SHRIHARI P. DAVARE

3,799 recorded High Court judgment(s) · 2007–2022

Courts

Bombay High Court

3799

DISPOSED OFF	690
DISMISSED	570
APPLICATION ALLOWED	488
Admitted/Allowed/Granted/Rule Absolute	339
Disposed off/Dismissed for default	308
Dismissed/Rule Discharged	215
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	204
Allowed	194

ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED v. SMT. REKHA BHAGWAN JADHAV — Bombay High Court (2022-03-11)
DNYANESHWAR DASHRATH PAIGHAN(DESHMUKH) v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-04-05)
MANDAKINI HARIDAS MANE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-04-05)
DEVISING GULAB PAWARA v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-04-05)
VINOD SUBHASH SHINDE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-04-05)
NITIN VITTHAL SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-04-04)
NUJAN@NUJJAT KARIM SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-04-04)
SEEMA BIBHISHAN THORVE v. BIBHISHAN SAMPAT THORVE AND ANOTHER — Bombay High Court (2013-04-04)
DATTATRAYA AKRURRAO SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-04-04)
HAIDARALI ABDUL SAMAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-04-04)