S.S. SHINDE, S.B. MHASE

137 recorded High Court judgment(s) · 2008–2008

Courts

Bombay High Court

137

Disposed Off	50
Rejected	27
Allowed To be withdrawn	26
Allowed	22
Dismissed	8
Dissmiss For Default/Non-Prosecution	2
Dismissed for non-complying conditional Order	1
Rule Made Absolute	1

ARUN KRISHNA PATIL AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-05-05)
UNION OF INDIA AND ANR. v. PASCHIM RAILWAY KARMACHARI PARISHAD AND ANR — Bombay High Court (2008-04-21)
KALAMMADEVI DOODH VYVASAYIK S.S.MARYADIT and ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2008-04-16)
PRAKASH VENKAT CHAVAN AND ORS. v. SHRI DATTANAGARI SAHAKARI PAT SANSTHA MARYADIT AND ORS. — Bombay High Court (2008-04-16)
LATE SMT. YAMUNABAI NARALE SHIKSHAN SANSTHA KUNIKONUR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-16)
SANJEEVANI ANANT GHATAGE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-16)
KARMAVEER BHAURAO PATIL NAGARI SAHAKARI PAT SANSTHA LTD., SANGLI v. DATTA NAGARI SAHAKARI PAT SANSTHA MARAYADIT AND ORS. — Bombay High Court (2008-04-16)
SANJEEVANI ANANT GHATAGE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-16)
KALAMMADEVI DOODH VYVASAYIK S.S.MARYADIT and ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2008-04-16)
HABIULLAH ABBASALI CHAUDHARY v. THE COLLECTOR, PUNE AND ORS. — Bombay High Court (2008-04-16)