LexD.G. DESHPANDE, . R.S. DALVI
71 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 71 |
Disposal nature
| Disposed Off | 27 |
| OTHERS DISPOSED OFF | 9 |
| Allowed | 7 |
| APPEAL DISMISSED/CONFIRMED | 7 |
| PARTLY ALLOWED PARTLY DISMISSED | 6 |
| Dismissed | 5 |
| APPEAL ALLOWED/REVERSED | 3 |
| Partly Allowed | 2 |
Recent judgments
- AMI JAGDEEP SHAH v. SHRI. JAGDEEP GUNVANT SHAH — Bombay High Court (2007-06-18)
- M/S. EFFICIENT CONSTRUCTION COMPANY v. THE MANAGING DIRECTOR CIDCO OF MAHARASHTRA LTD. — Bombay High Court (2007-06-07)
- THE PRESIDENT, CO-ORDINATION SCHOOL COMMITTEE AND ANR. v. ALKA D/O.HARI SARATE AND ORS. — Bombay High Court (2007-03-26)
- SANJAY RAMCHANDRA KHARATMAL v. ALKA D/O. HARI SARATE AND ORS. — Bombay High Court (2007-03-26)
- THE PRESIDENT, CO-ORDINATION SCHOOL COMMITTEE AND ANR. v. ALKA D/O.HARI SARATE AND ORS. — Bombay High Court (2007-03-26)
- VIJAY PRALHAD WARBUVAN v. THE SR.INSP.OF POLICE,TROMBAY POLICE STN.and ANR — Bombay High Court (2007-01-23)
- BHASKAR TIMAPPA SHETTY v. CASTE SCRUTINY COMMITTEE and ORS. — Bombay High Court (2007-01-12)
- GANPAT BAYAJI SHIRKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- BHIMRAO V.PATIL v. YUVRAJ GANGARAM KALUBURNE — Bombay High Court (2006-12-20)
- BALASAHEB SHIVGONDA KHOT and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)