LexH.L. GOKHALE, H. BHATIA
48 recorded High Court judgment(s) · 2005–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 48 |
Disposal nature
| Disposed Off | 25 |
| Allowed | 8 |
| Dismissed | 7 |
| Allowed To be withdrawn | 4 |
| Granted | 2 |
| Dissmiss For Default/Non-Prosecution | 1 |
| Rejected | 1 |
Recent judgments
- MAHARASHTRA SURAKSHA RAKSHAK AGHADI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-10)
- KRANTIKARI SURAKSHA RAKSHAK SANGHATANA and ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-10)
- SHANTARAM RAGHUNATH KHALKAR v. THE NASHIK MUNICIPAL CORPORATION NASHIK and ANR — Bombay High Court (2006-07-18)
- ANIL CHUDAMAN MAHAJAN v. NASIK MUNICIPAL CORPORATION AND ANR. — Bombay High Court (2006-07-18)
- BRIJ KISHOR SHUKLA v. UNION OF INDIA AND ORS. — Bombay High Court (2006-07-18)
- VIJAY ARJUN KATLEY AND ANR. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2006-07-18)
- ANIL CHUDAMAN MAHAJAN v. SHANTARAM RAGHUNATH KHALKAR AND ORS. — Bombay High Court (2006-07-18)
- R.B. PATIL SAHAKARI SAKHAR KARKHANA LTD. and ANR. v. COMMISSIONER OF SUGAR, PUNE and ORS. — Bombay High Court (2006-07-17)
- R.B. PATIL SAHAKARI SAKHAR KARKHANA LTD. and ANR. v. COMMISSIONER OF SUGAR, PUNE and ORS. — Bombay High Court (2006-07-17)
- MALHARI MARUTI MANE (KAIKADI) v. THE POLICE COMMISSIONER AND ORS. — Bombay High Court (2006-07-17)