LexBHARATI DANGRE, S.C. DHARMADHIKARI
1,609 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1609 |
Disposal nature
| Disposed Off | 739 |
| Dismissed | 205 |
| DISPOSED OFF | 136 |
| OTHERS DISPOSED OFF | 125 |
| (unspecified) | 89 |
| Allowed To be withdrawn | 89 |
| Rule Made Absolute | 57 |
| DISMISSED | 44 |
Recent judgments
- MAHINDRA AND MAHINDRA LIMITED, MUMBAI v. STATE OF MAHARASHTRA THROUGH THE SECRETARY MINISTRY OF FINANCEAND ANR. — Bombay High Court (2019-10-11)
- RAJESH DHANKAR, Age 52 yrs. v. INDIAN INSTITUTE OF TECHNOLOGY, BOMBAY AND ANR — Bombay High Court (2019-10-11)
- UNISON CLEARING PVT. LTD. v. THE PRINCIPAL COMMISSIONER OF CUSTOMS (GENERAL — Bombay High Court (2019-10-11)
- RELIANCE INFRASTRUCTURE LTD. and ANR v. STATE OF MAHARASHTRA and 6 ORS — Bombay High Court (2019-10-11)
- RAJESH DHANKAR, Age 52 yrs. v. INDIAN INSTITUTE OF TECHNOLOGY, BOMBAY AND ANR — Bombay High Court (2019-10-11)
- DEPUTY DIRECTOR OF EDUCATION AND AND ANR v. SHEKHAR DESHMUKH AND 2 ORS — Bombay High Court (2019-10-11)
- DEPUTY DIRECTOR OF EDUCATION AND AND ANR v. SHEKHAR DESHMUKH AND 2 ORS — Bombay High Court (2019-10-11)
- SNDT COLLEGE OF ARTS AND C.B. COLLEGE OF COMMERCE AND ECONOMICS AND ANR. v. MEENA PATIL AND 2 ORS. — Bombay High Court (2019-10-11)
- SNDT COLLEGE OF ARTS AND C.B. COLLEGE OF COMMERCE AND ECONOMICS AND ANR. v. MEENA PATIL AND 2 ORS. — Bombay High Court (2019-10-11)
- MAHENDRABHAI GADHIA AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-10-11)