LexS C DHARMADHIKARI, RAVINDRA V. GHUGE
831 recorded High Court judgment(s) · 2014–2017
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| Bombay High Court | 831 |
Disposal nature
| Disposed off/Dismissed for default | 538 |
| Dismissed/Rule Discharged | 115 |
| Withdrawn | 93 |
| Admitted/Allowed/Granted/Rule Absolute | 43 |
| (unspecified) | 16 |
| Compramised | 11 |
| DISPOSED OFF | 11 |
| Rejected at Admission stage | 2 |
Recent judgments
- RASHTRAMATA JIJAU SEVABHAVI SANSTHA THROUGH ITS PRESIDENT SANJAY BHAVAN BHAMRE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-07-07)
- SANTOSH LAXMANRAO JADHAV v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2014-02-27)
- PRAVIN MAKKANRAO CHAUDHARY AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)
- MOHD FURKHAN ABDUL WAHID THROUGH HIS GUARDIAN ABDUL WAHID ABDUL HAMID v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)
- NIKITA VIJAYSING BILWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)
- BRAMHADEV MAHADEV DOIPHODE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)
- FATHER PETER THAMAJI AMOLIK v. THE STATE OF MAH AND ORS — Bombay High Court (2014-02-27)
- DR. PANKAJ VIJAYCHAND DUGGAD v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2014-02-27)
- VIKRANT INDUSTRIES v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)
- HARIBHAU GORAKHNATH HIRAS AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-02-27)