LexA.V. NIRGUDE, D B BHOSALE
129 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 129 |
Disposal nature
| Disposed off/Dismissed for default | 106 |
| Admitted/Allowed/Granted/Rule Absolute | 10 |
| Withdrawn | 7 |
| Dismissed/Rule Discharged | 4 |
| (unspecified) | 1 |
| DISPOSED OFF | 1 |
Recent judgments
- GANGABAI JALINDAR BINNIWALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-21)
- ABDUL GAFFAR JAN MOHMMED v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-18)
- SMT LILABAI JAGANNATH CHAUDHARI v. THE UNION OF INDIA AND ANR — Bombay High Court (2011-03-18)
- DADAHARI MARUTI BEDRE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2011-03-18)
- PRATIK PRAFUL LODHA v. INDIAN OIL CORPORATION LTD THROUGH THE CHIEF AREA MANAGER NAGPUR AND ORS — Bombay High Court (2011-03-18)
- CHANDRAJEET JAYSING SURYAWANSHI v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2011-03-18)
- DNYNESHWAR SUKHADEO TORDMAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-18)
- LATE BHASKARRAO PATIL SARWAJANIK WACHANALAYA JAVALGA DIST LATUR THROUGH SECRETARY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-03-18)
- PANKAJ VIJAYKUMAR DESHMUKH v. NORTH MAHARASHTRA UNIVERSITY JALGAON AND ORS — Bombay High Court (2011-03-18)
- BAPURAO KONDIBA WALKE v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2011-03-18)