BHARATI DANGRE, NARESH H. PATIL

190 recorded High Court judgment(s) · 2017–2017

Courts

Bombay High Court

190

Disposed Off	102
DISPOSED OFF	16
Dismissed	15
Rule Made Absolute	12
Allowed	8
DISMISSED	8
Allowed To be withdrawn	7
Dissmiss For Default/Non-Prosecution	6

B.E. BILLIMORIA AND COMPANY v. MAHINDRA BEBANCO DEVELOPERS LIMITED AND ANR — Bombay High Court (2017-08-29)
ATUL TANAJI PATIL v. THE UNION OF INDIA AND ORS. — Bombay High Court (2017-08-23)
ATUL TANAJI PATIL v. THE UNION OF INDIA AND ORS. — Bombay High Court (2017-08-23)
MAHENDRA KARSANDAS MEHTA v. EXCEL ENTERPRISES AND 5 OTHERS — Bombay High Court (2017-08-11)
ASHOK LAXMAN HARPALE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-08)
GANESH TRADERS THROUGH ITS PROPRIETOR SHRI GANESH S. TAJANPURE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-08-04)
M/S. AMBA REIVER COKE LIMITED v. MANAGING DIRECTOR M.S.E.D.C.L. AND ORS. — Bombay High Court (2017-08-04)
GANESH TRADERS, THRU. ITS PROPRIETOR SHRI GANESH SHANTARAM TAJNPURE v. STATE OF MAHARASHTRA, THRU. REVENUE MINISTER OF MAHARASHTRA, THRU. SHRI MANUKUMAR SHRIVASTAV AND OR — Bombay High Court (2017-08-04)
M/S. RAMKY INFRASTRUCTURE LTD. AND ANR. v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, REVENUE AND FOREST DEPT. AND ORS. — Bombay High Court (2017-08-04)
THE REPUBLIC OF MALDIVES v. APEX REALTY PVT. LTD. — Bombay High Court (2017-08-01)