BILAL NAZKI, A.A. KUMBHAKONI

510 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

510

OTHERS DISPOSED OFF	307
DISPOSED OFF	101
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	32
DISMISSED	15
RULE ABSOLUTE	11
(unspecified)	8
RULE DISCHARGED	8
APPEAL ALLOWED/REVERSED	6

SANGITA DEEPAK SHARAD JARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-10-22)
dsl enterprises pvt ltd v. maharashtra state electricity board and ors — Bombay High Court (2008-10-22)
MARIA MONICA SUSAIRAJ v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-22)
DSL ENTERPRISES PVT. LTD. v. M.S.E.B. AND ORS. — Bombay High Court (2008-10-22)
K.P. KSHIRSAGAR, C.J.J.D., J.M.F.C., NAGPUR v. A.P. MUDGAL AND ANR. — Bombay High Court (2008-10-22)
MOHD. SHOAIB HAIDER KHAN AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-10-22)
DSL Enterprises Pvt. Ltd. v. MAHARASHTRA STATE ELECTRICTY BOARD AND 2 ORS. — Bombay High Court (2008-10-22)
QAYYUM IBRAHIM MOHAMMAD SHAIKH AND ORS. v. THE STATE OF MAHARASHTRA ANR ANR. — Bombay High Court (2008-10-22)
ASHA SHAMANDAS BAJAJ AND ANR. v. MEERAN BORWANKAR AND ORS. — Bombay High Court (2008-10-22)
MARIA MONICA SUSAIRAJ v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-14)