S.B. MHASE, S.R. SATHE

226 recorded High Court judgment(s) · 2005–2007

Courts

Bombay High Court

226

OTHERS DISPOSED OFF	67
Disposed Off	47
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	46
Dismissed	17
Rejected	10
APPEAL DISMISSED/CONFIRMED	8
Allowed To be withdrawn	5
RULE DISCHARGED	5

THE STATE OF MAHARASHTRA. v. M/S.ATUR INDIA PVT.LTD. — Bombay High Court (2007-10-17)
THE STATE OF MAHARASHTRA. v. M/S.ATUR INDIA PVT.LTD. — Bombay High Court (2007-10-17)
THE STATE OF MAHARASHTRA. v. M/S.ATUR INDIA PVT.LTD. — Bombay High Court (2007-10-17)
THE STATE OF MAHARASHTRA. v. M/S.ATUR INDIA PVT.LTD. — Bombay High Court (2007-10-17)
SNEHA ATMARAM NAIK v. ATMARAM SHRIDHAR NAIK — Bombay High Court (2007-07-23)
ZAKARIA MASJID TRUST AND ORS. v. CHARITY COMMISSIONER AND ORS. — Bombay High Court (2007-07-02)
M/S. ATLAS TRANSPORT COMPANY v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-07-02)
THE STATE OF MAHARASHTRA AND ANR. v. SURESH MAHADEO KARANDE — Bombay High Court (2007-07-02)
THE UNION OF INDIA AND ORS. v. VENKARAI SRINIVASAN RAGHAVAN — Bombay High Court (2007-07-02)
THE STATE OF MAHARASHTRA v. SAYYED ARIF SAYYED PYARE HUSSAIN — Bombay High Court (2007-06-19)