LexK.R. SHRIRAM, A.S. OKA
132 recorded High Court judgment(s) · 2013–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 132 |
Disposal nature
| Disposed Off | 76 |
| Rejected | 14 |
| Allowed To be withdrawn | 11 |
| DISPOSED OFF | 11 |
| Allowed | 4 |
| Rule Made Absolute | 4 |
| WITHDRAWN | 3 |
| Partly Allowed | 3 |
Recent judgments
- F. A. CONSTRUCTION AND ANR v. STATE OF MAHARASHTRA THROUGH WATER RESOURCES DEPT. AND ANR — Bombay High Court (2021-06-08)
- RITESH KUMAR POPATLAL CHHEDA v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 7 ORS — Bombay High Court (2016-05-02)
- UMAKANT K.MANE v. THE DEAN, RAJAWADI MUN. HOSPITAL AND ORS. — Bombay High Court (2015-12-21)
- SARINA ESMERALDA LOPEZ v. VIJAY KALANTRI AND 2 ORS. — Bombay High Court (2015-10-28)
- MRS. JANHAVI ABHIJIT VANARASE v. MR. ABHIJIT NARAYAN VANARASE — Bombay High Court (2015-09-23)
- M/S. AURO PHARMACEUTICALS AND FINE CHEMICALS LTD. AND ORS. v. NEW INDIA CO-OP. BANK LTD. AND ORS. — Bombay High Court (2015-08-28)
- SHRI. PANDURANG KONDIBA BHURUK v. DSITRICT REHABILITATION OFFICE, PUNE AND ORS — Bombay High Court (2015-08-28)
- SHRI CHANDRAKANT PRABHAKAR BAGAL v. MR. RAJGOPAL DEVRA, PRINCIPAL SECRETARY, COOPERATION AND ORS — Bombay High Court (2015-08-28)
- SHRI GANESH DATTATRAYA KATE AND OTHERS v. UNION OF INDIA THROUGH ITS LIEUTENANT COLONEL STAFF OFFICER (LAND) FOR ADMINISTRATIVE COMMANDANT, — Bombay High Court (2015-08-28)
- THE MANGANGA SAHAKARI SAKHAR KARKHANA LTD. v. THE EMPLOYEES PROVIDENT FUND ORGANIZATION AND ORS. — Bombay High Court (2015-08-28)