V.A. NAIK, KUM. INDIRA JAIN

435 recorded High Court judgment(s) · 2016–2017

Courts

Bombay High Court

435

Dispossed Off/Dismiss for Default	174
Admitted/Allwd/Granted/Rule Absolute	112
Dismissed/Rule Discharged	92
Withdrawn	37
Rejected at Admission Stage	16
Disposed-Off	2
DISMISSED	1
Registration Refused.	1

TUKARAM S/O PANDURANGJI DEKATE AND ANOTHER v. UNION OF INDIA, THR. SECRETARY, MINISTRY OF LABOUR AND EMPLOYMENT, NEW DELHI AND OTHERS — Bombay High Court (2017-09-01)
TUKARAM S/O PANDURANGJI DEKATE AND ANOTHER v. UNION OF INDIA, THR. SECRETARY, MINISTRY OF LABOUR AND EMPLOYMENT, NEW DELHI AND OTHERS — Bombay High Court (2017-09-01)
GAJANAN BHAURAO MESHRAM v. AMRAVATI MUNICIPAL CORPORATION, THROUGH ITS COMMISSIONER, AMRAVATI AND ANOTHER — Bombay High Court (2017-06-30)
VIJAY S/O SHOBHANATH TIWARI v. STATE OF MAHARASHTRA THR. ITS SECRETARY DEPT. OF HOME MANTRALAYA MUMBAI AND ANOTHER — Bombay High Court (2017-03-03)
RANVIR S/O LALLAN PANDE v. STATE OF MAHARASHTRA THR. ITS SECRETARY DEPT. OF HOME MANTRALAYA MUMBAI AND ANOTHER — Bombay High Court (2017-03-03)
SHRI. WACHANDAS PARMANAND BADOLE v. DR. PUNJABRAO DESHMUKH KRISHI VIDYAPEETH, AKOLA THR. REGISTRAR AND OTHERS — Bombay High Court (2017-02-24)
SHRI. WACHANDAS PARMANAND BADOLE v. DR. PUNJABRAO DESHMUKH KRISHI VIDYAPEETH, AKOLA THR. REGISTRAR AND OTHERS — Bombay High Court (2017-02-24)
THE PR. COMMISSIONER OF INCOME TAX, NAGPUR-I, NAGPUR v. M/S. LEELA VENTURES INDIA PVT. LTD., NAGPUR — Bombay High Court (2017-02-03)
NARAYAN URKUDA KAWADGHARE v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPTT., MUMBAI AND OTHERS — Bombay High Court (2017-01-20)
MRS. HEMLATA @ SUVARNA W/O KAMALAKAR PURANIK v. THE STATE OF MAH. THR. THE PRINCIPAL SECTY., AND ANR — Bombay High Court (2016-12-16)