S.A. BOBDE

1,278 recorded High Court judgment(s) · 2002–2012

Courts

Bombay High Court

1278

Disposed Off	490
Dismissed	265
DISPOSED OFF	200
(unspecified)	108
Dissmiss For Default/Non-Prosecution	42
Allowed To be withdrawn	39
Allowed	33
Rule Made Absolute	23

SHALIKRAM S/O MAHADEORAO BOKDE v. THE MAHARASHTRA ADMINISTRATIVE TRIBUNAL, NAGPUR BENCH AND 3 OTHERS — Bombay High Court (2012-03-14)
RAJESH VISHWANATH SADANSHIVE v. JT. DIRECTOR, HIGHER EDUN., AMRAVATI AND ORS — Bombay High Court (2012-03-13)
RADHASWAMI VIVID KARYAKARI SHAIKSHANIK SANSTHA, NAGPUR THR. ITS PRESIDENT v. STATE OF MAH. THR. ITS SECTY., AND 3 ORS — Bombay High Court (2010-09-06)
ASHWINIKUMAR MADHUKAR PATHAK v. DIRECTOR OF TECH EDU.AND OTHERS — Bombay High Court (2010-09-06)
MANOJ S/O ARVINDRAO SABLE AND 11 ORS v. TEH STATE OF MAH. THR. THE SECTY., AND 7 ORS — Bombay High Court (2010-09-06)
UTTAM PUNJARAM KHARAT v. THE UNION OF INDIA AND 2 OTHERS — Bombay High Court (2009-07-31)
SMT. NILIMA ANIL MISHRA v. ENGINEERING EXPORT PROMOTION COUNCIL AND 2 OTHERS — Bombay High Court (2009-07-31)
STANLEY PARKAR JONES v. BANSRAJ LALTAPRASAD MISHRA — Bombay High Court (2009-07-31)
SMT. NILIMA ANIL MISHRA v. ENGINEERING EXPORT PROMOTION COUNCIL AND 2 OTHERS — Bombay High Court (2009-02-06)
STATE OF MAHARASHTRA v. SUPRAKASH CHAKRAVARTY, DIRECTOR GENERAL AND CAMMANDANT GENERAL HOME GUARDS AND DIRECTOR AND 3 OTHER — Bombay High Court (2009-02-05)