LexA.P. DESHPANDE
4,630 recorded High Court judgment(s) · 2000–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 4630 |
Disposal nature
| Dismissed | 1168 |
| Disposed Off | 580 |
| OTHERS DISPOSED OFF | 520 |
| Allowed | 317 |
| Rule Made Absolute | 313 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 254 |
| DISPOSED OFF | 227 |
| Rejected | 197 |
Recent judgments
- GOVIND BANSILAL BIYANI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-26)
- GOVIND BANSILAL BIYANI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-26)
- NANDKUMAR SURESH KEDARI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-01-18)
- NANDKUMAR SURESH KEDARI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-01-18)
- SHEETAL SHIVKUMAR MAHESHWARI AND ANR. v. JANKALYAN SAHAKARI BANK LTD. AND ORS. — Bombay High Court (2009-12-18)
- RAMANLALN. TRIVEDI v. SANJAY ISHWARLAL KANAKIA AND ORS. — Bombay High Court (2009-12-16)
- PARVATI RAMKARAN WD/O. RAMKARAN S. YADAV AND ORS. v. RAMKISHAN SHIVNATH YADAV AND ORS. — Bombay High Court (2009-12-16)
- A SHAMBHAVI COLLECTION AND ANR. v. AGARWAL AGENCIES — Bombay High Court (2009-12-16)
- NARENDRA JAGJIVANDAS JAIN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-16)
- THE STATE OF MAHARASHTRA -THROUGH M/S.EKATMIK ADIVASI VIKASH PRAKALP DAHANU v. SHIRISH MANGAL DODKO — Bombay High Court (2009-12-16)