V.M. KANADE, F.M. REIS

178 recorded High Court judgment(s) · 2013–2013

Courts

Bombay High Court

178

Disposed Off	64
Dismissed	26
Allowed To be withdrawn	25
(unspecified)	21
Allowed	20
Dissmiss For Default/Non-Prosecution	4
WITHDRAWN	3
Compromised/Consent Terms	3

1) ADIVASI VIKAS SANGATHAN AND ANOTHER v. 1) MR. GULABBHAI N. PATEL AND OTHERS — Bombay High Court (2013-05-09)
DEEPAK NARAYAN JOSHI v. HINDUSTAN ORGANIC CHEMICALS LIMITED AND ORS — Bombay High Court (2013-05-08)
SMT. CHANDANI BHARAT DULANI v. STATE OF MAHARASHTRA, THROUGH SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT AND ORS — Bombay High Court (2013-05-08)
ZAWAR SALES LIMITED v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION AND ORS — Bombay High Court (2013-05-08)
PETER LAWRENCE LOBO v. ELIZABETH PETER LOBO — Bombay High Court (2013-05-08)
MRS. KUSUM KEJRIWAL v. STATE BANK OF INDIA, THROUGH GENERAL MANAGER AND ORS — Bombay High Court (2013-05-08)
KAVITA DHARMA GHODVINDE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH DEPT OF WOMEN AND CHILDREN WELFARE AND ORS — Bombay High Court (2013-05-08)
PROMOTERS AND BUILDERS ASSOCIATION OF PUNE (PBAP) v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-05-08)
WARDHANE S.D. AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-05-08)
MASTER MARINE SERVICES PVT. LTD. v. STATE OF MAHARASHTRA, THROUGH MINISTRY OF LABOUR AND ENERGY AND ORS — Bombay High Court (2013-05-08)