S.A. BOBDE, BILAL NAZKI

334 recorded High Court judgment(s) · 2008–2009

Courts

Bombay High Court

334

OTHERS DISPOSED OFF	217
Disposed Off	34
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	22
Dismissed	12
Allowed	10
RULE ABSOLUTE	10
Dissmiss For Default/Non-Prosecution	7
RULE DISCHARGED	4

STATE OF MAHARASHTRA v. M/S. JAYSHREE BUILDERS AND ORS — Bombay High Court (2009-11-13)
UDAY HARILAL JOSHI v. YOGESH BHAGWANDAS MEHTA — Bombay High Court (2009-11-12)
LALCHAND MULCHAND TAPADIA v. RAMCO INDUSTRIES LTD. — Bombay High Court (2009-11-12)
KISHOR ANKUSH HALDANKAR v. SHUBHANGI KISHOR HALDANKAR — Bombay High Court (2009-11-11)
THE STATE OF MAHARASHTRA v. PANDURANG TULSHIRAM THAKUR — Bombay High Court (2009-11-11)
UDAY HARILAL JOSHI v. YOGESH BHAGWANDAS MEHTA — Bombay High Court (2009-11-11)
THE STATE OF MAHARASHTRA v. DNYANOBA PANDURANG GAIKWAD D/H- HARISHCHANDRA DNYANOBA GAIKWAD AND OTHRS — Bombay High Court (2009-11-10)
ARINJAY HIRACHAND SHAH v. VIJAY SHIVPAD ERANDOL AND OTHRS — Bombay High Court (2009-11-10)
RANJANA NITIN TAMBAT v. NITIN VINAYAK TAMBAT — Bombay High Court (2009-11-10)
AMAN HARISH VIJ v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2009-11-10)