LexB.H. MARLAPALLE, R.S. MOHITE
115 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 115 |
Disposal nature
| DELAY CONDONATED/REJECTED. | 50 |
| OTHERS DISPOSED OFF | 24 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 18 |
| OTHER DISPOSED OFF | 9 |
| APPEAL DISMISSED/CONFIRMED | 6 |
| APPEAL DISMISSED AT ADMISSION STAGE | 3 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| Allowed To be withdrawn | 1 |
Recent judgments
- ALANKAR @ VEER MOHAN RAWAT AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-22)
- ALANKAR @ VEER MOHAN RAWAT AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-22)
- MUSTAQ AHMED MOHD. ISAK AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-05-04)
- MUSTAQ AHMED MOHAMMED ISAK AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-05-04)
- JANARDAN HARI SHENDE v. PRINCIPAL, SETH NANJI KHIMJI THAKKAR AND ORS. — Bombay High Court (2007-03-22)
- ANKUSH MARUTI SHINDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-22)
- JANARDAN HARI SHENDE v. PRINCIPAL, SETH NANJI KHIMJI THAKKAR AND ORS. — Bombay High Court (2007-03-22)
- RAHUL DAMU SALVE AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-13)
- SHRIKANT NAGOBA KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-13)
- SHRIKANT NAGOBA KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-13)