S.A. BOBDE, B.R. GAVAI

32 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

Withdrawn	10
Dispossed Off/Dismiss for Default	9
Rejected at Admission Stage	7
Dismissed/Rule Discharged	3
Admitted/Allwd/Granted/Rule Absolute	3

M/S SHREE SIDHBALI ISPAT LIMITED, THROUGH ITS DIRECTOR v. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, DEPARTMENT OF INDUSTRY, ENERGY AND LABOUR AND 4 OT — Bombay High Court (2012-10-05)
SMT RUBABAI WD/O JOHARALI DARBAR AND OTHERS v. THE DEPUTY SUPERINTENDENT OF LAND RECORDS, HINGANGHAT, DIST WARDHA — Bombay High Court (2012-10-05)
KU. POOJA D/O RAMESH PALI v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, MINISTRY OF TRIBAL WELFARE DEAPRTMENT AND 3 OTHERS — Bombay High Court (2012-10-05)
MISS LENY D/O ESADAS BHADKE v. THE STATE OF MAHARASHTRA DET. OF HIGHER AND TECHNICAL EDUCATION THROUGH SECRETARY AND OTHERS — Bombay High Court (2012-10-05)
VILAS WASUDEORAO BOBDE v. DIVISIONAL COMMISSIONER, NAGPUR AND ORS — Bombay High Court (2012-10-05)
SMT. ANNAPURNA SANTOSH DIXIT v. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT AND 3 OTHERS — Bombay High Court (2012-10-04)
VIJAY S/O SHRIRAM SAWALE v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, EDUCATION DEPARTMENT AND 5 OTHERS — Bombay High Court (2012-10-04)
SUNIL GAYAPRASAD MISHRA, DIRECTOR, CENTRAL INDIA INSTITUTE OF MASS COMMUNICATION v. THE CITY OF NAGPUR CORPORATION THR. ITS COMMISSIONER — Bombay High Court (2012-10-04)
URDU EDUCATION SOCIETY THR. ITS PRESIDENT v. STATE OF MAH. THR. ITS EDUN. AND SPORTS DEPT. AND 2 ORS — Bombay High Court (2012-10-04)
SMT. VANDANA RASAVAN WASNIK v. THE DIRECTOR GENERAL, INDIA ARMY HQ. AND ANR — Bombay High Court (2012-10-04)