S.A. BOBDE, . MRIDULA R. BHATKAR

296 recorded High Court judgment(s) · 2009–2010

Courts

Bombay High Court

296

Admitted/Allwd/Granted/Rule Absolute	92
Withdrawn	83
Dispossed Off/Dismiss for Default	71
Rejected at Admission Stage	30
Dismissed/Rule Discharged	16
C.A. Disposed off	2
ALLOWED	1
Appeal Abated	1

BHARAT S/O CHIMNAJI ADE AND 2 ORS v. STATE OF MAH. THR. ITS SECTY., AND ANR — Bombay High Court (2010-10-29)
VANITA D/O VIJAY TIWARI v. STATE OF MAH. THR. ITS SECTY., AND 3 ORS — Bombay High Court (2010-10-29)
M/S. VENKATESH TRADING CO. THR. PARTNER KAMALKISHOR HARAKCHAND LAHOTI v. STATE OF MAH. THR. SECY. FOOD , CIVIL SUPPLIES AND CONSUMER PROTECTION DEPTT. MUMBAI — Bombay High Court (2010-10-29)
VASANT RAMCVHANDRA KAMBHALKAR v. STATE OF MAH. THR. SECY., TRIBAL DEVELOPMENT DEPTT. MANTRALAYA, MUMBAI — Bombay High Court (2010-10-29)
BULDANA ZILLA SHIKSHAN SANSTHA CHALAK MANDAL THR. IS PRESIDENT AND ANR v. STATE OF MAH. THR. ITS SECTY., AND ANR — Bombay High Court (2010-10-29)
SHRI SAI CHHAYA VIDYA PRASARAK MANDAL THR. PRESIDENT PD ANANTWAR AND 12 ORS v. STATE OF MAH. THR. ITS SECTY., AND 3 ORS — Bombay High Court (2010-10-29)
INDIABULLS POWER LTD. KNOWN AS M/S SOPHIA POWER HOUSE CO. LTD. THR. A.G.M. JAGIR H BHAWSAR v. SOC. FOR BACKLOG REMOVAL AND DEV. AMRAVATI THR. ITS PRESIDENT B.T. DESHMUKH — Bombay High Court (2010-10-28)
NATIONAL WOMENS WELFARE SOCIETY THR. ITS EXECUTIVE PRESIDENT v. THE STATE OF MAH. THR. ITS SECTY., AND 3 ORS — Bombay High Court (2010-10-28)
SHRI PANJAB SHAMRAOJI GHODESHWAR v. THE MAHARASHTRA STATE ELECTRICITY BOARD and ANOTHERS — Bombay High Court (2010-10-28)
HIRAMANJI DHOTE VIDYA VIKAS SHIKSHAN SANSTHA THR. ITS DIRECTOR v. STATE OF MAH. THR. ITS SECTY., AND ANR — Bombay High Court (2010-10-28)