LexR. M. BORDE, T.V. NALAWADE
266 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 266 |
Disposal nature
| Disposed off/Dismissed for default | 162 |
| Admitted/Allowed/Granted/Rule Absolute | 37 |
| Withdrawn | 28 |
| Dismissed/Rule Discharged | 21 |
| Rejected at Admission stage | 17 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- DHULE MUNICIPAL CORPORATION, DHULE v. ATUL NEMICHAND DHADIWAL AND ANOTHER — Bombay High Court (2014-04-22)
- ATUL NEMICHAND DHADIWAL AND ANOTHER v. DHULE MUNICIPAL CORPORATION AND ANOTHER — Bombay High Court (2014-04-22)
- MAKRAND ASHOKRAO PEDGAONKAR v. THE STATE OF MAH AND ORS — Bombay High Court (2013-10-09)
- THE VICE CHANCELLOER, SWAMI RAMANAND TIRTH MARATHWADA UNIVERSITY NANDED AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-10-04)
- SHRI PUROGAMI SHIKSHAN SANSKRITIK KRIDA PRASARAK MANDAL, SAVALADBARA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-09-16)
- THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, NANDED v. ARCHANA PANDHARINATH WAGHMARE AND OTHERS — Bombay High Court (2013-09-16)
- THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, NANDED v. ARCHANA PANDHARINATH WAGHMARE AND OTHERS — Bombay High Court (2013-09-16)
- RAJURESHWAR SHIKSHAN PRASARAK MANDAL TAKLI KOLTE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-07-03)
- MAGAS VARGA KARMACHARI-ADHIKARI SURAKSHA MAHASANGH v. THE STATE OF MAH AND ANR — Bombay High Court (2013-05-09)
- LATE BHASKARRAO PATIL SARWAJANIK WACHANALAYA JAVALGA v. THE STATE OF MAH AND ANR — Bombay High Court (2013-03-08)