D.D. SINHA, B. P. DHARMADHIKARI

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

Courts

Disposal nature

Recent judgments

• MOHD. QADIR MOHD. ABDUL MAJID (IN JAIL) v. STATE OF MAH. THU THE DIG and ANOR — Bombay High Court (2008-10-22)
• PRAMOD S/O BHASKARRAO POTEY v. MAHARASHTRA STATE ELECTRICITY BOARD, MUMBAI and ANOTHER — Bombay High Court (2008-02-22)
• IQBAL SINGH S/O MANAK SINGH SONI v. STATE OF MAHARASHTRA and ANOTHER — Bombay High Court (2008-02-22)
• LOKSEWA BAHU UDDESHIYA SHAIKSHANIK SHIKSHAN SANSTHA,BHANDARA v. DURYODHAN PATIRAM PATIL AND 3 OTHERS — Bombay High Court (2008-01-18)
• COMMISSIONER OF INCOME TAX I NAGPUR v. M/S DINSHAW FROZEN GOODS NAGPUR — Bombay High Court (2007-12-07)
• SHALU PURUSHOTTAM KSHIRSAGAR v. C.E.O. ZILLA PARISHAD, BHANDARA and 6 ORS. — Bombay High Court (2007-10-19)
• SHRI GOVIND D CHAVAN v. THE STATE OF MAH.THR.SECR.MUMBAI AND ANOTHER — Bombay High Court (2007-10-19)
• AJIJ KHAN HABIB KHAN v. THE ADDL. COMMISSIONER AND ANOR. — Bombay High Court (2007-10-19)
• JANHIT GRUHA NIRMAN SANSTHA NAGPUR THR SEC AND 4 ORS v. BHARATESH GOPALKRISHNA BHAGWAT AND 9 ORS — Bombay High Court (2007-10-19)
• KISANA S/O GANGARAM BHOPATE v. STATE OF MAH.THR.ITS SECY. and 2 ORS. — Bombay High Court (2007-10-19)