P.B. MAJMUDAR, A.P. BHANGALE

243 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

243

Dispossed Off/Dismiss for Default	150
Dismissed/Rule Discharged	50
Withdrawn	16
Admitted/Allwd/Granted/Rule Absolute	15
Rejected at Admission Stage	9
Compromised.	1
DISPOSED OFF	1
OTHERS DISPOSED OFF	1

VIJAY S/O GANGADHAR PARATE v. FOOD CORPORATION OF INDIA THR. ITS GENERAL MANAGER AND ANR — Bombay High Court (2012-01-27)
DATTUPANT S/O GANPAT DALAL v. FOOD CORPORATION OF INDIA THR. ITS GENERAL MANAGER AND ANR — Bombay High Court (2012-01-27)
SANGITA D/O DNYANESHWAR WANKAR AND 2 OTHERS v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPARTMENT OF SOCIAL JUSTICE AND 3 OTHERS — Bombay High Court (2012-01-27)
SMT. AFROZ BEGUM D/O AMJAD ALI v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND 15 OTHERS — Bombay High Court (2012-01-27)
GOMA S/O LAHANUJI KALSARPE v. FOOD CORPORATION OF INDIA THR. ITS GENERAL MANAGER AND ANR — Bombay High Court (2012-01-27)
PRAKASH S/O RAMCHANDRA KAPSE v. FOOD CORPORATION OF INDIA THR. ITS ENERAL MANAGER AND ANR — Bombay High Court (2012-01-27)
PRADEEP GOVARADHAN PATIL v. STATE OF MAHARASHTRA THR ITS SECRETARY TRIBAL WELFARE DEPT MANTRALAYA MUMBAI — Bombay High Court (2012-01-27)
MIR MAZHAR ALI S/O MANWAR ALI AND OTHS v. STATE OF MAH. THR. ITS SECRETARY, REVENUE DEPARTMENT AND OTHS — Bombay High Court (2012-01-27)
YUNUS PARWEZ S/O MOHAMMAD IQBAL v. ZP, AKOLA THR. ITS C.E.O. AND 2 ORS — Bombay High Court (2012-01-27)
VIRAJ S/O VINOD DESHMUKH v. PRESIDENT, DISTRICT SELECTION COMITTEE AND COLLECTOR, WARDHA AND ANR — Bombay High Court (2012-01-27)