P.R. BORKAR

2,406 recorded High Court judgment(s) · 2007–2010

Courts

Bombay High Court

2406

Admitted/Allowed/Granted/Rule Absolute	623
Disposed off/Dismissed for default	586
Dismissed/Rule Discharged	497
DISPOSED OFF	125
Withdrawn	105
APPLICATION ALLOWED	96
DISMISSED	96
RULE ABSOLUTE	43

SAMPAT ABASAHEB KOLPE v. RAKHMABAI RAGHUNATH NANDE and ORS — Bombay High Court (2010-07-30)
UNITED INDIA INSURANCE CO.LTD TILAK NAGAR THROUGH ITS DIVNL. MANAGER AURANGABAD v. MR. BALAJI VISHWANATH MOTILAL AND ORS — Bombay High Court (2010-07-30)
GMIDC LATUR AND ANR v. RAMU SHIVRAM DEPE AND ANR — Bombay High Court (2010-07-30)
HOTLAPPA IRANNA BHANJE DECEASED THROUGH HIS HEIRS AND LRS SMT SHAYAMABAIK HOTLAPPA BHANJE AND ANR v. GOVIND NAGAPPA BHANJE DECEASED TH HIS HEIRS AND LRS SHIVLING GOVIND BHANJE AND ORS — Bombay High Court (2010-07-30)
VITHAL GANPATRAO JADHAV v. PRAKASH NAGORAO JAMBKAR — Bombay High Court (2010-07-30)
MAROTI (ADOPTED) SADBA BHELONDE v. SABDA LAXMAN BHELONDE (DIED) AND ORS — Bombay High Court (2010-07-30)
GMIDC AURANGBAD THROUGH EXECUTIVE ENGINEER MINOR IRRIGATION DIVN LATUR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-07-30)
GMIDC AURANGABAD THROUGH EXECUTIVE ENGINEER v. GOVIND VITHALRAOL MANE AND ORS — Bombay High Court (2010-07-30)
BALASAHEB RAGHUNATH DESHMUKH AND ORS v. SATISH VAIJANATH DESHMUKH AND ORS — Bombay High Court (2010-07-30)
SAYAD AAIJAJODDIN HISSAMODDIN SINCE DECEASED THROUGH SAYYADA SAHEBJADIBEGUM SAYAD AAIJAJODDIN v. THE STATE OF MAH — Bombay High Court (2010-07-29)