R.P. SONDURBALDOTA
10,409 recorded High Court judgment(s) · 2008–2023
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| Bombay High Court | 10409 |
Disposal nature
| Dismissed | 2023 |
| OTHERS DISPOSED OFF | 1725 |
| Disposed Off | 1316 |
| Allowed | 1185 |
| (unspecified) | 620 |
| Allowed To be withdrawn | 554 |
| DISPOSED OFF | 429 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 326 |
Recent judgments
- THE NEW INDIA ASSURANCE COMPANY LTD v. BHIMRAO PUNJA KAPADANE AND ANR — Bombay High Court (2023-02-17)
- M/S. VIDYUT OPERENTIS SEVA SOCIETY v. SHRI. SAMBHAJI KAKA ZAMBRE AND ORS. — Bombay High Court (2022-03-08)
- M/S. VIDYUT OPERENTIS SEVA SOCIETY v. SHRI. SAMBHAJI KAKA ZAMBRE AND ORS. — Bombay High Court (2022-03-08)
- THE NEW INDIA ASSURANCE CO. LTD. v. SHRI. RAGHUNATH SADU SHINDE AND ANR — Bombay High Court (2019-01-24)
- THE NEW INDIA ASSURANCE CO. LTD. v. SHRI. RAGHUNATH SADU SHINDE AND ANR — Bombay High Court (2019-01-24)
- ASHA VINAYAK PALVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-03-09)
- M/S. N.S. EXPORTS v. M/S. MANIBHADRA ENTERPRISES AND ORS — Bombay High Court (2017-03-09)
- VISHAL ASHOK KHAWALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-03-08)
- SATYAPRIYA DURJODHAN DASH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-03-08)
- DR SUSY KURIAKOSE v. BHARTIYA VIDYA BHAVAN AND 3 OTHERS — Bombay High Court (2017-03-08)
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