LexB.P. DHARMADHIKARI, A.M. BADAR
687 recorded High Court judgment(s) · 2014–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 687 |
Disposal nature
| Disposed off/Dismissed for default | 430 |
| Admitted/Allowed/Granted/Rule Absolute | 115 |
| Dismissed/Rule Discharged | 53 |
| Withdrawn | 35 |
| (unspecified) | 28 |
| Rejected at Admission stage | 23 |
| DISPOSED OFF | 2 |
| Remanded Back | 1 |
Recent judgments
- PANJABRAO GANPATRAO BORADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-03-09)
- CHANDRASHEKHAR MALLIKARJUNAPPA BIDVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-02-16)
- KUMAR'S LIQUORS AND BEERS PVT.LTD v. B.D.A.LIMITED — Bombay High Court (2015-02-16)
- KUMAR'S LIQUORS AND BEERS PVT.LTD v. BDA LIMITED — Bombay High Court (2015-02-16)
- ABHIJEET CHANDRAKANT CHAUNDA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-02-16)
- BDA LIMITED MUMBAI v. KUMAR'S LIQUORS and BEERS PVT.LTD — Bombay High Court (2015-02-16)
- ABDUL HAMID ABDUL RAHEMAN v. THE STATE OF MAHARASHTRA OTHERS — Bombay High Court (2014-12-24)
- SWARAJSINGH SHIVPALSINGH PARIHAR v. THE STATE OF MAHARSHTRA AND ORS — Bombay High Court (2014-12-24)
- TAPI IRRIGATION DEVELOPMENT CORPORATION JALGAON THROUGH EXE ENGINEER JALGAON v. VISHNU DODHA MAHAJAN — Bombay High Court (2014-12-24)
- TAPI IRRIGATION DEVELOPMENT CORPORATION JALGAON THROUGH EXE ENGINEER JALGAON v. VISHNU DODHA MAHAJAN — Bombay High Court (2014-12-24)