REVATI MOHITE DERE, R.M. SAVANT

734 recorded High Court judgment(s) · 2018–2018

Courts

Bombay High Court

734

OTHERS DISPOSED OFF	534
RULE ABSOLUTE	106
ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE	37
(unspecified)	19
Disposed Off	13
DISPOSED OFF	6
DISMISSED	4
DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE	4

BHAVANA HARISHCHANDRA MHATRE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-12-04)
SANJAY GANPATRAO MEHARE AND ORS. v. BOMBAY HIGH COURT THROUGH THE REGISTRAR GENERAL AND ANR. — Bombay High Court (2018-10-25)
SHOBHIT GAUR OF DELHI v. STATE OF MAHARASHTRA THROUGH THE SECRETARY — Bombay High Court (2018-08-24)
SHOBHIT GAUR OF DELHI v. STATE OF MAHARASHTRA THROUGH THE SECRETARY — Bombay High Court (2018-08-24)
MR. DHARAMRAJ NIVRUTTI JADHAV v. THE SAHYADHRI SAHAKARI BANK LTD. THROUGH AUTHORISED OFFICERE AND ORS. — Bombay High Court (2018-08-16)
SHRIPAD KRISHNAJI NERURKAR AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-08-16)
MAHESH MANI PANEERSELVAM v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-08-16)
SAU. SAVITA SATISH JAGTAP v. THE ADDL. DIST. MAGISTRATE (HOME BRANCH), PUNE AND ORS. — Bombay High Court (2018-08-16)
SHUSHIL HAJIRAL KHANDELWAR AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-08-16)
MR. ABDUL REHMAN ABDUL BASHIR SHAIKH v. ADDITIONAL COMMISSIONER, PUNE DIV. PUNE AND ORS. — Bombay High Court (2018-08-16)