BILAL NAZKI, B. P. DHARMADHIKARI

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

Courts

Bombay High Court

Dismissed/Rule Discharged	12
Dispossed Off/Dismiss for Default	8
Withdrawn	4
Admitted/Allwd/Granted/Rule Absolute	1

SMT CHHAYADEVI SURESH JAISWAL v. COMMISSIONER OF POLICE AND 2 OTHERS — Bombay High Court (2008-03-28)
SANAT KUMAR SHUKLA v. THE SUPERINTENDING ENGINEER and ANOR. — Bombay High Court (2008-03-28)
PRASHANT RAMRAO DESHMUKH v. STATE OF MAH.MINISTRY OF HIGHER and TECHNICAL EDUCTION,MUMBAI AND 4 OTHERS — Bombay High Court (2008-03-28)
SOHAN MADANLAL BAFNA v. STATE OF MAH.THR.SECR.MUMBAI 2 OTHERS — Bombay High Court (2008-03-28)
SHAHEED ABDUL HAMEED EDN SOCIETY THR PRESIDENT AND 2 OTHERS v. STATE OF MAHA THR SEC AND ANOTHER — Bombay High Court (2008-03-28)
ABDUL MAJID QURESHI S/O MOHD AMIR QURESHI and ANOR. v. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE,THR.ITS CHAIRMAN and ADDL.COMMISSIONER(REVENUE) 2 O — Bombay High Court (2008-03-27)
GAJANAN PUNJABRAO DEULKAR v. STATE OF MAH. THRU. SECTY. and ANOR. — Bombay High Court (2008-03-27)
SAU SHILPA ATUL ALSI and 3 ORS. v. MAHA. JEEVAN PRADHIKARAN MADHYAVARTI KARYALAYA THRU ITS PRINCIPAL SECRETARY and 3 ORS. — Bombay High Court (2008-03-27)
SUSHMA BHAGWANTRAO BORKAR v. THE EDN. OFFICER (SEC.) and 2 ORS. — Bombay High Court (2008-03-27)
JAGANNATH TULSIRAM KHOBRAGADE v. THE DIRECTOR (HRD) B.S.N.L. and 4 ORS. — Bombay High Court (2008-03-27)