V.A. NAIK, A.M. BADAR

681 recorded High Court judgment(s) · 2015–2015

Courts

Bombay High Court

681

Dispossed Off/Dismiss for Default	307
Admitted/Allwd/Granted/Rule Absolute	170
Dismissed/Rule Discharged	130
Withdrawn	50
Rejected at Admission Stage	14
Disposed-Off	4
Compromised.	3
OTHERS DISPOSED OFF	2

ASHUTOSH S/O HARIHAR MASATKAR v. THE STATE OF MAHARASHTRA THROUGH COLLECTOR AMRAVATI AND ANOTHER — Bombay High Court (2015-08-14)
MRS. CHHAYA W/O JAIPALSINGH BANDWAL (MAIDEN NAME CHHAYA RAMLALSINGH BILWAL) v. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, DEPARTMENT OF EDUCATION, MUMBAI AND 3 OTHERS — Bombay High Court (2015-08-14)
SHRI SUNIL S/O KUNDANDAS BALANI AND 2 OTHERS v. THE CHAIRMAN, NAGPUR IMPROVEMENT TRUST, NAGPUR AND 3 OTHERS — Bombay High Court (2015-08-14)
IN THE MATTER OF M/S AKOLA OIL INDUSTRIES LTD (IN. LIQN) v. NONE — Bombay High Court (2015-08-14)
GANESH SINGH MANNU SINGH RAJPUT v. STATE OF MAHARASHTRA and 2 ORS. — Bombay High Court (2015-08-14)
SHRIPAD S/O DHARERAO MOHOD v. STATE OF MAHARASHTRA THR.THE COLLECTOR/THE PRESIDENT, DISTRICT SELECTION COMM., AMRAVATI AND OTHERS — Bombay High Court (2015-08-14)
SAU. RANJITA W/O NILESH DEHANKAR v. MR. NILESH S/O NAGORAO DEHANKAR — Bombay High Court (2015-08-14)
DR. MRS. KALPANA SHARAD JADHAV v. SHRI. SANJAY CHAHANDE, THE PRINCIPAL SECRETARY, AND ANOTHER — Bombay High Court (2015-08-14)
SWATI MAJOJ PALIWAL AND ANOTHER v. MANOJ SHANKARLAL PALIWAL THR N GUARDIAN — Bombay High Court (2015-08-14)
NAMDEO POCHALU ATRAM. v. ADDL.COLLECTOR,GADCHIROLI and 3 ORS. — Bombay High Court (2015-08-14)