N. PATEL, . R.S. DALVI

479 recorded High Court judgment(s) · 2006–2010

Courts

Bombay High Court

479

OTHERS DISPOSED OFF	304
Disposed Off	39
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	35
RULE DISCHARGED	23
RULE ABSOLUTE	16
Dismissed	13
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	12
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	7

KUSUMAVATI SHRIDHAR SHIRSAT AND 3 ORS. v. STATE OF MAHARASHTRA AND 11 ORS. — Bombay High Court (2010-02-16)
WAHEED AKHTAR ANSARI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-08-28)
NIKHIL DHIRAJLAL MEHTA v. HARSHA NIKHIL MEHTA — Bombay High Court (2008-10-15)
MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. UNION OF INDIA AND ORS. — Bombay High Court (2008-02-06)
M/S. M.S. PATEL AND CO. v. MAHESH LALCHAND BHATIA AND ANR. — Bombay High Court (2007-09-24)
M/S. M.S. PATEL AND CO. v. LAL BHAGWANDAS TOLANI AND ANR. — Bombay High Court (2007-09-21)
M/S. M.S. PATEL AND CO. v. SURESH MOOLCHAND NARWANI AND ANR. — Bombay High Court (2007-09-21)
THE STATE OF MAHARASHTRA v. RAMESH BHAGURAM TAMBE — Bombay High Court (2007-06-29)
ENGINEERING AND GENERAL WORKERS' TRADE UNION v. M/S.SANGHVI NON-FERROUS METAL INDUSTRIES and ORS. — Bombay High Court (2007-06-04)
MADHUKAR SADASHIV MALI v. 1. THE ORIENTAL INSURANCE CO. LTD. AND ORS. — Bombay High Court (2007-04-11)