R. M. BORDE, Z.A. HAQ

52 recorded High Court judgment(s) · 2016–2016

Courts

Bombay High Court

Disposed off/Dismissed for default	50
Admitted/Allowed/Granted/Rule Absolute	1
Dismissed/Rule Discharged	1

MAHARASHTRA RAJYA SHIKSHAK SENA THR. ITS DISTRICT PRESIDENT S V AMBULGEKAR NANDED v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
VISHAL SHIKSHAN PRASARAK MANDAL DHULE THROUGH ITS PRESIDENT ARUN BHILA PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
VIJAY NAMDEO BHAMRE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
SEVA SAHAKARI SOCIETY THROUGH ITS CHAIRMAN DHANRAJ DATTA PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
KONDIBA GANPAT NILEWAR AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
MUSTAK RASUL TADVI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
THE STATE OF MAHARASHTRA AND OTHERS v. RANJANA ABLUK GHUGE AND ANOTHER — Bombay High Court (2016-12-09)
DEVIDAS ANANDA VALHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
JAGANNATH KISHAN LOHAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-12-09)
OSMANABAD DISTRICT CENTRAL CO OPERATIVE BANK LTD AND ANOTHER v. TERNA SHETKARI SAHAKARI SAKHAR KARKHANA LTD AND ANOTHER — Bombay High Court (2016-12-09)