S.R. SATHE, R.M.S. KHANDEPARKAR

40 recorded High Court judgment(s) · 2006–2007

Courts

Bombay High Court

Disposed Off	9
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	7
OTHERS DISPOSED OFF	7
Allowed To be withdrawn	4
Rule Discharged	3
Rejected	2
Allowed	2
Dissmiss For Default/Non-Prosecution	2

AMOL RAMCHANDRA PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-11-21)
MOHD. CHAND MULANI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-10-04)
ANIL UMRAO GOTE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-10-04)
SANJAY HINDURAO TEKE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-08-29)
SANJAY HINDURAO TEKE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-08-29)
RAMESH MILAN DAS v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
HAJI AINULLAH HOUSIL KHAN AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
PRANAV INDU SHUKLA v. AMIT MUKUND SHAH AND ANR. — Bombay High Court (2007-08-28)
DILIP PUNDALIK DHOMASE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-08-27)
RAMUJAGIR DURBALI KEWAT v. KASHIRAM RAJBHAR AND ORS. — Bombay High Court (2007-08-27)