LexC. L. PANGARKAR
308 recorded High Court judgment(s) · 2007–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 308 |
Disposal nature
| Disposed of | 186 |
| Dismissed | 70 |
| Allowed | 24 |
| Withdrawn | 17 |
| Granted | 6 |
| Rejected | 2 |
| Infructuos | 2 |
| Rule made absolute | 1 |
Recent judgments
- MR. CHANDRAKANT K. GAWAS v. MR. CHANDRASHEKHAR VASTA — Bombay High Court (2009-04-04)
- MS. MARIA AIDA ESTRELINA MARQUES AFONSO E SOUZA AND ANR., v. MR. ANTONIO PINTO AND 12 ORS., — Bombay High Court (2009-04-04)
- SMT. MARIA FERNANDES v. MR. AGNEL COSTA AND 4 ORS., — Bombay High Court (2009-04-04)
- M/S. GKP BUILDERS THROUGH PARTNERS v. SHRI. JOSE CORDEIRO AND 6 ORS., — Bombay High Court (2009-04-02)
- SMT. DORIS ROSARIO SARAH CORREIA v. MRS. ERMELINDA AMELIA RONCON RODRIGUES AND ANR., — Bombay High Court (2009-04-02)
- KEWAL CHARI PRESENTLY IN SADA JAIL VASCO v. SHRI. RUSHIKESH KERKAR AND ANR., — Bombay High Court (2009-04-02)
- M/S. GKP BUILDERS THROUGH PARTNERS v. SHRI. JOSE CORDEIRO AND 9 ORS., — Bombay High Court (2009-04-02)
- SHRI. RUDOLFO NORONHA v. SHRI. HONORATO PINTO AND ANR., — Bombay High Court (2009-04-02)
- DELFINA LEOPOLDINA NUNES E SOUZA AND ANR., v. MRS. LEONIZILDA BRITTO — Bombay High Court (2009-04-01)
- M/S. N. V. KHAROTE CONSTRUCTIONS PVT LTD THROUGH MANAGING DIRECTOR RATNAKAR KHAROTE v. STATE OF GOA THROUGH CHIEF SECRETARY AND ANR., — Bombay High Court (2009-04-01)