D.D. SINHA, . V.A. NAIK

1,112 recorded High Court judgment(s) · 2007–2009

Courts

Bombay High Court

1112

Dispossed Off/Dismiss for Default	413
Withdrawn	375
Dismissed/Rule Discharged	301
Admitted/Allwd/Granted/Rule Absolute	19
Rejected at Admission Stage	3
DISPOSED OFF AS A WITHDRAWN	1

KABITABAI MAMRAJ AGRAWAL v. RSTM NAGPUR UNIVERSITY THRU ITS REGISTRAR and 3 ORS. — Bombay High Court (2009-04-03)
UNION OF INDIA THRU. COMMISSIONER v. KIRAN CHANDRAHASYA TAYADE — Bombay High Court (2009-03-06)
PALLAVI D/O NAVNITH PALASPAGAR v. STATE OF MAH. THRU. SECTY. and 4 ORS. — Bombay High Court (2009-01-12)
PITRUCHAYA BAHUUDDESHIYA SHIKSHAN THRU. PRESIDENT and ANOR. v. STATE OF MAHA. THRU. SECTY. and 6 ORS. — Bombay High Court (2009-01-09)
MANJUSHA SUDHAKAR CHANDEKAR v. THE CHIEF OFFICER, and ANOR. — Bombay High Court (2008-12-12)
SHIKSHAN PRASARAK MANDAL, THR. SADRUDDIN A. GILANI v. MUNCIPAL COUNCIL, GHATANJI. — Bombay High Court (2008-10-24)
SAU SANDHYA W/O RAVINDRA MAKASDAR v. SHRI SARDA EDUCATION SOCIETY THR ITS SECY and 4 ORS. — Bombay High Court (2008-10-10)
SUDHAKAR S/O SHANKAR MAHAJAN v. THE STATE OF MAH. THR. SECY. DEPT. OF AGRICULTURE and ORS. — Bombay High Court (2008-07-25)
RAKESH MANIK THAWKAR v. UNION OF INDIA THRU. SECTY. and 2 ORS. — Bombay High Court (2008-07-18)
CHANDRASHEKHAR PANDURANGJI KHARWADE v. UNION OF INDIA THRU. ITS SECTY. and 3 ORS. — Bombay High Court (2008-07-16)