LexG. S. KULKARNI, P.V. HARDAS
284 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 284 |
Disposal nature
| OTHERS DISPOSED OFF | 223 |
| APPEAL DISMISSED | 21 |
| APPEAL CONFIRMED | 14 |
| PARTLY ALLOWED PARTLY DISMISSED | 14 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 5 |
| ABATED | 3 |
| (unspecified) | 2 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 2 |
Recent judgments
- THE STATE OF MAHARASHTRA v. BHIMRAO SHRIPATI PATIL — Bombay High Court (2014-12-24)
- BHANUDAS RANOBA TELE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-24)
- VIJAY GANPAT AVHAD AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-24)
- BHANUDAS RANOBA TELE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-24)
- THE STATE OF MAHARASHTRA v. BHIMRAO SHRIPATI PATIL — Bombay High Court (2014-12-24)
- RAJESH DHANAJI DHONDI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-24)
- RAMESH SHANKAR KHARWA v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-24)
- THE STATE OF MAHARASHTRA v. CHANDRA @ SHANKAR @ SANJAY PUTAYYA SUVARNA @ NAGESH VISHNU PAWAR AND ORS. — Bombay High Court (2014-12-24)
- THE STATE OF MAHARASHTRA v. SURESH PRALHAD DAVANDE — Bombay High Court (2014-12-24)
- PARSHURAM SITARAM SHAH v. RINKA OMPRAKASH GIRI AND ORS. — Bombay High Court (2014-12-24)