LexD.Y. CHANDRACHUD, F.I. REBELLO
1,206 recorded High Court judgment(s) · 2000–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1206 |
Disposal nature
| Disposed Off | 385 |
| Rule Made Absolute | 310 |
| Rejected | 129 |
| Dismissed | 107 |
| Rule Discharged | 78 |
| Allowed | 75 |
| Admitted and Disposed Off | 40 |
| Allowed To be withdrawn | 37 |
Recent judgments
- USHA MUKUNDRAO ACHARYA AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-31)
- PHALTAN MUNICIPAL COUNCIL v. TEJBAHADUR SHANKARLAL SHRIVASTAV AND ORS. — Bombay High Court (2010-03-31)
- PHALTAN MUNICIPAL COUNCIL v. TEJBAHADUR SHANKARLAL SHRIVASTAV AND ORS. — Bombay High Court (2010-03-31)
- USHA MUKUNDRAO ACHARYA AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-31)
- BALU DNYANESHWAR MORE v. CHIEF MEDICAL SUPERINTENDENT and ORS. — Bombay High Court (2009-06-25)
- SAKHUBAI BALU SHELKE v. THE SENIOR SECTION ENGINEER AND ORS. — Bombay High Court (2009-06-25)
- BALU DNYANESHWAR MORE v. CHIEF MEDICAL SUPERINTENDENT and ORS. — Bombay High Court (2009-06-25)
- LAXMIBAI DHONDU CHAUDHARY / WARLI v. THE LEARNED COMMISSIONER (KONKAN DIVISION) AND ORS. — Bombay High Court (2009-06-25)
- KAVITA KESHAV KOLHAPURE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-04-24)
- RAOSAHEB PANDURANG MANE v. TAHASILDAR TALUKA SHIROL AND ORS. — Bombay High Court (2007-04-24)