V.R. KINGAONKAR, V.G. PALSHIKAR

357 recorded High Court judgment(s) · 2003–2006

Courts

Bombay High Court

357

Disposed Off	122
Allowed	76
Allowed To be withdrawn	53
Dismissed	52
Rejected	20
Dissmiss For Default/Non-Prosecution	15
Rule Discharged	5
Rule Made Absolute	5

SUNANDA JAGANNATH RUIKAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-07-06)
CADBURY INDIA LTD. and ANR. v. THE CONTROLLER OF LEGAL METROLOGY and ORS. — Bombay High Court (2006-06-27)
VIJAY AMICHAND ARORA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-05-05)
ARUNDHATI SHAHAJI PINGALE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-05-05)
RAVINDRA RAMDAS DEORE v. THE MAHARASHTRA PUBLIC SERVICE COMMISSION — Bombay High Court (2006-05-05)
ACCESS PLASTICS PVT LTD v. THE PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANISATION — Bombay High Court (2006-05-05)
HEAD MASTER PRESIDENT, DEAF and DUMB, SANGLI AND ANR. v. JAYSHRI MANOHAR KALE AND ORS. — Bombay High Court (2006-05-05)
YOGESH SHAMBUNATH GUPTA v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2006-05-05)
KAMAL JAGANNATH CHIMANGAONKAR v. THE RAYAT SHIKSHAN SANSTHA AND ORS. — Bombay High Court (2006-05-03)
ATUL GANGADHAR PURANIK v. HIMANSHU KUMAR UPADHYA AND ANR. — Bombay High Court (2006-05-03)