D.D. SINHA

133 recorded High Court judgment(s) · 2000–2011

Courts

Bombay High Court

133

OTHERS DISPOSED OFF	52
Withdrawn	14
Dispossed Off/Dismiss for Default	11
DISMISSED	10
Dismissed/Rule Discharged	8
DISMISSED FOR NON-PROSECUTION/DEFAULT	7
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	5
Admitted/Allwd/Granted/Rule Absolute	5

SIDDHESHWAR PANCHHAPPA HAWA v. STATE OF MAH. THR. POLICE STATION AMBAZARI — Bombay High Court (2011-12-17)
KRISHNARAYAN S/O BHAGWAT TIWARI v. THE STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER, POLICE STATION YASHODHARA NAGAR — Bombay High Court (2011-12-17)
ASHISH S/O SUBHASH HEDA v. RAJENDRA S/O ANANDRAM DAGA AND 4 OTHS — Bombay High Court (2011-12-17)
PRALHAD S/O AHELUBA BUDHWAT and ANOR. v. STATE OF MAH THR PSO,BULDHANA(GRAMIN) and ANOR. — Bombay High Court (2011-12-16)
RAJESH TRADERS THR. PROP. LAXMANDAS PINJOMAL BAJAJ AND ANR v. STATE OF MAHARASHTRA AND 2 OTHS — Bombay High Court (2011-12-16)
SANGEETA W/O SHRIKRUSHNA ARMAL v. THE STATE OF MAH THR PSO,BULDHANA and ANOR. — Bombay High Court (2011-12-16)
BAHADUR @ KUWAR BAHADUR MULCHAND MISHRA v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-06-17)
M/S INDO RAMA SYNTHETICS (I) LTD. THR. ITS VICE PRESIDENT (COMM.) DEBDUTTA CHATTERJEE v. M/S HRK INFRA AND OILS AND OTHS — Bombay High Court (2011-04-30)
M/S VIJAY ENGINEERING ENT. PVT. LTD. THR. DULY AUTH. DIR. KU. PURNIMA D/O RAVINDRALAL SRIVASTAV v. SREI EQUIPMENT FINANCE PVT. LTD. — Bombay High Court (2011-04-08)
M/S VIJAY ENGINEERING ENTERPRISES PVT LTD, THR ITS DULY AUTHORISED DIRECTOR KU PURNIMA R SRIVASTAV v. SREI EQUIPMENT FINANCE PVT LTD — Bombay High Court (2011-04-08)