S.S. JADHAV, A.S. OKA

871 recorded High Court judgment(s) · 2012–2017

Courts

Bombay High Court

871

OTHERS DISPOSED OFF	515
RULE ABSOLUTE	74
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	72
Disposed Off	36
OTHER DISPOSED OFF	25
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	24
Allowed	21
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	15

STATE v. YALAPPA DASHARATH GAIKWAD and 3 ORS. Vs YALUPPA DASHRATH GAIKWAD and 3 ORS. — Bombay High Court (2017-05-18)
STATE v. YALAPPA DASHARATH GAIKWAD and 3 ORS. Vs YALUPPA DASHRATH GAIKWAD and 3 ORS. — Bombay High Court (2017-05-18)
STATE v. TANAJI GANPATI PATIL and ORS. Vs TANAJI GANPATI PATIL and ORS. — Bombay High Court (2017-05-15)
STATE v. TANAJI GANPATI PATIL and ORS. Vs TANAJI GANPATI PATIL and ORS. — Bombay High Court (2017-05-15)
STATE v. KRISHNATH BABURAO PATIL Vs KRISHNATH BABURAO PATIL — Bombay High Court (2017-05-15)
STATE v. KRISHNATH BABURAO PATIL Vs KRISHNATH BABURAO PATIL — Bombay High Court (2017-05-15)
SANTOSH NARAYAN DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-04-11)
SANTOSH NARAYAN DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-04-11)
LLOYDS REALTY LTD., and ANR. v. CITY and INDUSTRIAL DEVELOPMENT CORPN.OF MAH.LTD., — Bombay High Court (2013-01-23)
NALANDA CO-OPERATIVE HSG. SOCIETY LTD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-17)