R. K. DESHPANDE, P.V.HARDAS

394 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

394

Admitted/Allowed/Granted/Rule Absolute	131
Dismissed/Rule Discharged	86
Withdrawn	66
DISMISSED	31
APPLICATION ALLOWED	17
RULE ABSOLUTE	14
DELAY CONDONATED/REJECTED.	11
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	10

SURESH DEORAM PATIL AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-19)
KALYAN KISAN BHONDAVE v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-19)
SURESH NAGORAO INGOLE v. THE STATE OF MAHARAHTRA — Bombay High Court (2009-12-19)
GANGADHAR LAXMAN UPPALWAD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-12-19)
CHANDU@CHANDRAKANT KARBHARI TRIBHUWAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-18)
PANKAJ @ PAWAN SURESHRAO SOLANKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-18)
SMT. KAMALABAI SAHEBRAO RAKH v. SECRETARY(HOME) GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2009-12-17)
BHAGWAN RAMHARI GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-17)
SK. SHABBIR SK. BASHIR v. THE STATE OF MAH AND ORS — Bombay High Court (2009-12-17)
SUBHASH KISAN JAMDHADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-12-16)