NARESH H. PATIL, SHRIHARI P. DAVARE

372 recorded High Court judgment(s) · 2009–2011

Courts

Bombay High Court

372

REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL)	148
Disposed off/Dismissed for default	76
Dismissed/Rule Discharged	43
DISPOSED OFF	32
Admitted/Allowed/Granted/Rule Absolute	18
RULE ABSOLUTE	11
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	9
Withdrawn	9

MIDC THROUGH REGIONAL OFFICER LATUR v. BABU NAMA MASKE AND ANR — Bombay High Court (2011-05-04)
JAVED AHMED HAJI MOHD SHABHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-12-23)
MADHUKAR RAMRAO GARAD v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-12-23)
MIDC THROUGH REGIONAL OFFICER LATUR v. BABURAO NIVRUTTI CHAME AND ANR — Bombay High Court (2010-12-23)
KHAJA MOHD.ALI IBRAHIM MOHD.FAROOQ v. SANJEEVANI JR.COLLEGE CHAPOLI AND ORS — Bombay High Court (2010-12-23)
BHUSAWAL MUNICIPAL SHOPKEERS ASSOCATION v. THE STATE OF MAH AND ORS — Bombay High Court (2010-12-23)
MIDC THROUGH REGIONAL OFFICER LATUR v. BABU NAMA MASKE AND ANR — Bombay High Court (2010-12-23)
THE CHIEF EX OFFICER AND Z P BEED AND ANR v. M/S SHASHI CONSTRCUTION AND ORS — Bombay High Court (2010-12-23)
VITHOBA TOLAJI MANE v. MASA ARJUNA JAGADE — Bombay High Court (2010-12-22)
DILEEP DEVCHAND BHOI AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2010-12-22)