LexH. BHATIA, B.H. MARLAPALLE
316 recorded High Court judgment(s) · 2006–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 316 |
Disposal nature
| Disposed Off | 81 |
| Rejected | 57 |
| OTHERS DISPOSED OFF | 45 |
| Rule Made Absolute | 31 |
| Allowed | 28 |
| DISMISSED | 22 |
| Rule Discharged | 12 |
| Allowed To be withdrawn | 8 |
Recent judgments
- MANOHAR PAMANDAS JANI v. BABASAHEB J. BELDAR AND ORS. — Bombay High Court (2011-09-09)
- MANOHAR PAMANDAS JANI v. BABASAHEB J. BELDAR AND ORS. — Bombay High Court (2011-09-09)
- VIJAYKUMAR VINAYAK BHIDE (MAJ. GEN.) v. THE COMMISSIONER PUNE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-04-09)
- THE UNION OF INDIA AND ORS. v. VISHWAMBHAR MURLIDHAR KHOLE — Bombay High Court (2009-09-10)
- CHETAN ASHOKKUMAR PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-04-20)
- CHETAN ASHOKKUMAR PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-04-20)
- ELECTRO HOMEOPATH PRACTITIONERS ASSOCIATION v. NAGESHWAR BASANTRAM DUBEY AND ORS. — Bombay High Court (2008-08-11)
- OMSHANKAR SAXENA v. STATE OF MAHARASHTRA — Bombay High Court (2008-07-03)
- SHANKAR SUBAYYA KALLAR @ MOHAMMAD SIRAJ v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-03)
- THE COMMISSIONER OF CENTRAL EXCISE PUNE -II , PUNE v. M/S KRISHNA ANTIOXIDANTS PVT. LTD. , RATNAGIRI — Bombay High Court (2008-07-03)