LexB. P. DHARMADHIKARI, A. S. GADKARI
92 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 92 |
Disposal nature
| Disposed of | 61 |
| Dismissed | 7 |
| Delay condoned | 7 |
| Allowed | 6 |
| Rejected | 5 |
| Rule made absolute | 2 |
| Withdrawn | 2 |
| Partly allowed | 1 |
Recent judgments
- STATE OF GOA THROUGH INVESTIGATING OFFICER. v. RAJESH DESSAI AND 2 ORS. — Bombay High Court (2014-11-14)
- REAL MAZON INDIA LTD., THR. ITS AUTHORIZED REP. SHRI SHUSHANT NAIK VOLVOIKAR. v. STATE OF GOA THROUGH ITS PRINCIPAL SECRETARY AND 2 ORS., — Bombay High Court (2014-09-30)
- THE COMMISSIONER OF INCOME TAX, PANAJI-GOA. v. V. S. DEMPO AND COMPANY LTD., PANAJI, GOA. — Bombay High Court (2014-09-30)
- SHRI. M. ASHRAF NAGARWALA v. THE CHIEF OFFICER AND 2 ORS., — Bombay High Court (2014-09-30)
- THE COMMISSIONER OF INCOME TAX, PANAJI-GOA. v. V. S. DEMPO AND COMPANY LTD., PANAJI, GOA. — Bombay High Court (2014-09-30)
- MR. ANIL GOVIND NAIK v. POLICE INSPECTOR AND 2 ORS., — Bombay High Court (2014-09-30)
- THE COMMISSIONER OF INCOME TAX, PANAJI-GOA. v. V. S. DEMPO AND COMPANY LTD., PANAJI, GOA. — Bombay High Court (2014-09-30)
- THE COMMISSIONER OF INCOME TAX, PANAJI-GOA. v. V. S. DEMPO AND COMPANY LTD., PANAJI, GOA. — Bombay High Court (2014-09-30)
- THE PRINCIPAL DISTRICT AND SESSIONS JUDGE AND ANR., v. THE SOCIETY OF TARI BHATKAR FAMILY BORIM REP. BY SHRI NANDA NAIK RAIKAR AND ANR., — Bombay High Court (2014-09-30)
- CENTRAL BUREAU OF INVESTIGATION v. MR. ATANASIO @ BABUSH MONSERRATE — Bombay High Court (2014-09-29)