PRAKASH D. NAIK, RANJIT MORE

279 recorded High Court judgment(s) · 2017–2019

Courts

Bombay High Court

279

OTHERS DISPOSED OFF	107
Disposed Off	74
Dismissed	34
(unspecified)	20
Allowed To be withdrawn	16
RULE ABSOLUTE	12
Allowed	6
DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE	4

EKNATH LAXMAN SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-04-11)
SHRI RAJENDRA BHUPAL CHOUGULE AND ANR v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2018-07-20)
SHRI RAJENDRA BHUPAL CHOUGULE AND ANR v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2018-07-20)
GOPAL KRUSHNA GAIKWAD v. MANAGING DIRECTOR, MAHARASHTRA STATE ELECTRICITY BOARD LIMITED AND ORS. — Bombay High Court (2018-06-05)
INOX AIR PRODUCTS PVT. LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-06-05)
KIRANKUMAR VILAS KOKATE v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, DEPT. OF URBAN DEVELOPMENT AND ORS. — Bombay High Court (2018-06-05)
GOPAL KRUSHNA GAIKWAD v. MANAGING DIRECTOR, MAHARASHTRA STATE ELECTRICITY BOARD LIMITED AND ORS. — Bombay High Court (2018-06-05)
KIRANKUMAR VILAS KOKATE v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY, DEPT. OF URBAN DEVELOPMENT AND ORS. — Bombay High Court (2018-06-05)
SANDEEP NARAYAN KADAM v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-06-05)
SHRI BALRAM PIRAJI SHINGTE v. THE PUNE MUNICIPAL CORPORATION THROUGH THE CITY ENGINEER (ADD) AND ORS — Bombay High Court (2018-06-05)