SWAPNA S. JOSHI, V.M. KANADE

287 recorded High Court judgment(s) · 2016–2016

Courts

Bombay High Court

287

(unspecified)	120
Disposed Off	90
Dismissed	41
Allowed	10
DISPOSED OFF	7
OTHERS DISPOSED OFF	7
Dissmiss For Default/Non-Prosecution	5
DISMISSED	2

MR. HEMANT B. PATIL v. UNION OF INDIA THROUGH ITS ATTORNEY GENERAL AND ORS. — Bombay High Court (2016-10-27)
M/S. KULKARNI and CO. and ORS. v. UNIVERSITY OF MUMBAI — Bombay High Court (2016-10-27)
SHAILENDRA DIXIT S/O PRABHAKAR DIXIT v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-10-26)
MRS. RINA ABHISHEK MAJUMDAR v. MR. ABHISHEK ANUP MAJUMDAR — Bombay High Court (2016-10-26)
SANJAY KRISHNA CHAVAN v. M.M. CORPORATION AND 3 ORS. — Bombay High Court (2016-10-25)
ADITYA BARTHAKUR v. DEPARTMENT OF POSTS AND ORS — Bombay High Court (2016-10-25)
MRS. OMANA AGASTYAN PAUL RAJU v. SHRI. AGASYTYAN PAUL RAJU — Bombay High Court (2016-10-24)
SHRI. RAJENDRA VASANTRAO CHAVAN AND ANR v. STATE OF MAHARASHTRA, THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2016-10-18)
NITYANAND HARNARAYAN MISHRA v. MUNICIPAL COMMISSIONER, AND ORS. — Bombay High Court (2016-10-18)
CHANDRAKANT BHIWA BHANDARE AND 3 ORS. v. THE UNION OF INDIA AND ANR. — Bombay High Court (2016-10-18)