LexB.H. MARLAPALLE, A.M. THIPSAY
56 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 56 |
Disposal nature
| OTHERS DISPOSED OFF | 39 |
| APPEAL ALLOWED/REVERSED | 6 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| PARTLY ALLOWED PARTLY DISMISSED | 2 |
| DELAY CONDONATED/REJECTED. | 1 |
| DISPOSED OFF | 1 |
| (unspecified) | 1 |
Recent judgments
- THE STATE OF MAHARASHTRA v. SANTOSH MANOHAR CHAVAN AND ORS — Bombay High Court (2011-10-17)
- THE STATE OF MAHARASHTRA v. SANTOSH MANOHAR CHAVAN AND ORS — Bombay High Court (2011-10-17)
- The State of Maharashtra v. 1. Santosh Manohar Chavan — Bombay High Court (2011-10-17)
- RAM VISHWANATH SALUNKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- SHRI. GOOLAM E. VAHANVATI (STATE OF MAHARASHTRA) v. SHRI. ANIL GULABRAI GIDWANI — Bombay High Court (2011-05-06)
- ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA v. SHRI. ANIL GULABRAI GIDWANI AND ANR — Bombay High Court (2011-05-06)
- SUBHASH CHANDRAKANT WAGMARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- ASHOK PANDURANG JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- ASHOK PANDURANG JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- KHWAJA JAMAL KHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-05-05)