LexA.S. BAGGA
22 recorded High Court judgment(s) · 2004–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 22 |
Disposal nature
| OTHERS DISPOSED OFF | 11 |
| Disposed Off | 4 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 2 |
| Admitted/Allwd/Granted/Rule Absolute | 1 |
| Allowed | 1 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 1 |
| OTHER DISPOSED OFF | 1 |
| Dismissed/Rule Discharged | 1 |
Recent judgments
- UPENDRA AMRITLAL MISTRY v. NIMISHA SHASHANK JAIN AND ORS. — Bombay High Court (2006-05-30)
- VIJAY BALWANTRAI AJMERA v. STATE OF MAHARASHTRA — Bombay High Court (2006-05-29)
- MR. PURUSHOTTAM S/O. RADGESGTAN JGABDEKWAL v. STATE OF MAHARASHTRA — Bombay High Court (2006-05-26)
- ANKIT HARIN SHAH v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-05-26)
- SMT.MANJULA BALMUKUND GUPTA v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-05-26)
- SHRI DEEPAK RAMCHANDRA JADHAV v. BRIHAN MUMBAI MAHANAGARPALIKA — Bombay High Court (2006-05-25)
- DARYAPPA GENA RAUT and ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-05-25)
- KANAIYALAL PRABHUDAS MARU v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-05-25)
- DARGAUNDA SAKHARAM MANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-05-25)
- DARYAPPA GENA RAUT and ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-05-25)