LexA.A. KUMBHAKONI
49 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 49 |
Disposal nature
| Dismissed | 13 |
| Allowed | 8 |
| Disposed Off | 5 |
| OTHERS DISPOSED OFF | 5 |
| Admitted and Disposed Off | 4 |
| Dismissed for non-complying conditional Order | 4 |
| RULE ABSOLUTE | 3 |
| (unspecified) | 3 |
Recent judgments
- SHRI RAJKUMAR MOTILAL YADAV AND ANR v. SHRI MOTILAL HINGU YADAV — Bombay High Court (2008-09-05)
- SHRI.RAJENDRA SHIVRAM LOBHI v. SHRI.S.S.SANDHU AND ANOTHER — Bombay High Court (2008-09-05)
- KUM. SAROJINI ANNASO NAWALE AND ANR v. DINKAR RAJARAM MORE AND ANR — Bombay High Court (2008-09-05)
- LAXMIKANT VASUDEV KAPKAR v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI — Bombay High Court (2008-09-05)
- KUM. SAROJINI ANNASO NAWALE AND ANR v. DINKAR RAJARAM MORE AND ANR — Bombay High Court (2008-09-05)
- SIKANDAR HIRAJI GHANKAR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2008-09-05)
- SHRI RAJKUMAR MOTILAL YADAV AND ANR v. SHRI MOTILAL HINGU YADAV — Bombay High Court (2008-09-05)
- VIJAYA HARISH BOLAR v. MOHAMMAD ISMAIL BHAGWAN — Bombay High Court (2008-09-04)
- LAXMAN GOPAL KANHERE v. SMT. RAJESHRI PANDURANG NAGARKAR — Bombay High Court (2008-09-04)
- SHAUKAT ADAM MUJAWAR v. DATTU KRISHNA POWAR AND ORS. — Bombay High Court (2008-09-04)