B.R. GAVAI, . MRIDULA R. BHATKAR

320 recorded High Court judgment(s) · 2008–2015

Courts

Bombay High Court

320

Admitted/Allwd/Granted/Rule Absolute	120
Dispossed Off/Dismiss for Default	95
Rejected at Admission Stage	43
Withdrawn	27
Dismissed/Rule Discharged	21
Compromised.	7
Appeal Abated	2
(unspecified)	1

VIDARBHA IRRIGATION DEVELOPMENT CORPORATION THROUGH ITS EXECUTIVE ENGINEER, PUSAD v. ASHOKKUMAR S/O DEORAO NAIK AND 2 OTHERS — Bombay High Court (2015-03-05)
MOHD. AZAR JAMEEL ABUDL MAJEED, AND 6 OTHERS v. THE STATE OF MAHARASHTRA,THROUGH ITS SECRETARY, DEPT. OF SCHOOL EDUCATION AND SPORTS, MUMBAI AND OR — Bombay High Court (2015-03-05)
MURLI INDUSTRIES LIMITED, NAGPUR v. BANK OF BARODA, NAGPUR, AND OTHERS — Bombay High Court (2015-03-05)
RAJESH GAJANANRAO DATTATRAYA v. SAIBABA GRAMIN VIKAS SANSTHA GADCHIROLI THR.PRESIDENT SRI SAURAV S/O RAMESH CHANDRA MUNGHATE AND OT — Bombay High Court (2015-03-05)
DR. VIVEK S/O VISHWANATH MANE v. HE COLLECTOR, WASHIM AND ANOTHER — Bombay High Court (2015-03-05)
SUDHIR S/O VISHNUPANT PISE v. SHRI SHIVAJI SHIKSHAN SANSTHA, AMRAVATI THROUGH ITS SECRETARY AND 2 OTHERS — Bombay High Court (2015-03-05)
SANJAYKUMAR GUNWANTRAO MESHRAM AND 2 OTHERS v. STATE OF MAHARASHTRA, THR. ITS SECRETARY, PRIMARY AND SEC. EDU. DEPT. AND 3 OTHERS — Bombay High Court (2015-03-05)
KU. SWEETY D/O KISHORE BHISIKAR v. SUB DIVISIONAL OFFICER, UMARKHED AND ANOTHER — Bombay High Court (2015-03-05)
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION THROUGH ITS EXECUTIVE ENGINEER, PUSAD v. ASHOKKUMAR S/O DEORAO NAIK AND 2 OTHERS — Bombay High Court (2015-03-05)
DR. (MRS.) GEETA VASANT MENDHULE v. SAIBABA GRAMIN VIKAS SANSTHA,GADCHIROLI THR. PRESIDENT, SAURAV S/O RAMESH CHANDRA MUNGHATE AND 3 — Bombay High Court (2015-03-05)