NARESH H. PATIL, S V GANGAPURWALA

379 recorded High Court judgment(s) · 2011–2011

Courts

Bombay High Court

379

Disposed off/Dismissed for default	213
Admitted/Allowed/Granted/Rule Absolute	65
Dismissed/Rule Discharged	53
Withdrawn	33
Rejected at Admission stage	13
REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL)	1
(unspecified)	1

SARJERAO RANGRAO INGLE v. GODAWARI MARATHWADA IRRIGATION DEVP. CORP. — Bombay High Court (2011-10-05)
ASHOK RAMRAO GAVARE PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2011-04-28)
HINDUSTAN PETROLEUM CORPORATION LTD. v. SHRICHAND JAGYASI — Bombay High Court (2011-04-28)
SUBHASH SHANTIRAM PALIWAL v. THE ADDDL COLLECTOR JALGAON AND ORS — Bombay High Court (2011-03-25)
THE STATE OF MAHARASHTRA AND ORS v. BALU GYANOJI MULE — Bombay High Court (2011-03-25)
INDUBAI VISHWAS BHAMBLE, NOW INDUBAI VASANTA KHILLARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-25)
RAJURESHWAR SHIKSHAN PRASARAK MANDAL TAKLIK KOLTE THROUGH PRESIDENT v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2011-03-16)
SHIVAJI ANNASAHEB GADHVE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-14)
SUNDARDAS GAJARAN NAGWADE v. THE UNION OF INDIA AND ANR — Bombay High Court (2011-03-10)
RAGHUNATH RAMNATH ZOLEKAR v. THE STATE OF MAH — Bombay High Court (2011-03-10)