LexD.B. BHOSALE, S.B. MHASE
515 recorded High Court judgment(s) · 2004–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 515 |
Disposal nature
| Disposed Off | 231 |
| Rejected | 130 |
| Allowed To be withdrawn | 64 |
| Allowed | 38 |
| Dismissed | 11 |
| Granted | 8 |
| Dissmiss For Default/Non-Prosecution | 6 |
| Admitted and Disposed Off | 5 |
Recent judgments
- ANJUMAN-E-TARGEEB-E-TALEEM AND ORS. v. THE EDUCATION OFFICER (SECONDARY)- Z. P. SOLAPUR AND ORS. — Bombay High Court (2009-07-31)
- SUBHASH LAXMAN TIDKE v. THE GOVERNMENT OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-31)
- SUBHASH LAXMAN TIDKE v. THE GOVERNMENT OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-31)
- ABDUL AZIZ LIAS MOHAMMED KHAN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-07-31)
- YESHWANT SHRIRAM DESHPANDE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-04)
- PANDURANG DNYANUU MUSALE v. BHOGAWATI SHIKSHAN PRASARAK AND ORS. — Bombay High Court (2009-04-04)
- YESHWANT SHRIRAM DESHPANDE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-04)
- NARAYAN GANPAT MORE v. BHARAT TUKARAM BHALAKE AND ORS. — Bombay High Court (2009-04-03)
- NARAYAN GANPAT MORE v. BHARAT TUKARAM BHALAKE AND ORS. — Bombay High Court (2009-04-03)
- THE COMMISSIONER- MAHARASHTRA STATE COUNCIL OF EXAMINATION v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-03)