U. V. BAKRE

1,438 recorded High Court judgment(s) · 2011–2015

Courts

Bombay High Court

1438

Disposed of	845
Dismissed	263
Allowed	122
Withdrawn	77
Rejected	48
Partly allowed	24
Rule made absolute	16
Dismissed for non prosecution	15

M/S FOMENTO RESPRT AND HOTELS PVT. LTD. THROUGH COMPANY SECRETARY I. B. MUCHANDI v. VILLAGE PANCHAYAT OF TALEIGAO THROUGH SARPANCH AND ANR., — Bombay High Court (2015-02-25)
LAND ACQUISITION OFFICER P.W.D. ( CELL ) AND ANR., v. SHRI PANDURANG VISHWANATH NAIK GAONKAR — Bombay High Court (2015-02-25)
GOAN ENTERPRISES PRIVATE LIMITED, THROUGH ITS DIRECTOR, MR. ERIC SEQUEIRA., v. MR. GAUTAM RAMANBHAI PATEL., — Bombay High Court (2015-02-25)
MR. GOPI NAIDU. v. MR. NILESH RAMDAS CHARI AND ANR., — Bombay High Court (2015-02-25)
SHRI VAMAN ANANT PRABHU GAONKAR (SINCE DEC.) THROUGH HIS LR'S v. THE DY. COLLECTOR AND LAND ACQUISITION OFFICER AND ANR., — Bombay High Court (2015-02-24)
MRS. JOANA D'SOUZA, PRESENTLY IN CUSTODY AND THR. MR. CLIFFTON DARRYL DIAS. v. THE BICHOLIM URBAN CO-OP. BANK LTD. THR. ITS BRANCH MANAGER SHRI ULHAS P.P. CHODNEKAR AND ANR., — Bombay High Court (2015-02-23)
MRS. JOANA D'SOUZA, PRESENTLY IN CUSTODY AND THR. MR. CLIFFTON DARRYL DIAS. v. THE BICHOLIM URBAN CO-OP. BANK LTD. THR. ITS BRANCH MANAGER SHRI ULHAS P.P. CHODNEKAR AND ANR., — Bombay High Court (2015-02-23)
SHABBIR @ NOOR AHMED MUNSHI. v. STATE THROUGH PP. — Bombay High Court (2015-02-18)
SHABBIR @ NOOR AHMED MUNSHI, PRESENTLY IN J/C., AT MAPUSA, THR. MR.ASIF HAROON RASHID ABBASI., v. STATE THROUGH PP, HIGH COURT OF BOMBAY AT PANAJI. — Bombay High Court (2015-02-18)
ASIF @ HARRON RASHID ABBASI. v. STATE THROUGH PP. — Bombay High Court (2015-02-18)