V.G. PALSHIKAR, . RANJANA DESAI

96 recorded High Court judgment(s) · 2004–2006

Courts

Bombay High Court

Disposed Off	34
Dismissed	31
Allowed	12
Allowed To be withdrawn	10
Rejected	4
Dismissed for non-complying conditional Order	2
DISPOSED OFF	1
Dissmiss For Default/Non-Prosecution	1

PRABHAKAR D. PAWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-25)
RAMESH BABURAO GAIKWAD v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2006-04-25)
RAMESH BABURAO GAIKWAD v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-04-25)
MANIKRAO NARAYANRAO PAWAR v. MANAGING DIRECTOR (MAHARASHTRA STATE CO-OP. COTTON GROWERS MARKETING FEDERATION LTD.) AND ANR. — Bombay High Court (2006-04-12)
DR.RAMNARAIN S.TARNEJA and ANR. v. STATE OF MAHARASHTRA — Bombay High Court (2004-09-03)
KASHIRAM T.DHUMALE v. MAHARASHTRA STATE CORPORATION — Bombay High Court (2004-09-03)
BHAGWAN BAJIRAO BHARGUDE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-03)
MUMBAI AGRICULTURAL PRODUCE MARKET COMMITTEE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-03)
PHILIPOSE ABRAHAM and ORS. v. THE UNION OF INDIA TH.THE SECRETARY and ORS. — Bombay High Court (2004-09-02)
SMT. RANJANA DNYANESHWAR BARKALE v. COLLEGE OF EDUCATION AND ORS. — Bombay High Court (2004-09-02)