V.A. NAIK, M.L. TAHALIYANI

76 recorded High Court judgment(s) · 2012–2012

Courts

Bombay High Court

Dispossed Off/Dismiss for Default	44
Dismissed/Rule Discharged	17
Admitted/Allwd/Granted/Rule Absolute	7
Withdrawn	5
Rejected at Admission Stage	3

STATE OF MAH. THR. COLLECTOR, NAGPUR AND 2 ORS v. RAMU S/O KHEMA PATIL — Bombay High Court (2012-04-13)
SWARGIYA ATMARAMJI CHAWARE GRAMIN VIKAS VA KRIDA PRASARAK BAHUUDDESHIYA SANSTHA THR. ITS SECTY., v. THE STATE OF MAH. THR. ITS DY. SECTY., AND 3 ORS — Bombay High Court (2012-04-13)
M/S.BHARAT CYCLE STORES,A PARTNER SHIP FIRM and 3 OTHERS v. SMT.PRIYA WD/O UDAYSINGHRAO RAJURKAR and 4 OTHERS — Bombay High Court (2012-04-13)
DR. DURGADAS S/O HANSRAJ VASUDEO v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPARTMENT OF PUBLIC HEALTH AND ANOTHER — Bombay High Court (2012-04-12)
MAH. ELEKTROSMELT LIMITED OFFICERS ASSOCIATION, CHANDRAPUR AND ANOTHER v. MAH. ELEKTROSMELT LIMITED, CHANDRAPUR — Bombay High Court (2012-04-12)
DR. PRAKASH CHUGH S/O LATE SHRI DIWANCHAND CHUGH v. CITY OF NAGPUR CORPORATION THR. MUNICIPAL COMMISSIONER, AND ORS — Bombay High Court (2012-04-12)
UDAY S/O BALIRAM CHINE v. CHIEF GENERAL MANAGER, WESTERN COALFIELD LTD. AND ORS — Bombay High Court (2012-04-12)
SMT. VANITA WD/O PANDURANG PATIL v. STATE GOVT. OF MAHARASHTRA THR. SECTY. TO GOVT. AND ORS — Bombay High Court (2012-04-12)
JANATA EDUCATION SOCIETY THR. ITS SECTY., v. DY. DIRECTOR EDUCATION, NAGPUR AND 2 ORS — Bombay High Court (2012-04-12)
ABDUL WAHID ABDUL HAMID v. MRS. NIRMALA BAID, INDUSTRIAL COURT, NAGPUR AND 16 ORS — Bombay High Court (2012-04-12)