SHRIHARI P. DAVARE, A.S. OKA

664 recorded High Court judgment(s) · 2012–2013

Courts

Bombay High Court

664

OTHERS DISPOSED OFF	380
Disposed Off	83
APPEAL DISMISSED/CONFIRMED	39
Allowed	30
Rule Discharged	24
Rule Made Absolute	18
PARTLY ALLOWED PARTLY DISMISSED	11
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	11

M/S GANDHI INDUSTRIAL CORPORATION v. THE GENERAL MANAGER, INDIA SECURITY PRESS — Bombay High Court (2013-02-22)
KRUSHNARAO CHANDUSA SOLANKI v. MIRAJ REAL ESTATE AND INVESTMENT COMPANY PRIVATE LIMITED AND ORS — Bombay High Court (2012-11-02)
KRUSHNARAO CHANDUSA SOLANKI v. MIRAJ REAL ESTATE AND INVESTMENT COMPANY PRIVATE LIMITED AND ORS — Bombay High Court (2012-11-02)
SHRI M.M. YARDI v. BANK OF INDIA AND ORS — Bombay High Court (2012-09-28)
MOHD.IQBAL ANSARI @ RAJU CHAKRAVARTY AND ANR. v. STATE OF MAHARASHTRA — Bombay High Court (2012-09-28)
SHRI A.V. INGLE and ORS. v. SHRI SWAMI SAMARTH APANG SEVA MANDAL and ORS. — Bombay High Court (2012-09-18)
SHRI A.V. INGLE and ORS. v. SHRI SWAMI SAMARTH APANG SEVA MANDAL and ORS. — Bombay High Court (2012-09-18)
THE STATE OF MAHARASHTRA and ORS. v. SHRI DILIP SHRIKANT DESHPANDE — Bombay High Court (2012-08-17)
JAYSUKH RAGHLA PATEL v. THE LAND ACQUISTION OFFICER — Bombay High Court (2012-08-17)
THE STATE OF MAHARASHTRA v. MOHAMMED NADEEM MOINUDDIN PALOBA — Bombay High Court (2012-08-17)