LexBILAL NAZKI, A.P. DESHPANDE
131 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 131 |
Disposal nature
| OTHERS DISPOSED OFF | 43 |
| DISPOSED OFF | 41 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 15 |
| Disposed Off | 8 |
| Dismissed | 7 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 4 |
| OTHER DISPOSED OFF | 3 |
| WITHDRAWN | 3 |
Recent judgments
- MRS. SUMANA DASAN v. MUNICIPAL CORPORATION OF GR. MUMBAI AND ORS. — Bombay High Court (2008-09-10)
- JANHIT MANCH and ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2008-07-22)
- RAM CHANDER MANDAL v. THE CHIRMAN CHILD WELFARE COMMITTEE AND ORS. — Bombay High Court (2008-04-21)
- HIGH COURT ON ITS OWN MOTION v. P.S. RAUT — Bombay High Court (2008-04-15)
- JAMEEL K. MERCHANT v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)
- AHAD KHAN WAJID ALI KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-15)
- CHARANJEET SINGH KISHAN CHANDERPAL AND ANR. v. SUSHIL KHATANHAR AND ORS. — Bombay High Court (2008-04-15)
- PRAKASH GANPAT SAWANT v. CHIEF EXECUTIVE OFFICER AND ORS. — Bombay High Court (2008-04-15)
- BADRI F. TAHERBHOY AND ORS. v. S.S. SANKHE AND ORS. — Bombay High Court (2008-04-15)
- NAJMA MOHAMMED KUNJU v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-15)