S.A. BOBDE, P.D.KODE

532 recorded High Court judgment(s) · 2010–2011

Courts

Bombay High Court

532

Dispossed Off/Dismiss for Default	204
Admitted/Allwd/Granted/Rule Absolute	172
Dismissed/Rule Discharged	72
Withdrawn	63
Rejected at Admission Stage	17
Compromised.	3
OTHERS DISPOSED OFF	1

MAH. STATE ROAD TRANSPORT CORP. THR. DIVISIONAL CONTROLLER v. VINAY GAJANAN PASARKAR and ANR. — Bombay High Court (2011-03-18)
SHRI. SUSHIL S/O RAMDAS WAGHIRE AND OTHERS v. SHRI. DAYARAM JAGAN JAMGADE AND ANR. — Bombay High Court (2010-12-23)
SMT. DEEPIKA W/O BHAVESH THAKKAR v. BHAVESH S/O CHAGANLAL THAKKAR — Bombay High Court (2010-12-23)
BULDHANA URBAN CREDIT CO-OP. SOC. LTD., REG.NO.267 THR. PRESIDENT RADHESHYAM D CHANDAK v. STATE OF MAH. THR. ITS SECRETARY, MINISTRY OF COOPERATION AND 3 OTHS — Bombay High Court (2010-12-22)
VIDARBHA IRRIGATION DEVELOPMENT CORPN., THR. ERX. ENGINEER MEDIUM PROJECT DIVN., NAGPUR, TQ. AND v. SMT. SARASWATABAI BALKRISHNA TAMBULKAR — Bombay High Court (2010-12-22)
ANANT DIWAKAR KULKARNI (DEAD) THRU. LRS. v. STATE OF MAH. and 5 ORS. — Bombay High Court (2010-12-22)
SUNANDA W/O SUNIL KURVE v. C.E.O., BAJAJ ALLIANZ LIFE INSURANCE CO. LTD. PUNE AND OTHERS — Bombay High Court (2010-12-22)
VIDARBHA IRRIGATION DEVELOPMENT CORPN., THR. EX. ENGINEER, MEDIUM PROJECT DIVN., NAGPUR, TQ. AND v. SMT. SARASWATABAI BALKRISHNA TAMBULKAR — Bombay High Court (2010-12-22)
SHRI DEORAO BHAYYAJI PATNE and 6 ORS. v. NATIONAL INSURANCE COMPANY,NGP. and ANR. — Bombay High Court (2010-12-22)
SMT. USHATAI W/O TANAJI WAGH, PRESIDENT, JAI BHAWANI GRAMIN MAHILA VIKAS SHIKSHAN KRIDA AND SANSKRU v. KU. VARSHA D/O BHAGWANTRAO JADHAO (NOW VR THAKARE) — Bombay High Court (2010-12-22)