D.D. SINHA, . MRIDULA BHATKAR

772 recorded High Court judgment(s) · 2010–2012

Courts

Bombay High Court

772

Disposed Off	558
Dismissed	92
Allowed	40
Allowed To be withdrawn	39
Dissmiss For Default/Non-Prosecution	22
Rule Made Absolute	12
(unspecified)	3
Rule Discharged	2

ASHOK CO-OPERATIVE HOUSING SOCIETY v. GULAM DASTIGAR HAJI YUSUF TIRANDAZ AND ORS. — Bombay High Court (2012-08-03)
RAMESH BAPURAO PATIL v. THE BRIHAN MAHARASHTRA SUGAR SYNDICATES LIMITED AND ORS. — Bombay High Court (2012-08-03)
RAMESH BAPURAO PATIL v. THE BRIHAN MAHARASHTRA SUGAR SYNDICATES LIMITED AND ORS. — Bombay High Court (2012-08-03)
ST. JOHN THE BAPTIST CHURCH, THROUGH MANAGER v. STATE OF MAHARASHTRA, THROUGH THE DY. DIRECTOR OF EDUCATION, MUMBAI AND ORS — Bombay High Court (2012-03-30)
BAHUBALI VIDYAPEETH BAHUBALI AND ANR. v. PRADEEP BABASO ANKALKHOPE AND ORS. — Bombay High Court (2012-03-16)
BAHUBALI VIDYAPEETH BAHUBALI AND ANR. v. PRADEEP BABASO ANKALKHOPE AND ORS. — Bombay High Court (2012-03-16)
DNYANESHWAR NAMDEO WAGHMODE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-03-02)
ST. JOHN THE BAPTIST CHURCH, THROUGH MANAGER v. STATE OF MAHARASHTRA, THROUGH THE DY. DIRECTOR OF EDUCATION, MUMBAI AND ORS — Bombay High Court (2012-02-02)
BABURAO DHULLAPPA TARE AND ORS. v. HARI PANDURANG PATIL AND ORS. — Bombay High Court (2012-01-13)
BABURAO DHULLAPPA TARE AND ORS. v. HARI PANDURANG PATIL AND ORS. — Bombay High Court (2012-01-13)