A.S. BAGGA, R.M. LODHA

159 recorded High Court judgment(s) · 2006–2006

Courts

Bombay High Court

159

Disposed Off	80
Dismissed	23
DISPOSED OFF	22
Rule Discharged	9
Dismissed for non-complying conditional Order	7
Allowed To be withdrawn	5
Dissmiss For Default/Non-Prosecution	4
Rejected	3

RAJESH PRAJAPATI v. THE SECURITIES AND EXCHANGE BOARD OF INDIA AND ANR. — Bombay High Court (2006-07-05)
THE STATE OF MAHARASHTRA AND ORS. v. RAMCHANDRA RAMA MHATRE D/H KASHINATH RAMCHANDRA MHATRE AND ORS. — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. FASHIBAI MAYA GOVARI — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. DHARMA DATTU BHAGAT AND ORS. — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. RAMA BALU MHATRE — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. SHANKAR HIRU CHIPALEKAR D/H CHINDHIBAI SHANKAR CHIPALEKAR AND ORS. — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. MAYABALI GOVARI D/H FASHI MAYA GOVARI AND ORS. — Bombay High Court (2006-06-30)
THE STATE OF MAHARASHTRA AND ORS. v. JAGDISH RAMA KADU AND ANR. — Bombay High Court (2006-06-30)
DR.MORESHWAR D.ANTURKAR v. MAH.STATE ELECTRICITY BOARD, BOMBAY — Bombay High Court (2006-06-30)
RAJENDRA MARUTI BHANDARI . v. STATE OF MAHARASHTRA and ORS . — Bombay High Court (2006-06-30)