BILAL NAZKI, H. BHATIA

300 recorded High Court judgment(s) · 2008–2009

Courts

Bombay High Court

300

Disposed Off	117
Dismissed	92
Allowed To be withdrawn	48
Allowed	15
(unspecified)	9
Rule Made Absolute	6
Dissmiss For Default/Non-Prosecution	4
Rule Discharged	3

MAJOR PRAKASH GOVIND DEVAL (RETD.) v. UNION OF INDIA AND ANR. — Bombay High Court (2009-08-28)
MAJOR PRAKASH GOVIND DEVAL (RETD.) v. UNION OF INDIA AND ANR. — Bombay High Court (2009-08-28)
PIMPRI CHINCHWAD NEW TOWN DEVELOPMENT AUTHORITY v. THE STATE OF MAHARASHTRA and ORS., — Bombay High Court (2009-03-24)
PIMPRI CHINCHWAD NEW TOWN DEVELOPMENT AUTHORITY v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2009-03-24)
SHRI ANANDA SADHU BALLAL v. UNION OF INDIA AND ORS. — Bombay High Court (2009-02-02)
FORCE MOTORS LIMITED (FORMERLY KNOWN AS BAJAJ TEMPO LTD.) v. POONA EMPLOYEES UNION AND ORS. — Bombay High Court (2009-02-02)
AMINA SADRUDDIN DAYA v. THE SARASWAT CO-OPERATIVE BANK LIMITED AND ORS. — Bombay High Court (2008-12-19)
VINAYAK RAMCHANDRA DHEKANE AND ORS. v. THE TAHASILDAR - HAVELI , PUNE — Bombay High Court (2008-12-19)
NAJMA SHAHABUDDIN SHAIKH v. THE PRINCIPAL SECRETARTY - LAW AND JIDICIARY DEPARTMENT AND ORS. — Bombay High Court (2008-12-19)
ABHISHEK DEEPAK SINGH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-19)