A. P. LAVANDE, P.D.KODE

1,263 recorded High Court judgment(s) · 2003–2010

Courts

Bombay High Court

1263

Dispossed Off/Dismiss for Default	408
OTHERS DISPOSED OFF	179
Admitted/Allwd/Granted/Rule Absolute	137
Dismissed/Rule Discharged	135
Withdrawn	105
ALLOWED	80
DISMISSED	61
Rejected at Admission Stage	61

KAILASH BALIRAM POPALGHAT, CONVICT NO. C-3966 AND 2 OTHS (IN JAIL) v. STATE OF MAH. THR. P.S.O., P.S. PIMPALGAON RAJA — Bombay High Court (2010-09-08)
MOHD. ASADULLA S/O MOHD. ATAULLAH v. HAMIDKHA DULEKHA AND 6 OTHS — Bombay High Court (2010-08-18)
TATA STEEL LTD. THR. AUTH. OFFICER MR PRADIPKUMAR SAHA v. STATE OF MAH. THR. ITS SECY. DEPTT. OF METROLOGY AND 2 OTHS — Bombay High Court (2010-08-18)
MOHAMMAD VAKIL S/O MOHAMMAD SAYEED v. FAHIM PATEL S/O DILAWAR PATEL AND 6 ORS — Bombay High Court (2010-08-18)
BHAURAO S/O INDRABHANJI TIDKE and ANOR. v. STATE OF MAH. THRU. SECTY. and 3 ORS. — Bombay High Court (2010-08-18)
K. ASHOK REDDY, U.T. NO.3478 v. THE SUPERINTENDENT, CENTRAL PRISON, NAGPUR — Bombay High Court (2010-08-18)
RAMBHAU S/O NARAYAN AMBULKAR v. THE STATE OF MAH. THR. ITS SECY. DEPTT. OF HOME AND 4 OTHS — Bombay High Court (2010-08-18)
DEEPAK NARSING REDDY, CONVICT NO C-7835 v. THE DIVISIONAL COMMISSIONER, NAGPUR DIVISION AND ANR — Bombay High Court (2010-08-18)
SHEIKH MOHOMMED SHEIKH MUKARAM v. SHRIRAM TRANSPORT FINANCE CO. LTD. THR. ITS BRANCH MANAGER WADI BRANCH AND ANR — Bombay High Court (2010-08-18)
NARENDRA S/O LAXMANRAO PADOLE v. STATE OF MAH. THR. THE PRINCIPAL SECRETARY, HOME MINISTRY AND ANR — Bombay High Court (2010-08-18)