R. M. BORDE, K. K. SONAWANE

1,211 recorded High Court judgment(s) · 2016–2018

Courts

Bombay High Court

1211

Disposed off/Dismissed for default	1105
Withdrawn	71
Admitted/Allowed/Granted/Rule Absolute	14
Rejected at Admission stage	10
DISPOSED OFF	3
Dismissed/Rule Discharged	3
APPLICATION ALLOWED	2
RULE ABSOLUTE	1

CHETANA SUBHASH PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-06-14)
DR ULHAS PATIL MEDICAL COLLEGE AND HOSPITAL JALGAON THROUGH DEAN DR NARAYAN SADASHIV ARVIKAR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2018-06-06)
LT.COL.ANAND RAJARAM GORE AND OTHERS v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2018-06-06)
GRAM PANCHAYAT WAGHBET THROUGH ITS SARPANCH AMARNATH RADHAKRUSHNA GITTE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-06-05)
LAXMI RAMESH BENDWAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-05-04)
M/S JOSHI FREIGHT CARRIER THROUGH PROPRIETOR ANIL BIHARILAL JOSHI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-05-04)
SURAJ VIJAYKUMAR SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-05-03)
M/S K AND K ENTERPRISES THROUGH ITS PROPRIETOR NITIN BABANRAO KADAM v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-05-03)
SIDDHESHWAR SANGARAM PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-05-03)
MEENA SANJAY KALE v. THE UNION OF INDIA AND ANOTHER — Bombay High Court (2018-05-03)