B.P. DHARMADHIKARI, RAVINDRA V. GHUGE

875 recorded High Court judgment(s) · 2013–2014

Courts

Bombay High Court

875

Disposed off/Dismissed for default	574
Admitted/Allowed/Granted/Rule Absolute	156
Withdrawn	44
Dismissed/Rule Discharged	43
Rejected at Admission stage	39
(unspecified)	7
Transfer to other court	6
DISPOSED OFF	4

JANARDHAN SARJERAO BANKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2014-12-23)
VIJAY GANPATRAO ROHAMARE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2014-12-05)
GODAVARI MARATHWADA IRRIGATION DEVELOPMENT CORPORATION AURANGABAD THROUGH EX ENGINEER v. THE UNION OF INDIA AND ORS — Bombay High Court (2014-01-31)
SHRIGONDA TALUKA SAKHAR KAMGAR UNION AHMEDNAGAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-10)
SHRIGONDA TALUKA SAKHAR KAMGAR UNION AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-10)
UMANG SUGARS PRIVATE LTD THR DIRECTOR v. THE STATE OF MAHARSHTRA AND ANR — Bombay High Court (2013-12-10)
THE AHMEDNAGAR MUNICIPAL CORPORATION AHMEDNAGAR THR COMMISSIONER v. STATE OF MAH and ANR — Bombay High Court (2013-12-10)
PARMESHWAR MANOHARRAO BHISE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-10-25)
SUBHADRA SATISH KHATAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-10-25)
RAM DASHRATH THORAT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-10-25)