LexH.L. GOKHALE, S. P. KUKDAY
38 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 38 |
Disposal nature
| Disposed Off | 16 |
| Allowed | 5 |
| Allowed To be withdrawn | 4 |
| Dismissed | 4 |
| Rule Made Absolute | 3 |
| OTHERS DISPOSED OFF | 3 |
| Rule Discharged | 1 |
| Rejected | 1 |
Recent judgments
- SINDHI CABIN SHOP KEEPER'S ASSOCIATION v. THE KOLHAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2005-09-27)
- D.K.RAJEPANDHARE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2005-07-26)
- SHRI SHIVAJI TULSHIRAM PATIL v. SHRI VITHAL VISHWANATH BOBE and ORS. — Bombay High Court (2005-06-29)
- BHAGWAN ARJUN MADVI and ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-22)
- PRADIP RAMNIKLAL BHATT v. BANK OF BARODA AND ORS. — Bombay High Court (2005-06-22)
- GANESH KISHANRAO KOPLE v. KAVADU TULASYA KHANDALE AND ANR. — Bombay High Court (2005-06-22)
- MAHARASHTRA RAJYA SURAKSHA RAKSHAK AND GENERAL KAMGAR UNION v. PUNE DISTRICT SECURITY GUARDS BOARD AND ORS. — Bombay High Court (2005-06-21)
- SURENDRAN .C. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-06-21)
- SMT. VALSALA VISWANATHAN AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-21)
- BALMER LAWRIE and CO. LTD. and ANR. v. ENGINEERING WORKER S ASSOCIATION and ANR. — Bombay High Court (2005-06-20)