LexH. BHATIA, D.K. DESHMUKH
347 recorded High Court judgment(s) · 2007–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 347 |
Disposal nature
| DISPOSED OFF | 223 |
| Rule Made Absolute | 82 |
| DISPOSED AT ADMISSION STAGE | 13 |
| Disposed Off | 7 |
| Dismissed | 4 |
| Allowed To be withdrawn | 4 |
| Rejected | 4 |
| DISMISSED | 3 |
Recent judgments
- BABAN ARJUN TIDAR v. GOVERNMENT OF MAHARASHTRA AND ANR. — Bombay High Court (2008-05-06)
- SHIRISH RAMCHANDRA VIRKAR v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2008-04-29)
- MARATHE TEXTILE MILLS, MIRAJ v. THE TAHASILDAR - MIRAJ, AND ORS. — Bombay High Court (2008-04-15)
- PRAVIN H. JAIN v. SANGLI URBAN CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2008-04-15)
- MARATHE TEXTILE MILLS, MIRAJ v. THE TAHASILDAR - MIRAJ, AND ORS. — Bombay High Court (2008-04-15)
- M/S. DEVDUTT SARV VYAVASAYEE GRAHAK SANSTHA AND ORS. v. THE FOOD GRAIN DISTRIBUTION OFFICER, SOLAPUR AND ORS. — Bombay High Court (2008-04-15)
- M/S. DEVDUTT SARV VYAVASAYEE GRAHAK SANSTHA AND ORS. v. THE FOOD GRAIN DISTRIBUTION OFFICER, SOLAPUR AND ORS. — Bombay High Court (2008-04-15)
- PUSHPA SHANKAR HOLIKATTI v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2008-04-10)
- DAMODAR SAKHARAM BHOIR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-10)
- SUSHMA GAJANAN CHOGALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-10)