D.D. SINHA, R.V. MORE

29 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	13
Admitted/Allwd/Granted/Rule Absolute	10
Dismissed/Rule Discharged	6

ANITA RAMBHAU TIWADE and ORS. v. STATE OF MAH. THR. SECY. RURAL DEVELOPMENT and ORS. — Bombay High Court (2008-03-07)
NAYYAR SHEIKH CHAND SHEIKH v. STATE OF MAH. RURAL DEVELOP CORP. THR. SECY. and ORS. — Bombay High Court (2008-03-07)
SHRIRAM SONSA HIRURKAR v. THE REGISTRAR GENERAL and ANOR. — Bombay High Court (2008-02-15)
AASARAM PUNA JADHAV v. STATE OF MAHA. THRU. SECTY AND 4 ORS. — Bombay High Court (2007-12-14)
ASHOK S/O GANPATRAO KAMBLE v. THE DIVISIONAL SOCIL WELFARE OFFICER and 3 ORS. — Bombay High Court (2007-12-14)
SURESH BALAJI CHALLAWAR AND 5 ORS. v. STATE OF MAHA. THRU. SECTY. AND ANOR. — Bombay High Court (2007-09-14)
BHIKAMCHAND SHANKARLAL TAWRI v. STATE OF MAH. THRU. SECTY. AND 3 ORS. — Bombay High Court (2007-03-09)
CHANDRAKANT S/O SANTOSH SONKUSARE v. THE STATE OF MAH.THR.SECY and 4 ORS. — Bombay High Court (2006-12-21)
GUNWANT MADHAO DATARKAR v. STATE OF MAHA. THR. SECRETARY AGRICULTURE, ANIMAL HUS. MUMBAI and 3 OTHERS. — Bombay High Court (2006-12-19)
NAGPUR PALLOTTINE SOCY., THR.SECY and ORS. v. STATE OF MAH. TH. SECY. and ORS. — Bombay High Court (2006-12-15)