T.V. NALAWADE, . VIBHA KANKANWADI

517 recorded High Court judgment(s) · 2018–2019

Courts

Bombay High Court

517

RULE ABSOLUTE	204
APPLICATION ALLOWED	100
DISPOSED OFF	70
PARTLY ALLOWED AND PARTLY DISMISSED	46
DISMISSED	45
Disposed off/Dismissed for default	25
RULE DISCHARGED	11
APPEAL ALLOWED/REVERSED	10

THE STATE OF MAHARASHTRA THROUGH THE DIRECTOR OF ARCHAEOLOGY AND ANOTHER v. SHAHID ASLAM GULAM AHMED — Bombay High Court (2019-06-25)
SUNDAR TRIMBAKRAO MUNDE AND ANR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-03-25)
THE STATE OF MAHARASHTRA v. RAMESH @ RAMAKANT RAJARAM BARKASE AND OTHERS — Bombay High Court (2019-01-23)
SUKESH SEN AND ORS v. SMT. NEETADEVI BAGDIYA AND ORS — Bombay High Court (2019-01-23)
VATAN TEXTILES LIMITED THRU SHAFEEQ AHMED KHAN v. UNION OF INDIA AND ORS — Bombay High Court (2018-12-20)
RAJENDRA ASHOK AKOLKAR AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-12-20)
PUSHPA VISHAL GHUGE v. THE CHIEF AREA MANAGER AURANGABAD AREA OFFICE INDIAN OIL CORP LTD. AND ANR — Bombay High Court (2018-12-20)
STATE OF MAH v. SURYABHAN GOVINDRAO HULLE and ORS — Bombay High Court (2018-12-20)
VATAN TEXTILES LTD. v. UNION OF INDIA AND ORS — Bombay High Court (2018-12-20)
SWARUPANAND S/O. RAMCHANDRA THOMBARE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-12-20)