NARESH H. PATIL, K. K. TATED

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

Courts

Bombay High Court

820

Disposed off/Dismissed for default	366
Dismissed/Rule Discharged	175
Admitted/Allowed/Granted/Rule Absolute	121
Rejected at Admission stage	78
Withdrawn	77
(unspecified)	2
APPLICATION ALLOWED	1

FAKRUDDIN HYDERALI v. UNION OF INDIA and ORS — Bombay High Court (2010-12-03)
ARCHANA D/O. KRUSHNA RANE v. THE PRESIDENT, VIDHYA PRASARAK MANDAL, KORPAVALI — Bombay High Court (2010-10-29)
MAHAJAN GANAJI CHITOLE and ANOTHER. v. MUKUNDA RAMA TIPPENSE and OTHERS. — Bombay High Court (2010-10-29)
BABAI W/O. RANGNATH GUND THROUGH HER GPA SANTOSH RANGNATH GUND v. HAUSRAO S/O. ARJUN WAJE DECEASED THROUGH LRS. HARIBHAU HAUSRAO WAJE AND ORS. — Bombay High Court (2010-10-29)
GMIDC THROUGH THE CHIEF ENGINEER AND CHIEF ADMINISTRATOR COMMAND AREA DEV IRIGATION DEPTT A.BAD OR v. P DAYAKAR REDDY MATA REDDY AND ANR — Bombay High Court (2010-10-29)
DILEEP ASHBAPU SABLE AND ORS v. SHRI SAINT MAHIPATI NAGARI SAHAKARI PATH SANSTHA AND ORS — Bombay High Court (2010-10-28)
DEVIDAS GULAB PURI GOSAVI v. SEEMA VINAYAK GOSAVI — Bombay High Court (2010-10-28)
KASHINATH PANDU SHINDE v. MACHINDRA KRISHNA SHINDE AND ANR — Bombay High Court (2010-10-28)
BHAGIRATHIBAI GYANOBA BOKE AND ANR v. M.I.D.C. THROUG ITS REGIONAL MANAGER — Bombay High Court (2010-10-27)
AJIT KASHINATH GEDAM v. JYOTI AJIT GEDAM — Bombay High Court (2010-10-27)