DEVIDAS RAMAJI TOBARE AND ANOTHER v. DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, AKOLA — Bombay High Court (2018-10-05)
SHRI. BANDU BHAUJI SIDAM AND OTHERS v. STATE OF MAHARASHTRA, THROUGH THE PRINCIPAL SECRETARY, RURAL DEVELOPMENT DEPT. MUMBAI AND ANOTHER — Bombay High Court (2018-10-05)
PRANALI D/O WAMANRAO NANNAWARE v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY, TRIBAL DEVELOPMENT DEPT., MUMBAI AND OTHERS — Bombay High Court (2018-10-05)
HEMANT S/O MADHAV NANNAWARE v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY, TRIBAL DEVELOPMENT DEPT. MUMBAI AND OTHERS — Bombay High Court (2018-10-05)