PRAKASH D. NAIK, A.S. OKA

314 recorded High Court judgment(s) · 2016–2017

Courts

Bombay High Court

314

OTHERS DISPOSED OFF	69
Disposed Off	45
DISPOSED OFF	43
RULE ABSOLUTE	39
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	18
Rejected	15
DISMISSED	13
Allowed	12

NILESH ALIAS UMESH NARAYAN DESHPANDE v. POONAM TORADMAL AND ORS — Bombay High Court (2017-06-15)
KIRAN HIRALAL POPAT v. SUHASINI @ SWATI KIRAN POPAT — Bombay High Court (2016-11-16)
JEAN NUSLY DUGGAN v. DR. FEROZE HOMI DUGGAN — Bombay High Court (2016-10-27)
SHRI RAJESH DNYANDEO WAGHMODE v. THE CHIEF SECRETARY, GOVT OF MAHARASHTRA AND ANR — Bombay High Court (2016-09-02)
SHRI. PANDHARINATH SURESH HAGAWANE v. SMT. MANGALA PANDHARINATH HAGAWANE — Bombay High Court (2016-08-24)
DR MAHENDRA KUMAR MODI AND 1 OTHER v. GUJRAT STATE FERTILIZERS AND CHEMICALS LTD — Bombay High Court (2016-08-24)
MR. KUNWAR SINGH BEDI v. MRS. SONIA KUNWAR SINGH BEDI — Bombay High Court (2016-08-24)
SANDEEP GOPAL RAHEJA v. SONALI NIMISH ARORA AND 2 OTHERS — Bombay High Court (2016-08-05)
HARIDAS KANIKNATH BARASKAR v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION, EMPLOYMENT DEPT AND OR — Bombay High Court (2016-08-03)
BALAJI UTTAM MOGALE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION, EMPLOYMENT DEPT AND OR — Bombay High Court (2016-08-03)