V.A. NAIK, A.B. CHAUDHARI

597 recorded High Court judgment(s) · 2006–2016

Courts

Bombay High Court

597

Dispossed Off/Dismiss for Default	271
Dismissed/Rule Discharged	153
Admitted/Allwd/Granted/Rule Absolute	82
Withdrawn	58
Rejected at Admission Stage	29
Disposed-Off	2
Appeal Abated	1
C.A. Disposed off	1

SHRI. RAVINDRA S/O. TUKARAM HIWALE v. STATE OF MAHARASHTRA, THROUGH POLICE STATION WADI, NAGPUR AND OTHERS — Bombay High Court (2016-07-08)
SAROVDAYA MAHILA MANDAL THR. ITS WORKING PRESIDENT AND ANR. v. THE PRESIDING OFFICER, CHANDRAPUR AND ORS — Bombay High Court (2016-02-05)
MADHUKAR CHOKHA KAKDE AND ANR v. REGISTRAR OF COOPERATIVE SOCIETY, BULDHANA AND 108 ORS — Bombay High Court (2016-01-08)
BHAGWAN TUKARAM JUMADE v. STATE OF MAH. THR. ITS SECRETARY, EDUCATION AND EMPLOYMENT DEPARTMENT AND OTHS — Bombay High Court (2016-01-08)
VANDANA MAHADEORAO WARARKAR CHANDRAPUR v. THE PRESIDING OFFICER, CHANDRAPUR AND ORS — Bombay High Court (2016-01-08)
BHAGWAN TUKARAM JUMADE v. STATE OF MAH. THR. ITS SECRETARY, EDUCATION AND EMPLOYMENT DEPARTMENT AND OTHS — Bombay High Court (2016-01-08)
WAINGANGA BAHU-UDDESHIYA VIKAS SANSTHA THROUGH ITS PRESIDENT, DR. B.B. KARANJEKAR AND 2 OTHERS v. RAJKUMAR S/O KISANRAO BHAGAT AND 2 OTHERS — Bombay High Court (2015-03-27)
WAINGANGA BAHU-UDDESHIYA VIKAS SANSTHA THROUGH ITS PRESIDENT DR. B.B. KARANJEKAR AND 2 OTHERS v. ANIL S/O DEWAJI GAIKWAD AND 2 OTHERS — Bombay High Court (2015-03-27)
WAINGANGA BAHU-UDDESHIYA VIKAS SANSTHA THR. ITS PRESIDENT, DR. B.B. KARANJEKAR AND 2 OTHERS v. DIWAKAR S/O MALOJI KAMBLE AND 2 OTHERS — Bombay High Court (2015-03-27)
NAPUR IMPROVEMENT TRUST, THROUGH ITS CHAIRMAN,NAGPUR v. MADAN WELEKAR, AND 4 OTHERS — Bombay High Court (2014-06-26)