D.D. SINHA, A.B. CHAUDHARI

79 recorded High Court judgment(s) · 2007–2008

Courts

Bombay High Court

Dismissed/Rule Discharged	41
Dispossed Off/Dismiss for Default	22
Withdrawn	9
Admitted/Allwd/Granted/Rule Absolute	6
Rejected at Admission Stage	1

BHIMRAO VITTHALRAO KAPSE v. THE COMMISSIONER OF INCOME TAX-I and 2 ORS. — Bombay High Court (2008-04-04)
PRATIBHA D/O YOGAJI AKADE v. STATE OF MAH. THRU THE MINISTRY OF SOCIAL WELFARE — Bombay High Court (2008-02-22)
ANIL NAGORAO DADMAL v. STATE OF MAH. THRU. SECTY. AND 5 ORS. — Bombay High Court (2007-10-19)
SHRIKRUSHNA MAROTI SINHE v. STATE OF MAH. THRU. SECTY. AND 2 ORS. — Bombay High Court (2007-10-19)
GOPAL CHINTAMAN GHATE v. THE PRINCIPAL, ANAND NIKETAN KRUSHI MAHAVIDYALAYA AND ANOTHER — Bombay High Court (2007-10-18)
MAHA. STATE COOP. COTTON FEDRATION LTD., THR. G.M. v. MAHA. STATE COOP. COTTON FEDRATION LTD., THR. G.M. and ANOR. — Bombay High Court (2007-10-18)
THE COMMISSIONER OF INCOME TAX (CENTRAL) v. SHRI RAJENDRA S. BHARUKHA (HUF) — Bombay High Court (2007-10-18)
CHARAN MAHADEO BELGUNDWAR v. THE SEC, NIT , NAGPUR — Bombay High Court (2007-10-18)
KU. REKHA D/O RAGHUJI RAUT v. STATE OF MAHARASHTRA THR. SECY. TRIBAL DEVELOPMENT DEPT. and ORS. — Bombay High Court (2007-10-18)
GONDIA DIST. CENTRAL CO-OP. BANK LTD., THRU. G.M. v. STATE OF MAHA. THRU. MINISTRY and 2 ORS. — Bombay High Court (2007-10-18)