S.B. MHASE, R.S. MOHITE

372 recorded High Court judgment(s) · 2004–2008

Courts

Bombay High Court

372

Disposed Off	125
Rejected	107
Allowed To be withdrawn	49
Allowed	22
Dismissed	22
DISPOSED OFF	13
Dismissed for non-complying conditional Order	7
Rule Made Absolute	7

S. C. OSWAL AND ANR. v. CHIEF OFFICER / ADMINISTRATOR - LONAVALA MUNICIPAL COUNCIL AND ORS. — Bombay High Court (2008-08-01)
SURESH SHANKAR SALUNKE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-06-20)
SURESH SHANKAR SALUNKE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-06-20)
M/S.BHARAT PETROLEUM CORPORATION LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-04)
SARASWATI @ CHHABU D/O. LAXMAN PAWAR (UJWALA W/O. VITTHAL CHOBE) v. CHIEF EXECUTIVE OFFICER- MUNICIPAL COUNCIL BARSHI AND ORS. — Bombay High Court (2008-02-29)
RAIGAD SHRAMIK AEKTA SANGH v. UNION OF INDIA AND ORS. — Bombay High Court (2007-06-29)
M/S. HEMANT BROTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-29)
PRECIMAX ENGINEERS LTD. v. MAHARASHTRA STATE ELECTRICITY BOARD AND ORS. — Bombay High Court (2007-06-29)
PRAMOD MAHADEO THAKUR v. THE SECRETARY (THE LAW AND JUDICIARY DEPARTMENT) AND ORS. — Bombay High Court (2007-06-29)
ANITHA A. SHETTY v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-06-29)