LexD B BHOSALE
43 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 43 |
Disposal nature
| Disposed off/Dismissed for default | 32 |
| Dismissed/Rule Discharged | 5 |
| Withdrawn | 5 |
| Admitted/Allowed/Granted/Rule Absolute | 1 |
Recent judgments
- M/S SUMAN PETROLEUM v. HINDUSTAN PETROLEUM CORPORATION LTD AND ORS — Bombay High Court (2011-08-11)
- VINOD MEGHRAJ MASSAND v. UNION OF INDIA AND ORS — Bombay High Court (2011-07-06)
- RAMA SONU ADAKMOL v. MADHYAMIK SHIKSHAN VIDYA MANDAL AND ANR — Bombay High Court (2011-02-28)
- MURLIDHAR RAMCHADNRA PATIL v. GAFAR KARIM BAGWAN AND ORS — Bombay High Court (2011-02-28)
- RAOSAHEB GANGARAM GITE v. CHANDRASHEKHAR GIRME and ORS — Bombay High Court (2011-02-28)
- SOW CHINDHABAI ANANDA TELI v. SMT GANGUBAI ANANDA TELI — Bombay High Court (2011-02-28)
- STATE OF MAHA and ORS v. PERMANAND DEORAM KHALANE — Bombay High Court (2011-02-28)
- ANANT KASHINATH KULKARNI and ORS v. UMRAO AMINBHAI SHAIKH and ORS — Bombay High Court (2011-02-28)
- STATE OF MAHA and ORS v. PERMANAND DEORAM KHALANE — Bombay High Court (2011-02-28)
- DIPESH BABURAO PARDESHI AND ANR v. SANJIVANI GRAMIN SANSTHA — Bombay High Court (2011-02-28)