MANGESH S. PATIL, SANDEEP V. MARNE

933 recorded High Court judgment(s) · 2022–2022

Courts

Bombay High Court

933

DISPOSED OFF	607
DISMISSED	169
RULE ABSOLUTE	66
Admitted/Allowed/Granted/Rule Absolute	38
RULE DISCHARGED	32
Withdrawn	11
DELAY CONDONATED/REJECTED.	5
Rejected at Admission stage	3

CHANDRAKALABAI SARJERAO SOLANKE v. THE CHIEF EXECUTIVE OFFICER ZILLA PARISHAD JALNA AND OTHERS — Bombay High Court (2022-12-09)
SHOBHA KRUSHNASWAMI KAMLALLU v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND OTHERS — Bombay High Court (2022-11-18)
PRASHANT HANMANTRAO BARLAWAR v. SCHEDULED TRIBE SCRUTINY COMMITTEE THROUGH MEMBER SECRETARY AND ANOTHER — Bombay High Court (2022-10-17)
ABDUL RAUF MOHAMMED KHAJA v. THE GOVERNMENT OF MAHARASHTRA THROUGH THE SECRETARY MUMBAI AND OTHERS — Bombay High Court (2022-10-14)
ASHOK WAMANRAO BANKAR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2022-10-14)
SHAKUNTALABAI GOPICHAND DHAKTODE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-10-14)
SHRIMANT KARBHARI MUNDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-10-14)
THE MAHARASHTRA STATE CO OPERATIVE BANK LIMITED MUMBAI v. THE CABINET MINISTER FOR CO OPERATION MARKETING AND TEXTILE DEPTT MANTRALAYA MUMBAI AND ORS — Bombay High Court (2022-10-14)
RASHTRIYA SAHAKARI SHIKSHAN PRASARAK MANDAL LTD THROUGH SECRETARY v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-10-14)
ARVIND NAMDEORAO BAGATE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-10-14)