R. M. BORDE, RAVINDRA V. GHUGE

640 recorded High Court judgment(s) · 2013–2016

Courts

Bombay High Court

640

Disposed off/Dismissed for default	399
Admitted/Allowed/Granted/Rule Absolute	94
Rejected at Admission stage	66
Withdrawn	49
Dismissed/Rule Discharged	29
(unspecified)	2
CONVERTED TO OTHER TYPE	1

ARUN JANARDAN PETKAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-02-25)
ARUN JANARDAN PETKAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-02-25)
M/S M.R.MUTHA, AHMEDNAGAR v. THE AHMEDNAGAR MUNICIPAL CORPORATION AHMEDNAGAR THR COMMISSIONER AND OTHERS — Bombay High Court (2016-02-25)
MARATHWADA RAKH UPYOGIT UDYOJAK SAHAKARI AUDHYOGIK SANSTHAN, BEED v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-04-07)
RAVINDRA BALIRAM SURYAWANSHI AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2014-10-13)
MAHARASHTRA UNIVERSITY OF HEALTH SCIENCE, NASHIK v. VIKAS SHIVDAS PAWAR AND OTHERS — Bombay High Court (2014-10-07)
GOPAL EKNATH BORHADE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2014-03-11)
DEVISING KISANSING BAINADE v. BASAVRAJ SHIVALING JIBKATE AND OTHERS — Bombay High Court (2013-12-24)
DIGAMBAR MADHUKARRAO PANDIT v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-12-24)
VIKAS SHANKARRAO TOTAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-24)