K.K. TATED, F.I. REBELLO

193 recorded High Court judgment(s) · 2009–2010

Courts

Bombay High Court

193

Disposed Off	87
Rule Made Absolute	34
Rejected	26
Dismissed	21
Allowed	9
Dissmiss For Default/Non-Prosecution	6
Rule Discharged	5
(unspecified)	3

JANARDHAN MAHADEO MORE AND ORS. v. JAGANNATH PANDURANG SHILWANT AND ORS. — Bombay High Court (2010-03-25)
JANARDHAN MAHADEO MORE AND ORS. v. JAGANNATH PANDURANG SHILWANT AND ORS. — Bombay High Court (2010-03-25)
NAMDEO LAXMAN NAVALE v. THE STATE OFMAHARASHTRA AND ORS . — Bombay High Court (2010-02-18)
ANAGHA BHAT BEHERE v. THE UNIVERSITY OF PUNE AND ORS. — Bombay High Court (2010-02-11)
AMRUTA ATUL PATIL v. UNION OF INDIA AND ORS. — Bombay High Court (2009-12-18)
JABBAR BANSILAL MANERI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-18)
VASANT KHANDERAO BHAMRE AND ANR. v. THE TAHSILDAR AND ORS. — Bombay High Court (2009-12-18)
PUNE DISTRICT CENTRAL CO-OPERATIVE BANK LIMITED v. DENA BAK AND ANR. — Bombay High Court (2009-12-18)
IRANAYYA REVANASIDDHA SWAMI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-18)
AMRUTA ATUL PATIL v. UNION OF INDIA AND ORS. — Bombay High Court (2009-12-18)