R. M. BORDE, S. M. GAVHANE

289 recorded High Court judgment(s) · 2017–2017

Courts

Bombay High Court

289

Disposed off/Dismissed for default	164
Admitted/Allowed/Granted/Rule Absolute	82
Withdrawn	22
Rejected at Admission stage	15
Dismissed/Rule Discharged	6

PACHORA TALUKA CO OPERATIVE EDUCATION SOCIETY LTD THROUGH ITS CHAIRMAN SANJAY ONKAR WAGH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-15)
ASHOK BABURAO SONAWANE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-13)
SURESH SHESHRAO JADHAV v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-06)
M.I.D.C. THR ITS REGIONAL MANAGER, LATUR AND ANR v. DNYOBA PIRAJI PITLE (DIED) THR LRS SHIVKANTA (DIED) PANDHARINATH DNYANOBA PITLE AND ORS — Bombay High Court (2017-09-01)
VISHWANATH RAJENDRA ARANYE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-01)
UDARYA NIPURYA GAVIT AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-01)
THE STATE OF MAHARASHTRA AND ANOTHER v. LATE LILAWATI SATISH AVHAD MAGASWARGIYA SHETKARI SAHAKARI SOOT GIRNI MARYADIT THU ITS CHIEF PROMOTE — Bombay High Court (2017-09-01)
THE STATE OF MAHARASHTRA AND OTHERS v. IBRAHIM DAGHU SHAIKH AND OTHERS — Bombay High Court (2017-09-01)
THE STATE OF MAHARASHTRA AND ANOTHER v. SURAJ GOVINDPRASAD MUNDADA — Bombay High Court (2017-09-01)
SHRIPATI RAMRAO PATIL (DIED) THR LRS SHRIRAM SHRIPATI PATIL v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-09-01)