LexD.Y. CHANDRACHUD
2,365 recorded High Court judgment(s) · 2001–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2365 |
Disposal nature
| DISPOSED OFF | 1325 |
| Disposed Off | 363 |
| Dismissed | 170 |
| DISPOSED AT ADMISSION STAGE | 101 |
| Allowed To be withdrawn | 69 |
| Allowed | 64 |
| WITHDRAWN | 63 |
| JUDGEMENT | 35 |
Recent judgments
- M/S. VILLAYATI RAM MITTAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-12-16)
- GHAR BHACHAO GHAR BANAO NDOLAN AND 2 ORS. v. THE STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2011-09-19)
- THE STATE OF MAHARASHRA v. THE SECRETARAY DEPARTMENT OF WOMEN and CHILD DEVELOPMENT AND ORS — Bombay High Court (2011-08-25)
- APNALAYA v. STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2011-08-18)
- PEPSICO INDIA HOLDINGS PRIVATE LIMITED v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-12-23)
- MR. KUGAN SOOBRAMANI AND ANR v. THE CENTRAL ADOPTION RESOURCE AGENCY AND ANR. — Bombay High Court (2010-11-26)
- ANAND S.OAK and ANR. v. UNIVERSITY OF MUMBAI and ORS. — Bombay High Court (2010-11-15)
- KRISHNA SHIVRAM BRID v. THE CHARITY COMMISSIONER AND ORS. — Bombay High Court (2010-10-29)
- M/S. KISHAN FREIGHT FORWARDER v. UNION OF INDIA AND ANR. — Bombay High Court (2010-10-28)
- TERNA PUBLIC CHARITABLE TRUST AND ANR. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2010-10-28)