B. P. DHARMADHIKARI, ROHIT BABAN DEO

425 recorded High Court judgment(s) · 2017–2018

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Courts

Bombay High Court

425

Disposal nature

Dispossed Off/Dismiss for Default	189
Admitted/Allwd/Granted/Rule Absolute	105
Dismissed/Rule Discharged	47
Withdrawn	41
Rejected at Admission Stage	25
C.A. Disposed off	12
(unspecified)	2
Disposed-Off	2

Recent judgments

SMT. SAROJ BIRBAL SAHU AND OTHERS v. SHIVKUMAR RAMSCHANDRA TIWARI AND OTHERS — Bombay High Court (2018-10-26)
ABHAY MAUJILAL GUPTA AND OTHERS v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF EDUCATION AND SPORTS AND 2 OTHERS — Bombay High Court (2018-06-29)
SOU. MEERABAI DURGADASJI AGRAWAL AND OTHERS v. MUNICIPAL COUNCIL, PUSAD, THROUGH CHIEF OFFICER, PUSAD, YEOTMAL AND OTHERS — Bombay High Court (2018-01-19)
PRATIBHA DNYANOBAJI RIDHORKAR v. STATE OF MAH. THROUGH SECRETARY, DEPTT. OF SOCIAL WELFARE AND OTHERS — Bombay High Court (2017-12-15)
KUM. USHA NARAYAN CHURHE ALIAS SMT. USHA RAJESH KAILABAG v. DEPUTY DIRECTOR (R) AND MEMBER SECRETARY, ST CASTE CERT. SCRUTINY COMMITTEE, NAGPUR AND OTHERS — Bombay High Court (2017-12-15)
DR. JERRYL AVINASH BANAIT v. STATE OF MAHARASHTRA THR. PRINCIPAL SECRETARY, DEPARTMENT OF FOREST, MUMBAI AND OTHERS — Bombay High Court (2017-10-13)
PARAG BHAUSAHEB MUDE AND OTHERS v. THE STATE OF MAHARASHTRA THR. SECRETARY, URBAN DEVELOPMENT DEAPRTMENT, MUMBAI AND OTHERS — Bombay High Court (2017-09-01)
SHREYA D/O PRATAP KHANDAIT v. G.H. RAISONI COLLEGE OF ENGINEERING THR. DIRECTOR, NAGPUR AND ANOTHER — Bombay High Court (2017-09-01)
SARANG S/O SUBHASH YEMADE v. THE STATE OF MAHARASHTRA THR. THE DISTRICT COLLECTOR/DISTRICT MAGISTRATE, NAGPUR AND OTHERS — Bombay High Court (2017-08-24)
JAY MATADI MALL VAHATUK CO-OP. SOCIETY LTD., JALGAON, THR. SECRETARY, SHRI VIJAY RAMCHANDRA PANDE v. MAHARASHTRA STATE WAREHOUSING CORPORATION, PUNE THROUGH CHAIRMAN AND MANAGING DIRECTOR, AND OTHERS — Bombay High Court (2017-08-11)