LexB.H. MARLAPALLE
7,435 recorded High Court judgment(s) · 2000–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7435 |
Disposal nature
| Disposed Off | 1767 |
| Rejected | 1310 |
| OTHERS DISPOSED OFF | 1122 |
| Allowed | 1007 |
| Dismissed | 525 |
| Rule Made Absolute | 327 |
| Allowed To be withdrawn | 302 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 172 |
Recent judgments
- MR.GULAB DHANJI MORE v. M/S INDIAN EDLUCATION SOCIETY. — Bombay High Court (2011-11-30)
- DEEPAK RANGRAO SHINDE v. MANSING YASHWANT URANKAR AND ORS. — Bombay High Court (2011-11-21)
- DEEPAK RANGRAO SHINDE v. MANSING YASHWANT URANKAR AND ORS. — Bombay High Court (2011-11-21)
- MADHUKAR ATMARAM PATIL v. SAPNA TALKIES AND ORS. — Bombay High Court (2011-03-09)
- MADHUKAR ATMARAM PATIL v. SAPNA TALKIES AND ORS. — Bombay High Court (2011-03-09)
- THE STATE OF MAHARASHTRA v. DANIS RAJARAM ARJUN — Bombay High Court (2011-01-10)
- MAHARASHTRA RAJYA SAHAKARI SAKHAR KARKHANA SANGH LTD. v. COMMISSIONER OF SUGAR AND ORS — Bombay High Court (2010-11-18)
- M/S. AMEYA RESICHEM PVT. LTD. AND ORS. v. UNION BANK OF INDIA — Bombay High Court (2010-10-18)
- ASHOKKUMAR SATYANARAYAN ARYA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-08-12)
- WILSON BENJAMIN CASTELINO v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-12)