M.S. SONAK, . V.K. TAHILRAMANI

474 recorded High Court judgment(s) · 2016–2018

Courts

Bombay High Court

474

Rule Discharged	123
Disposed Off	121
Dismissed	73
Rule Made Absolute	61
(unspecified)	46
Allowed	18
Allowed To be withdrawn	10
Dissmiss For Default/Non-Prosecution	7

UNION OF INDIA and ANR. v. KANUBHAI G.MAKWAN and ORS. — Bombay High Court (2018-08-10)
THE UNION OF INDIA and ORS. v. C.M.SALUNKE and ORS. — Bombay High Court (2018-08-09)
MOHAN MOTIRAMANI and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2018-08-08)
UNION OF INDIA AND ORS. v. RAJENDRA VASANTRAO PAWAR — Bombay High Court (2018-08-08)
SHRI. GANGADHAR S. MUSMADE v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY (AGRICULTURE) AND ORS. — Bombay High Court (2018-08-08)
THE STATE OF MAHARASHTRA v. G.D.SUDKE AND ORS. — Bombay High Court (2018-08-07)
RAGHUNATH ANANT GOVILKAR v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2018-08-07)
SHRI. BALASAHEB TUKARAM DESHMUKH v. THE STATE OF MAHARASHTRA and 61 ORS. — Bombay High Court (2018-08-07)
ASHOK SHAHAJI HIWARALE v. UNION OF INDIA and ORS — Bombay High Court (2018-08-06)
NARENDRA RAMDAS BORSE v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, WATER AND RESOURCES DEPT. — Bombay High Court (2018-08-06)