P.V. KAKADE

2,766 recorded High Court judgment(s) · 2001–2018

Courts

Bombay High Court

2766

Disposed Off	947
Dismissed	922
DISPOSED OFF	210
Rule Made Absolute	200
Allowed	136
Allowed To be withdrawn	69
Dissmiss For Default/Non-Prosecution	67
WITHDRAWN	34

UNION OF INDIA v. EMCO TRANSFORMERS LTD. and ANR. — Bombay High Court (2018-01-23)
ANU KOM PANDU JAGTAP v. SOPAN MARUTI GAIKWAD (DESD) LRS. — Bombay High Court (2011-07-01)
ANU KOM PANDU JAGTAP v. SOPAN MARUTI GAIKWAD (DESD) LRS. — Bombay High Court (2011-07-01)
BALKRISHNA GANPATRAO JADHAV v. KAMALADEVI BALASAHEB ROTE — Bombay High Court (2009-08-04)
BHAIRU BALAPPA BHURGUDA and ANR. v. SIDHAPPA NAGAPPA BHURGUDE and ANR. — Bombay High Court (2008-09-08)
BHAIRU BALAPPA BHURGUDA and ANR. v. SIDHAPPA NAGAPPA BHURGUDE and ANR. — Bombay High Court (2008-09-08)
MUMTAJ JIYAUDDIN KHATIB AND ORS. v. MOIODDIN HASAN MOHAMMAD KHATIB (DECD) BY LRS. KHATIJA BEGAM MOIODDIN KHATIB AND ORS. — Bombay High Court (2008-02-29)
SHRI NAMDEO SHRIPATI SHINDE v. SHRI NIVRUTTI SHRIPATI SHINDE AND ORS — Bombay High Court (2007-10-04)
SHRI NAMDEO SHRIPATI SHINDE v. SHRI NIVRUTTI SHRIPATI SHINDE AND ORS — Bombay High Court (2007-10-04)
ARPAN LEASING CO.LTD., v. BALKISHAN B. MANIAR and ANR., — Bombay High Court (2006-08-01)