V.A. NAIK, C.V. BHADANG

117 recorded High Court judgment(s) · 2014–2015

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Courts

Bombay High Court

117

Disposal nature

Dispossed Off/Dismiss for Default	45
Admitted/Allwd/Granted/Rule Absolute	26
Dismissed/Rule Discharged	18
Withdrawn	14
Rejected at Admission Stage	7
OTHERS DISPOSED OFF	3
C.A. Disposed off	2
OTHER DISPOSED OFF	1

Recent judgments

AVINASH RAMESH CHANDRA SHRIWAS v. SARIKA AVINASH SHRIWAS — Bombay High Court (2015-08-07)
SAU. MADHURI W/O RAMESH UIKEY AND 2 OTHERS v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, MUMBAI AND 4 OTHERS — Bombay High Court (2015-06-16)
SHRI PRAMOD S/O PUNJABRAO MOHOD v. THE STATE OF MAHARASHTRA, THROUGH THE DEPARTMENT OF LABOUR, THROUGH ITS SECRETARY MUMBAI AND 4 OTHE — Bombay High Court (2015-06-16)
MARATHI DAILY MAHASAGAR THROUGH ITS PROPRIETOR SHRI SHRIKRISHAN T. CHANDAK v. NAGPUR IMPROVEMENT TRUST THROUGH THE CHAIRMAN AND ANOTHER — Bombay High Court (2015-06-16)
M/S. NARAYANA PRINTING AND PACKAGING PVT. LTD., NAGPUR THR. DIRECTORS MR. RAVI U. MENON AND ANOTHER v. THE ADDITIONAL DISTRICT MAGISTRATE, NAGPUR AND ANOTHERS — Bombay High Court (2015-06-16)
SHRI RAMKRISHNA S/O MOTIRAM KAKAD AND ANOTHER v. THE PRINCIPAL, DR. PANJABRAO DESHMUKH PLOYTECHNIC (GIRLS HOSTEL) AND 2 OTHERS — Bombay High Court (2015-06-16)
SMT. ASHABAI WD/O CHHEDILAL CHAUHAN v. THE DIRECTOR (P) WESTERN COALFIELD LTD. AND ANOTHER — Bombay High Court (2015-06-16)
CHANDRAKIRAN EDUCATION SOCIETY, WARDHA THROUGH ITS PRESIDENT v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, EDUCATION DEPARTMENT, MUMBAI AND 4 OTHERS — Bombay High Court (2015-06-16)
JAGANNATH MAHARAJ SHIKSHAN SANSTHA, THROUGH ITS PRESIDENT, WASUDEORAO KISANRAO UBHAD AND ANOTHER v. THE STATE OF MAHARASHTRA,THROUGH ITS SECRETARY, SCHOOL EDUCATION AND SPORTS DEPARTMENT, MUMBAI AND — Bombay High Court (2015-06-16)
MANOHAR RAGHUNATH KODARLIKAR v. BANK OF BARODA,THR.REG.MANAGER AND ANOTHER — Bombay High Court (2015-06-16)