LexB.H. MARLAPALLE, . R.S. DALVI
409 recorded High Court judgment(s) · 2006–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 409 |
Disposal nature
| OTHERS DISPOSED OFF | 212 |
| DELAY CONDONATED/REJECTED. | 30 |
| Disposed Off | 28 |
| Allowed | 22 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 21 |
| Dismissed | 20 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 14 |
| APPEAL DISMISSED/CONFIRMED | 9 |
Recent judgments
- PARVEZ AHMED @ GUDDU @ VASTAV @ WAHID KHAN v. THE STATE OF MAHARASHRA — Bombay High Court (2011-11-11)
- THE STATE OF MAHARASHTRA v. ASHOK VISHWANATH SHEGAR — Bombay High Court (2011-03-18)
- PARSHURAM @ PARSHU GANPAT NALWADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-02-10)
- VIJAY MOZA AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-07-16)
- HARI DHONDIBA KHULE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-07-16)
- THEERA BHANDARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-07-16)
- AJAY DAYARAM SHENVEKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-15)
- QAMRUDDIN SHAIKH v. P.S.I. KAMLAKAR MAHADEV FADKE AN ORS — Bombay High Court (2010-07-15)
- BHANUDAS MORE v. APPELLATE TRIBUNAL FOR FORFEITED PROPERTY AND ORS — Bombay High Court (2010-07-15)
- VIKAS RAJKUMAR GANERIWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-07-14)