K.K. TATED, R. I. CHAGLA

235 recorded High Court judgment(s) · 2021–2021

Courts

Bombay High Court

235

Disposed Off	191
Allowed	17
Dismissed	10
DISPOSED OFF	7
Rejected	3
Dismissed for non-complying conditional Order	3
RULE ABSOLUTE	2
DISMISSED	1

RAOSAHEB BABAN SANKPAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
BABASAHEB GANPATRAO SHINDE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
GULAMNABI BABUMIYA INAMDAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
SMT. PARVATIBAI DHONDIBA HANDE THROUGH POWER OF ATTORNEY HOLDER SHRI AJINKYA NAMDEO DHAMDHERE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-07-03)
MANGALA RAMESHCHANDRA KULKARNI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
GANESH MAHADEO TAKATE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
SHRI. DATTATRAYA BABAN SAWANT v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
HANUMANT KISAN BHUJBAL THRU POA SHRI. MAHENDRA VILAS GAVARE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)
HANUMANT KISAN BHUJBAL AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-07-03)
ANNA ANAND GAIKWAD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-07-03)