R. M. BORDE

71 recorded High Court judgment(s) · 2012–2017

Courts

Bombay High Court

Disposed off/Dismissed for default	55
Withdrawn	8
Dismissed/Rule Discharged	7
Rejected at Admission stage	1

SHAIKH AKHTAR AHMED MD SHAFIUDDIN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-06-30)
BALASAHEB SAHEBRAO BODKHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-06-30)
HEMANT MOGLAJI KARLE v. THE CHIEF EXECUTIVE OFFICER ZP NANDED AND OTHERS — Bombay High Court (2017-06-30)
RAMNATH NARAYAN GARJE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-06-30)
SHANTABAI PUNJARAM KADAM AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-06-30)
SANSKAR PRABHODHNI PRIMARY SCHOOL AURANGABAD THROUGH ITS HEAD MASTER S P BORSE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-06-30)
MUKTAI BAHU UDESHIYA MAHILA MANDAL THROUGH ITS CHAIRMAN PRATIBHA SANJAY PATIL AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-06-30)
SAMARTH SAHAKARI SAKHAR KARKHANA LTD THROUGH ITS MANAGING DIRECTOR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2017-06-30)
DNYANESHWAR SONERAO CHITAMPALLE v. THE NATIONAL INSURANCE COMPANY LTD AND ORS — Bombay High Court (2017-06-30)
VINOD HIRAMAN PATIL v. THE MUNICIPAL CORPORATION OF CITY OF JALGAON THRO COMMISSIONER AND OTHERS — Bombay High Court (2017-06-30)