P. DEVADHAR, A.B. CHAUDHARI

596 recorded High Court judgment(s) · 2010–2010

Courts

Bombay High Court

596

Dispossed Off/Dismiss for Default	211
Dismissed/Rule Discharged	163
Admitted/Allwd/Granted/Rule Absolute	149
Withdrawn	53
Rejected at Admission Stage	12
Disposed-Off	6
Transfer to Other Court.	1
Compromised.	1

SAU. GEETA SANJAY CHUTE v. ADDL COLLECTOR, NAGPUR AND 7 ORS — Bombay High Court (2010-10-29)
UTTARA PRAVEEN THOOL v. PRAVEEN S/O BHANUDAS THOOL — Bombay High Court (2010-10-29)
VIVEK SHANKARRAO KAWALKAR AND ANOTHER v. THE STATE OF MAH. THR. THE COLLECTOR, YAVATMAL AND 2 OTHERS — Bombay High Court (2010-10-29)
BACKWARD CLASSES SHAISHANIK VA SANSKRUTIK SUDHARNA MANDAL AND 2 ORS. v. MISS ALKA D/O. MOHANSINGH THAKUR AND 2 ORS. — Bombay High Court (2010-10-29)
SAU. SANGITA MAHENDRA BHATUKULE v. MR. MAHENDRA UTTAMRAO BHATUKULE — Bombay High Court (2010-10-29)
THE COMMISSIONER OF INCOME TAX, NAGPUR. v. M/S. KHARE and TARKUNDE NAGPUR. — Bombay High Court (2010-10-28)
THE COMM.OF INCOME TAX, NAGPUR v. M/S. KHARE and TARKUNDE, NAGPUR — Bombay High Court (2010-10-28)
THE COMMISSIONER OF INCOME TAX-I v. M/S DINESHBHAI C PATEL (HUF) — Bombay High Court (2010-10-28)
V.I.D.C. THRU. EXECUTIVE ENGINEER v. ASHOKKUMAR DEORAO NAIK and 2 ORS. — Bombay High Court (2010-10-28)
M/S KAILASH POLY. INDUSTRIES PVT. LTD. v. STATE OF MAH. THR. THE SECY. FINANCE DEPTT. and OTHERS — Bombay High Court (2010-10-28)