K.U. CHANDIWAL

15,552 recorded High Court judgment(s) · 1998–2014

Courts

Bombay High Court

15552

OTHERS DISPOSED OFF	3317
Admitted/Allowed/Granted/Rule Absolute	2431
Disposed off/Dismissed for default	1847
DISPOSED OFF	1467
APPLICATION ALLOWED	1329
Dismissed/Rule Discharged	1075
DISMISSED	771
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	752

ATUL NATHALAL PATEL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-05-03)
FARZANA BEGUM IBRAHIM SAHEB v. DR. EHSAN-ULLAH QUADRI AND ANR — Bombay High Court (2014-04-30)
VISHAL JAIPRAKASH TEHARE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2014-04-29)
NARAYAN SARJERAO DOLAS v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-04-29)
SWARAJSING SHIVPALSING PARIHAR v. RAMPRASAD WAMANRAO KADAM BORDIKARAND OTHERS — Bombay High Court (2014-04-23)
MOHAMMADI BEGUM ALIAS BATUL MOHAMMED KHAJA AND OTHERS v. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION , NANDED — Bombay High Court (2014-04-17)
SAKHUBAI BHUJANAGA WAGHMARE AND ANOTHER v. G.M.I.D.C. AURANGABAD THRO. EXECUTIVE ENG. NANDED AND OTHERS — Bombay High Court (2014-04-16)
DILIP SOPANRAO ARJUNE v. BAJAJ ALLIANZ GENERAL INSURANCE CO LTD THR BR MANAGER AURANGABAD — Bombay High Court (2014-04-02)
SHARAD@BANTI VISHWAS KHAIRNAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-03-26)
THE GENERAL SEC. MARATHWADA LAL BAWATA KAMGAR UNION v. ASSOCIATE DEAN AND SAHAYOGI ADHISTHATHA AND PRINCIPAL VETERINARY COLLEGE — Bombay High Court (2014-03-24)