LexA.P. SHAH, S.C. DHARMADHIKARI
400 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 400 |
Disposal nature
| Disposed Off | 186 |
| Dismissed | 94 |
| Allowed To be withdrawn | 31 |
| Rule Made Absolute | 27 |
| Allowed | 19 |
| DISPOSED OFF | 13 |
| Rejected | 7 |
| Granted | 7 |
Recent judgments
- MADHUKAR KISAN WAGH AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-15)
- EAST KALYAN WELFARE SOCIETY AND ANR. v. PUSHPA G. NAIK AND ORS. — Bombay High Court (2005-06-15)
- REUBAI KACHARU WAGHMARE v. UNION OF INDIA and ANR. — Bombay High Court (2005-06-13)
- ULHASNAGAR CO-OPERATIVE INDUSTRIAL SOCIETY LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-05-05)
- MAKARAND BHIKAJI BAGADE and ORS. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-04-29)
- DAJI NARAYAN HATANKAR AND ORS. v. M/S. SHWETA ENTERPRISES AND ANR. — Bombay High Court (2005-04-29)
- DAJI NARAYAN HATANKAR AND ANR. v. M/S. SHWETA ENTERPRISES AND ANR. — Bombay High Court (2005-04-28)
- KAMGAR SABHA (NOW KNOWN AS MUMBAI MAZDOOR SABHA) v. VIDYUT METALLICS EMPLOYEES UNION AND ORS. — Bombay High Court (2005-04-08)
- GULISTAN CO-OP.HOUSING SOCIETY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-04-08)
- EMERALD WOOLLEN MILLS PVT.LTD. v. VITHAL GAJANAN MHALUNGE AND ORS. — Bombay High Court (2005-04-08)