LexD.B. BHOSALE, B.H. MARLAPALLE
597 recorded High Court judgment(s) · 2006–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 597 |
Disposal nature
| Allowed | 174 |
| Disposed Off | 126 |
| Rule Discharged | 121 |
| Dismissed | 67 |
| Rule Made Absolute | 24 |
| Rejected | 22 |
| Partly Allowed | 15 |
| Allowed To be withdrawn | 10 |
Recent judgments
- SUNANDA CHANDRAKANT SATAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-09-29)
- SUNANDA CHANDRAKANT SATAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-09-29)
- MOHAN KUMAR RAYANA v. KOMAL MOHAN KUMAR RAYANA — Bombay High Court (2009-01-16)
- KOMAL MOHANKUMAR RAYANA v. MOHANKUMAR RAYANA — Bombay High Court (2009-01-16)
- STATE OF MAHARASHTRA.. v. WALCHANDNAGAR INDUSTRIES LTD., — Bombay High Court (2008-11-19)
- BAPUSAHEB SAHEBRAO PATIL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-09-25)
- A.R.M.PATEL(D.H.) 1A)HAMABIBI ABDUL R.PATEL and ORS. v. SPL.LAND ACQ. OFFICER,PANVEL. — Bombay High Court (2008-09-25)
- MAHAMMAD YUSUF ABDUL RAHEMAN PATEL D/H- MARIYAMBIBI M. YUSUF PATEL AND OTHRS v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-09-25)
- THE STATE OF MAHARASHTRA v. SHRIKANT GOVIND KULKARNI AND ANR — Bombay High Court (2008-09-25)
- ADHYATTMAN BHAMINI v. JAGDISH AMBALA SHAH — Bombay High Court (2008-09-24)