S.B. MHASE, A.A. KUMBHAKONI

116 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

116

DISPOSED OFF	46
Disposed Off	21
Allowed To be withdrawn	17
Rejected	9
Dismissed	6
WITHDRAWN	5
Allowed	3
Dissmiss For Default/Non-Prosecution	2

ULHAS VASANTRAO BAGUL @ ABA BAGUL v. PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2008-10-24)
SHRI SWAMI VIVEKANAND SHIKSHAN SANSTHA, KOLHAPUR AND ANR. v. BALASAHEB GANPATI SATHE AND ORS. — Bombay High Court (2008-10-08)
DELTA (WORLDWIDE) MASCHINEN FABRIK PVT. LTD., SOLAPUR v. GOVERNMENT OF INDIA (MINISTERY OF FINANCE AND ORS.) — Bombay High Court (2008-09-15)
DELTA (WORLDWIDE) MASCHINEN FABRIK PVT. LTD., SOLAPUR v. GOVERNMENT OF INDIA (MINISTERY OF FINANCE AND ORS.) — Bombay High Court (2008-09-15)
SHREE KRISHNA HINDU MERCHNTS CLUB AND ANR. v. COMMISSIONER OF POLICE AND 2 ORS. — Bombay High Court (2008-07-14)
MAHARASHTRA RAJYA SURAKSHA RAKSHAK AND GENERAL KAMGAR UNION v. SECURITY GUARDS BOARD FOR GR. BOMBAY AND THANE DIST. AND 2 ORS. — Bombay High Court (2008-07-03)
SWARALI CHANDRASHEKHAR ANGOLKAR AND ORS. v. DIRECTOR, DIREACTORATE OF MEDICAL EDUCATION AND RESEARCH AND ORS. — Bombay High Court (2008-07-03)
NUTAN PANKAJ GUPTA THROUGH HER FATHER MR. PANKAJ BRIJMOHAN GUPTA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-01)
M/S. SARA ASSOCIATES AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2008-06-27)
COMMISSIONER OF I.T. v. MAH. AGRO DEVELOPMENT CORPN. LTD. — Bombay High Court (2008-06-27)