D.D. SINHA, R.C. CHAVAN

21 recorded High Court judgment(s) · 2006–2010

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	11
Dismissed/Rule Discharged	5
Withdrawn	4
Admitted/Allwd/Granted/Rule Absolute	1

ICICI BANK LTD, THR DY. BRANCH MANAGER, NAGPUR v. THE STATE OF MAHA. THR SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2010-04-06)
THE ARYA EDU. SOC. RISOD THR. SECY ANANTRAO S/O VITTHALRAO DESHMUKH v. STATE OF MAH. THR. ITS SECY. HIGHER AND TECHNICAL EDU. DEPTT AND OTHS — Bombay High Court (2010-04-06)
KOTAK MAHINDRA BANK LTD. AND ANR v. N.M.C. (OCTROI DEPTT) AND OTHS — Bombay High Court (2010-04-06)
CORPORATION BANK, CORPORATE BODY CONSTITUTED UNDER THE BANKING COMPANIES ACT THR. POA MN SETTY v. THE STATE OF MAH. THR. ITS MINISTER FOR URBAN DEPT. AND 2 ORS — Bombay High Court (2010-04-06)
MANOHAR S/O BALWANTRAO WANKHEDE v. THE ZP, WARDHA THR. ITS CEO — Bombay High Court (2010-04-06)
KELAPUR EDUN. SOCIETY THR. ITS MEMBERS OF THE MANAGING COMMITTEE AND 8 ORS v. STATE OF MAH. THR. SECTY., AND 5 ORS — Bombay High Court (2010-04-06)
BHUSHAN S/O SHANKARRAO DADVE AND OTHERS v. STATE OF MAHA. THR CHIEF SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2010-04-06)
MANISH S/O UTTAMRAO PATIL AND 13 ORS v. STATE OF MAH. THR. ITS SECTY., AND 2 ORS — Bombay High Court (2010-04-06)
MAHA RAJYA SHIKSHAN SANSTHA MAHAMANDAL THR SEC v. STATE OFMAHA THR SEC AND 2 ORS — Bombay High Court (2008-02-29)
CHAYA GANGADHAR THAKRE v. THE STATE OF MAHA. THRU. SECTY. AND 3 ORS. — Bombay High Court (2008-01-08)