S.A. BOBDE, F.M. REIS

353 recorded High Court judgment(s) · 2007–2010

Courts

Bombay High Court

353

Admitted/Allwd/Granted/Rule Absolute	175
Dispossed Off/Dismiss for Default	92
Dismissed/Rule Discharged	39
Withdrawn	32
Rejected at Admission Stage	8
Compromised.	4
Appeal Abated	2
Transfer to Other Court.	1

SHRI RAMCHANDRA SAMAJ SEVA SAMITI, THR ITS PRESIDENT and ANOR. v. THE PRESIDING OFFICER,SCHOOL TRIBUNAL,AMRAVATI DIVN and 2 ORS. — Bombay High Court (2010-05-07)
VINAY SHAMRAO SAWARKAR v. ANITA VINAY SAWARKAR — Bombay High Court (2010-03-12)
SANJAY S/O LAKHANLAL AGNIHOTRI v. THE COLLECTOR, WARDHA AND 2 ORS — Bombay High Court (2010-01-28)
SURESH S/O VITTHALJI GARE v. THE CHAIRMAN, MAH. STATE POWER GENERATION CO. LTD. AND ANR — Bombay High Court (2010-01-28)
SOU. HANSATAI W/O VITHOBA KHOBRAGADE v. THE COLLECTOR, BHANDARA AND OTHERS — Bombay High Court (2010-01-28)
PRAMOD RAMDAS MANAPURE AND ANR v. THE STATE OF MAH. THR. ITS SECTY., AND 2 ORS — Bombay High Court (2010-01-28)
NIKHILESH S/O BADALSINGH RAGHUWANSHI v. STATE OF MAHA. THR THE SECRETARY, MUMBAI AND OTHER — Bombay High Court (2010-01-28)
BAPU SHIKSHAN SANSTHA, KANHOLIBARA, THR ITS SECREATRY v. THE DY. DIRECTOR OF EDUCATION, NAGPUR AND OTHER — Bombay High Court (2010-01-28)
KALYAN EDU. SOC. THR. ITS PRESIDENT TULSHIDAS VITHUJI GEDAM v. STATE OF MAH. THR. ITS SECY. DEPTT OF SOCAIL JUSTICE AND SPL. ASSTT. AND OTHS — Bombay High Court (2010-01-28)
SACHIN S/O RAMAN DANGRA v. TIRUPATI DEVLOPERS, THR. PARTNER G RATHI AND ANR — Bombay High Court (2009-07-18)