S.A. BOBDE, S.B. DESHMUKH

307 recorded High Court judgment(s) · 2011–2011

Courts

Bombay High Court

307

Dispossed Off/Dismiss for Default	114
Admitted/Allwd/Granted/Rule Absolute	92
Dismissed/Rule Discharged	44
Withdrawn	35
Rejected at Admission Stage	16
Transfer to Other Court.	3
Compromised.	2
Disposed-Off	1

M/S MAHADEO LAND DEVELOPERS PVT. LTD. THR. ITS M.D. PRAMOD KAJODIMAL AGRAWAL v. SANJAY BHAYYAJI NIMBULKAR AND OTHS — Bombay High Court (2011-05-06)
MANOJ AJABRAO NAGPURE v. STATE OF MAH. THR. DEPTT. OF REVENUE MANTRALAYA, MUMBAI — Bombay High Court (2011-05-06)
PRASANNA S/O ANANT PANDE v. M.I.D.C. THR. ITS C.E.O. AND 3 ORS — Bombay High Court (2011-05-06)
PRAMOD SADASHIV KHODE v. STATE OF MAH. THR. DEPTT. OF REVENUE MANTRALAYA, MUMBAI — Bombay High Court (2011-05-06)
SHUSHILABAI AJABRAO NAGPURE v. STATE OF MAH. THR. DEPTT. OF REVENUE, MANTRALAYA, MUMBAI — Bombay High Court (2011-05-06)
MANOJ S/O SHREERAM GANVEER v. SMT. URMILA W/O MANOJ GANVEER AND OTHERS — Bombay High Court (2011-05-06)
TUKADU B.MESHRAM R/O TUMSAR. v. STATE OF MAH.and OTHERS. — Bombay High Court (2011-05-06)
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION THR. ITS EXE. ENGINEER v. ASHOK S/O NARAYAN KALE AND ORS — Bombay High Court (2011-05-05)
ULHAS PRABHAKAR CHINCHANIKAR v. MRS. RADHIKA W/O ULHAS CHINCHANIKAR — Bombay High Court (2011-05-05)
MR ROSHAN RATANLAL BALBANSHI AKOLA.. v. THE COMMITTEE FOR SCRUTINY and 2 OTHERS...... — Bombay High Court (2011-05-05)