R. M. BORDE, V.K. JADHAV

1,107 recorded High Court judgment(s) · 2014–2017

Courts

Bombay High Court

1107

Disposed off/Dismissed for default	529
Admitted/Allowed/Granted/Rule Absolute	308
Rejected at Admission stage	115
Withdrawn	100
Dismissed/Rule Discharged	50
Compramised	2
(unspecified)	2
DISPOSED OFF	1

SAMIKSHA CONSTRUCTION COMPANY THROUGH ITS PARTNER ARIF BAIG MAHEMOOD BAIG v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-09-21)
IBRAHIM MOHD ABDUL MUJEEB ANSARI v. THE REGISTRAR MAHARASHTRA MEDICAL COUNCIL MUMBAI AND ANOTHER — Bombay High Court (2016-12-16)
VIJAY YADAV GANGURDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-16)
JYOSHNA BABAN NIKALJE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2016-12-16)
SANDIP UKHA PATIL AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-16)
SUNIL LAXMAN JADHAV v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2016-12-16)
SHANTARAM LAXMAN KSHIRSAGAR v. THE STATE ELECTION COMMISSION OF MAHARASHTRA THROUGH ITS ELECTION COMMISSIONER MUMBAI AND OTHERS — Bombay High Court (2016-10-04)
SARIKA SHIVAJI DONGARE @ VITHABAI RAMRAO MISAL v. THE STATE OF MAHARASHTR AND OTHERS — Bombay High Court (2016-10-04)
MOHD SALEEM MOHD IQBAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-10-04)
MAHARASHTRA STATE CO OPERATIVE PATHSANSTHA FEDERATION LTD THROUGH ITS TREASURER D B TUPKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY MUMBAI — Bombay High Court (2016-10-04)