PRAKASH D. NAIK, NARESH H. PATIL

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

Courts

Bombay High Court

709

OTHERS DISPOSED OFF	501
RULE ABSOLUTE	60
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	33
(unspecified)	26
Disposed Off	14
OTHER DISPOSED OFF	13
Allowed	11
BAIL GRANTED	8

SARJEROA S/O ISHWARRAO MORE v. THE STATE BANK OF INDIA AND OTHERS — Bombay High Court (2017-09-01)
PRATIBHA NIMBAJI AHIRE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY AND ORS. — Bombay High Court (2017-09-01)
SMT. SHALAN SHIVAJI CHAVAN v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT AND ORS — Bombay High Court (2017-03-23)
UNION OF INDIA THROUGH THE GENERAL MANAGER AND ANR v. SHRI VELUMANI CHINNASAMY SANYASI — Bombay High Court (2016-12-16)
VISHAL @ SHIVAJI MAHADEO KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-12-16)
MADHU KACHHARAM ACHHRA v. ULHASNAGAR MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2016-11-23)
JAWAHAR CHELLARAM BIJLANI @ SURESH BIJLANI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-10-27)
SANDEEP KUMAR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-10-27)
ASLAM JAMDAR ANSARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-10-27)
SHRI. RAGHUNATH SHANKAR SHIMPI v. THE PRINCIPAL SECRETARY, HIGHER AND TECHNICAL EDUCATION AND ORS — Bombay High Court (2016-10-27)