V.L. ACHLIYA, NARESH H. PATIL

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

Courts

Bombay High Court

278

OTHERS DISPOSED OFF	168
Disposed Off	28
RULE ABSOLUTE	21
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	19
(unspecified)	19
Dismissed	8
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	4
OTHER DISPOSED OFF	3

RAMESH REVANSIDDHA PATIL v. STATE OF MAHARASHTRA, THROUGH SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT AND ORS — Bombay High Court (2015-06-17)
NASHIK MUNICIPAL CORPORATION THROUGH THE MUNICIPAL COMMISSIONER AND ANR. v. NASHIK NAGRIK KRUTI SAMITI AND ORS. — Bombay High Court (2015-05-08)
UNION OF INDIA THROUGH DIVL. RAILWAY MANAGER (WORKS) v. CAMPAIGNE AGAINST MANUAL SCAVENGING IN MAHARASHTRA — Bombay High Court (2015-05-08)
UNION OF INDIA THROUGH DIVL. RAILWAY MANAGER (WORKS) v. CAMPAIGNE AGAINST MANUAL SCAVENGING IN MAHARASHTRA — Bombay High Court (2015-05-08)
MR. JASMIN K. SHAH v. KOTAK MAHINDRA BANK LTD. — Bombay High Court (2015-05-08)
SACHIN PRALHAD CHAVAN v. DIVISIONAL CASTE SCRUTINY COMMITTEE NO. 2 AND ORS. — Bombay High Court (2015-05-08)
MR. RAVI KUMAR SHARMA v. LAKSHMI VILAS BANK LTD. — Bombay High Court (2015-05-06)
SMT. AAYSHABIBI SAYYAD AHMAD KADRI AND ORS. v. SHRI. SAYYAD MOHD. SHAH ABDUL HAMID KADRI AND ORS. — Bombay High Court (2015-05-06)
M/S. THYROCARE PROPERTIES AND INFRA PRIVATE LTD. v. NAVI MUMBAI MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2015-04-28)
SHRI RAMESH OMKAR THAKUR v. SHRI E.D. BHALERAO, THE ASSTT. COMMISSIONER/ CHAIRMAN, — Bombay High Court (2015-04-28)