MRIDULA BHATKAR, V.C. DAGA

245 recorded High Court judgment(s) · 2009–2010

Courts

Bombay High Court

245

Disposed Off	77
Allowed To be withdrawn	46
Dismissed	46
Allowed	24
Rule Made Absolute	23
Dissmiss For Default/Non-Prosecution	7
Rule Discharged	6
Rejected	4

THE DEPUTY DIRECTOR OF EDUCATION AND ANR,. v. JAI YASHWANT MANE AND ORS. — Bombay High Court (2010-08-03)
THE SECRETARY TO GOVERNMENT- REVENUE, RELIEF AND REHABILITATION AND ANR. v. PADMAVATI BHALCHANDRA SACHDEO AND ORS. — Bombay High Court (2009-12-04)
HEMRAJ AMBALAL NAGDA v. NALASOPARA MUINICIPAL COUNCIL AND ORS — Bombay High Court (2009-10-08)
M/S. NILESH CONSTRUCTION v. RUPEE CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-10-08)
SANGLI URBAN CO-OPERATIVE BANK LTD. v. SARVA SHRAMIK SANGH AND ORS. — Bombay High Court (2009-10-08)
PLATINUM ENTERTAINMENT AND ANR. v. THE CITY INDUSTRIAL DEVELOPMENT CORPORATION AND ANR. — Bombay High Court (2009-09-01)
J. J. SHAH v. PIYUSH BHUPATARI VIRANI — Bombay High Court (2009-08-17)
ASHA KRISHNAJI ABHYANKAR v. JAYESH SURJI RAMBHIA — Bombay High Court (2009-08-17)
UNITED WORKERS ASSOCIATION, MUMBAI. (REPRESENTED BY JOY DEB SAHA PRESIDENT OF UNITED WORKERS ASSON. v. MASTER MARINE SERVICES PVT. LTD., MUMBAI AND ANOTHER. — Bombay High Court (2009-08-17)
KAIKHOSROU(CHICK)KAVASJI FRAMJI and ANR v. THE UNION OF INDIA and ANR — Bombay High Court (2009-06-17)