PRAKASH D. NAIK, SHANTANU S. KEMKAR

1,160 recorded High Court judgment(s) · 2016–2018

Courts

Bombay High Court

1160

Disposed Off	720
Dismissed	150
Allowed	114
(unspecified)	69
Allowed To be withdrawn	40
Dissmiss For Default/Non-Prosecution	29
DISPOSED OFF	16
Rule Made Absolute	10

THE STATE OF MAHARASHTRA , THROUGH THE SECRETARY AND ORS. v. SHRI. SANTOSH LAXMAN JADHAV AND ORS. — Bombay High Court (2018-06-22)
THE STATE OF MAHARASHTRA , THROUGH THE SECRETARY AND ORS. v. SHRI. SANTOSH LAXMAN JADHAV AND ORS. — Bombay High Court (2018-06-22)
THE STATE OF MAHARASHTRA , THROUGH THE SECRETARY AND ORS. v. SHRI. SANTOSH LAXMAN JADHAV AND ORS. — Bombay High Court (2018-06-22)
SMT. DR. SADHANA CHANDRAKANT BHANDARI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-04-06)
SMT. DR. SADHANA CHANDRAKANT BHANDARI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-04-06)
CITY and INDUSTRIAL DEVELOPMENT CORPORATION LTD. v. ABDUL JABBAR S/O. ASADULLHA KHAN — Bombay High Court (2017-10-09)
THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, PUNE v. SMT. SADHANA DATTATRAYA SANDBHOR AND ORS. — Bombay High Court (2017-07-28)
THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, PUNE v. MS. SUVARNA D/O DATTATRAYA SANDBHOR AND ORS. — Bombay High Court (2017-07-28)
THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, PUNE v. MS. SUVARNA D/O DATTATRAYA SANDBHOR AND ORS. — Bombay High Court (2017-07-28)
THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, PUNE v. SMT. SADHANA DATTATRAYA SANDBHOR AND ORS. — Bombay High Court (2017-07-28)