V C DAGA, A. V. POTDAR

208 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

208

Withdrawn	89
Dismissed/Rule Discharged	67
Admitted/Allowed/Granted/Rule Absolute	41
Disposed off/Dismissed for default	7
Rejected at Admission stage	4

BHAGWAN SANDU SAPKAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-07-18)
CHOUDHARI MOHAMMED MOINODDIN GAUS MANIYAR v. MAHARASHTRA STATE ROAD TRANSPORT CORPN. THROUGH ITS GENERAL MANAGER AND ORS. — Bombay High Court (2009-07-18)
LIMBAJI S/O. BABURAO KAMBLE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-18)
YOURAJ DHAMU GAIKWAD AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-18)
BHAGWAN ABA LANGADE v. THE STATE OF MAH AND ORS — Bombay High Court (2009-07-18)
NARAYAN SHANKAR WAGHMODE L.RS. BHAGUBAI NARAYAN WAGHMODE v. THE DISTRICT COLLECTOR BEED AND ORS — Bombay High Court (2009-07-18)
SALARAM SINGH PYARASINGH SANDHU v. UNION OF INDIA AND ORS — Bombay High Court (2009-07-18)
SURYAKANT DIGAMBAR PUTTEWAD v. THE STATE OF MAH AND ORS — Bombay High Court (2009-07-18)
KALPANA SHIVPARSADJI MUNDADA v. THE GOVT OF INDIA THROU THE MINISTRY OF RAILWAY DEPARTMENT GOVT OF INIDA NEW DELHI AND ORS — Bombay High Court (2009-07-18)
BHAULAL RAMRAO KAKADE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2009-07-18)