MRIDULA R. BHATKAR
23 recorded High Court judgment(s) · 2010–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 23 |
Disposal nature
| Dispossed Off/Dismiss for Default | 10 |
| Admitted/Allwd/Granted/Rule Absolute | 9 |
| Dismissed/Rule Discharged | 3 |
| Withdrawn | 1 |
Recent judgments
- M/S VIDARBHA IRRIGATION DEVELOPMENT CORPORATION, THROUGH EXECUTIVE ENGINEER, BHANDARA v. SHRI DHARMARAJ D. REVATKAR — Bombay High Court (2015-02-18)
- BRANCH MANAGER, NATIONAL INSURANCE CO. LTD, WARDHA THR REGIONAL MANAGER v. SMT. SUNITA GANESH KAMADI AND ORS — Bombay High Court (2015-02-18)
- BRANCH MANAGER, NATIONAL INSURANCE CO. LTD, WARDHA THR REGIONAL MANAGER v. SMT. VITHABAI YESHWANT DHONE AND ORS — Bombay High Court (2015-02-18)
- BRANCH MANAGER, NATIONAL INSURANCE CO. LTD, WARDHA THR REGIONAL MANAGER v. SMT. KALAWATI GULAB DHONE AND ORS — Bombay High Court (2015-02-18)
- NAGPUR MUNICIPAL CORPORATION, NAGPUR THROUGH ITS MUNICIPAL COMMISSIONER, NAGPUR AND OTHER v. M/S J.B. CONSTRUCTION COMPANY, NAGPUR THR. THEIR PARTNERS MR. PARMANAND S/O CHIJOMAL ROHRA AND OTHE — Bombay High Court (2015-02-18)
- DNYANESHWAR S/O UDHEBHAN DEULKAR AND ANOTHER v. THE STATE OF MAHARASHTRA THROUGH THE COLLECTOR, AMRAVATI AND 2 OTHERS — Bombay High Court (2015-02-18)
- EXECUTIVE ENGINEER (VIDC) MINOR IRRIGATION DIVISION WASHIM v. SHEIKH SATTAR SHEIKH LAL, AND OTHERS — Bombay High Court (2015-02-18)
- KISHOR S/O HARIBHAU DESHMUKH v. THE STATE OF MAHARASHTRA, THROUGH ITS COLLECTOR, AMRAVATI AND 2 OTHERS — Bombay High Court (2015-02-18)
- DATTA S/O HIRAMAN ADE v. THE STATE OF MAHARASHTRA THROUGH THE COLLECTOR, YAVATMAL AND 2 OTHERS — Bombay High Court (2015-02-18)
- THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, THE VIDARBHA IRRIGATION DEVELOPMENT CORPORATION v. VITTHAL TUKARAM BHAKRE AND 2 OTHERS — Bombay High Court (2015-02-18)
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