D.B. BHOSALE, V.G. PALSHIKAR

502 recorded High Court judgment(s) · 2003–2006

Courts

Bombay High Court

502

Disposed Off	185
Dismissed	129
Allowed To be withdrawn	59
Allowed	58
Dissmiss For Default/Non-Prosecution	25
Rejected	19
Rule Discharged	6
Rule Made Absolute	5

MD. IBRAR AHMED KHAN v. EXAMINER OF ENGINEER (MERCANTILE MARINE DEPT.)AND ORS — Bombay High Court (2006-07-12)
AYODHYA CO-OP. SIZING SOCIETY LTD. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-12-28)
DILIP R. LUKADE v. THE EDUCATION OFFICER (SECONDARY ZILLA PARISHAD) — Bombay High Court (2005-12-14)
DR.GOPAL RANGRAO JOGAIKAR v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-11-16)
RAJENDRA LAXMAN SAKHARE v. MAHATMA PHULE SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2005-10-27)
THE SECRETARY, KALYAN EDUCATION SOCIETY AND ANOTHER v. MRS. ASHA AJAY SHEKOKAR AND ANOTHER — Bombay High Court (2005-10-26)
MUNICIPAL COMMISSIONER, PIMPRI CHINCHWAD MUNICIPAL CORPORATION AND ANR. v. PIMPRI CHINCHWAD MAHANGAR PALIKA KARMACHARI MAHASANGH AND ANR. — Bombay High Court (2005-10-26)
ADIL JIMMY DADABHOY v. UNIVERSITY OF PUNE AND ORS. — Bombay High Court (2005-10-26)
BHAU MAHADU DESALE AND ORS. v. THE CHIEF EXECUTIVE OFFICER, THANE AND ORS. — Bombay High Court (2005-10-26)
RAMESHKUMAR SHANKARDAS VARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-26)