V.A. NAIK, ARUN DIGAMBARRAO UPADHYE

232 recorded High Court judgment(s) · 2017–2018

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Courts

Bombay High Court

232

Disposal nature

Admitted/Allwd/Granted/Rule Absolute	72
Dispossed Off/Dismiss for Default	62
OTHERS DISPOSED OFF	27
Dismissed/Rule Discharged	17
ALLOWED	12
C.A. Disposed off	11
Withdrawn	7
DISMISSED	7

Recent judgments

THE STATE OF MAHARASHTRA THR PRINCIPAL SECRETARY WOMEN AND CHILD DEVELOPMENT DEPT. MUMBAI AND OTHER v. LOKKALYAN BAHUUDESHIYA SHIKSHAN SANSTAN, THR. SECRETARY, MR. PURSHOTAM JAGANNATH CHOUDHARY AND 1 — Bombay High Court (2018-04-13)
NITESH S/O VINOD KHANDELWAL v. DR. PANJABRAO DESHMUKH URBAN CO-OP. BANK LTD., AMRAVATI THR. AUTHORIZED OFFICER AMRAVATI AND ANOTHE — Bombay High Court (2018-04-06)
KU. BABITA VASANTA RAMTEKE @ SAU. BABITA NAGSEN KADBE AND OTHERS v. THE STATE OF MAHARASHTRA THR. ITS. SECRETARY, ELECTRICITY DEPT. MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2018-04-06)
SWARUP S/O SURESH RAHANGADALE v. THE STATE OF MAHA. THR. SECRETARY, SCHOOL EDUCATION DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2018-03-23)
RAMESH S/O BABARAO KALE AND OTHERS v. THE COLLECTOR, YAVATMAL AND OTHERS — Bombay High Court (2018-03-16)
MADAN NARAYAN DESHPANDE v. THE AUTHORIZED OFFICER, REGIONAL OFFICE, UCO BANK, NAGPUR AND OTHERS — Bombay High Court (2018-03-16)
SHIVCHAND SOMAJI KHANDAKE AND ANOTHER v. STATE OF MAHARASHTRA THR. SECRETARY MINISTRY OF HOME, MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2018-02-24)
MR. MOHAMMAD JAWED S/O SHAIKH IDU v. AHEBAB EDUCATION SOCIETY, THROUGH ITS PRESIDENT, YAVATMAL AND 3 OTHERS — Bombay High Court (2018-02-24)
DURGADAS S/O JEEVANLAL RAGDE v. MUNICIPAL COUNCIL, TUMSAR THROUGH CHIEF OFFICER — Bombay High Court (2018-02-24)
NITIN HANUMANDAS AGRAWAL AND OTHERS v. THE STATE OF MAHARASHTRA, THR. SECRETARY URBAN DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2018-02-24)