LexD.Y. CHANDRACHUD, A.P. SHAH
955 recorded High Court judgment(s) · 2000–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 955 |
Disposal nature
| Dismissed | 367 |
| Disposed Off | 349 |
| Allowed To be withdrawn | 62 |
| Rule Made Absolute | 51 |
| Dissmiss For Default/Non-Prosecution | 39 |
| Allowed | 21 |
| Rejected | 16 |
| Admitted and Disposed Off | 14 |
Recent judgments
- SMT. ARCHANA ABHAY WANI AND OTHERS v. DY.COLLECTOR and COMPETENT AUTHORITY (ULC) and OTHERS — Bombay High Court (2006-03-21)
- MAYA NAGAR CO-OP. HSG. SOC. LTD. v. THE TALATHI AND ORS. — Bombay High Court (2006-01-16)
- PRIYANKA VILASRAO KAKADE v. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION AND ANR. — Bombay High Court (2005-10-19)
- HANUMANT DNYANU KOLI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-19)
- HANUMANT DNANU KOLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-19)
- VINOD LAXMANRAO SHINDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-17)
- ARJUN JAYWANT GIRME v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-17)
- SHARAD KRISHNA RANASHEVARE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-17)
- RAMESH RAMCHANDRA DUKHANDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-17)
- SUBHASH APPASAHEB NAIK AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-17)