A. P. LAVANDE,R. P. SONDURBALDOTA
112 recorded High Court judgment(s) · 2011–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 112 |
Disposal nature
| Disposed of | 54 |
| Allowed | 22 |
| Dismissed | 11 |
| Withdrawn | 9 |
| Partly allowed | 5 |
| Delay condoned | 4 |
| Rule discharged | 3 |
| Rule made absolute | 2 |
Recent judgments
- DATTARAM@ PREMANAND GAWAS CURRENTLY IN JUDICIAL CUSTODY AT CENTRAL JAIL AGUADA v. STATE THROUGH P.P. — Bombay High Court (2013-08-06)
- DEEPAK M. GHARSE., v. UNION OF INDIA MINISTRY OF MINES THROUGH ITS SECRETARY AND 4 ORS., — Bombay High Court (2013-05-10)
- SMT. VASANTI NARAYAN NAIK THROUGH POA SHRI HARISH N. NAIK AND ORS, v. M/S AGRAWAL MINERALS (GOA) PVT.LTD., — Bombay High Court (2013-04-05)
- MR. ATANASIO MONSERRATE v. CBI AND ANR., — Bombay High Court (2012-04-20)
- MR. ATANASIO MONSERRATE v. CBI, CBI'S OFFICE, BAMBOLIM AND ANR., — Bombay High Court (2012-04-20)
- MR. ATANASIO MONSERRATE AND ANR., v. CBI AND ANR., — Bombay High Court (2012-04-20)
- THE COMMISSIONER OF INCOME TAX v. V.M.SALGAONCAR and BROS.LTD. and ANR. — Bombay High Court (2012-03-27)
- THE COMMISSIONER OF INCOME TAX v. V.M.SALGAONCAR and BROS.LTD. and ANR. — Bombay High Court (2012-03-27)
- THE COMMISSIONER OF INCOME TAX v. V.M.SALGAONCAR and BROS. LTD. and ANR. — Bombay High Court (2012-03-27)
- SHRI NARAYAN V. VAIGANKAR(DEC.) THROUGH L.RS., v. DEPUTY COLLECTOR(REV) and L.A.O. and ANR., — Bombay High Court (2012-02-28)
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