M.S. SONAK, ANOOP V. MOHTA

298 recorded High Court judgment(s) · 2014–2015

Courts

Bombay High Court

298

Disposed Off	164
Rule Made Absolute	52
DISPOSED OFF	28
(unspecified)	17
Allowed To be withdrawn	17
Allowed	12
Dissmiss For Default/Non-Prosecution	3
Dismissed	3

SMT. AHER SANGITA RAMDAS AND ORS. v. THE STATE OF MAHARASHTR THROUGH THE SECRETARY, SCHOOL EDUCATION DEPT. AND ANR. — Bombay High Court (2015-04-08)
REKHA JAGDISH VARSOLKAR v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2015-04-08)
SHRI. RAVINDRA MURALIDHAR KHARAGE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, VOCATIONAL EDUCATION AND TRAINING DEPT AND ORS — Bombay High Court (2015-04-08)
SHRI. RAVINDRA MURALIDHAR KHARAGE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, VOCATIONAL EDUCATION AND TRAINING DEPT AND ORS — Bombay High Court (2015-04-08)
K. N. BHISE ARTS AND COMMERCE COLLEGE THROUGH PRINCIPAL DR. R.R.PATIL v. SHRI KAMLAKAR DAGDU NARKHEDE AND ORS. — Bombay High Court (2015-02-13)
K. N. BHISE ARTS AND COMMERCE COLLEGE THROUGH PRINCIPAL DR. R.R.PATIL v. SHRI KAMLAKAR DAGDU NARKHEDE AND ORS. — Bombay High Court (2015-02-13)
K. N. BHISE ARTS AND COMMERCE COLLEGE THROUGH PRINCIPAL DR. R.R.PATIL v. SHRI KAMLAKAR DAGDU NARKHEDE AND ORS. — Bombay High Court (2015-02-13)
SHASHIBHUSHAN MARUTI HOLE v. THE STATE OF MAHARASHTRA, THROUGH MINISTRY OF URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2015-02-13)
K. N. BHISE ARTS AND COMMERCE COLLEGE THROUGH PRINCIPAL DR. R.R.PATIL v. SHRI KAMLAKAR DAGDU NARKHEDE AND ORS. — Bombay High Court (2015-02-13)
K. N. BHISE ARTS AND COMMERCE COLLEGE THROUGH PRINCIPAL DR. R.R.PATIL v. SHRI KAMLAKAR DAGDU NARKHEDE AND ORS. — Bombay High Court (2015-02-13)