LexH. BHATIA, H.L. GOKHALE
48 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 48 |
Disposal nature
| Disposed Off | 24 |
| Allowed | 9 |
| Dismissed | 8 |
| Rule Made Absolute | 3 |
| Allowed To be withdrawn | 1 |
| Rejected | 1 |
| DISPOSED OFF | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
Recent judgments
- MAHARASHTRA RAJYA SURAKSHA RAKSHA and GENERAL KAMGAR v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-10)
- MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. SECURITY GAUARD BOARD FOR GR. BOMBAY and THANE — Bombay High Court (2006-10-10)
- SADHU BHIKOBA PANDHARKAR v. STATE BANK OF INDIA and ORS. — Bombay High Court (2006-08-16)
- RAGHUNATH RAMCHANDRA PATIL and ORS. v. RAJARAM BAPU PATIL SAH.SAKHAR KARKHANA and ORS. — Bombay High Court (2006-07-17)
- MALHARI MARUTI MANE (KAIKADI) v. THE POLICE COMMISSIONER AND ORS. — Bombay High Court (2006-07-17)
- BHARAT SANCHAR NIGAM LTD. v. MANI LALJI PADAYA AND ANR — Bombay High Court (2006-07-17)
- SMT.KRISHNA MENGHAMAL MIRCHANDANI. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-07-17)
- RAMCAHNDRA BALWANT @ BALU SAWANT v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2006-07-14)
- P.K. SIDHARTHAN v. UNION OF INDIA AND ORS. — Bombay High Court (2006-07-14)
- MORESHWAR BHALCHANDRA DESHPANDE v. GOVT. OF INDIA and ORS. — Bombay High Court (2006-07-14)