LexK.R. SHRIRAM, S.C. DHARMADHIKARI
36 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 36 |
Disposal nature
| Disposed Off | 13 |
| OTHERS DISPOSED OFF | 3 |
| DISPOSED OFF | 3 |
| (unspecified) | 3 |
| Allowed To be withdrawn | 3 |
| Dismissed | 3 |
| Rule Made Absolute | 2 |
| RULE DISCHARGED | 2 |
Recent judgments
- S.S. V. DEVELOPERS AND BUILDERS AND ANR. v. UNION OF INDIA AND 9 ORS. — Bombay High Court (2014-06-25)
- JYOTI PRAKASH CHOUGULE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-01-07)
- JYOTI PRAKASH CHOUGULE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-01-07)
- SMT. NIRMALA KRISHNAJI KADAM v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-12)
- VIDYANIKETAN GRANTHALAYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-12)
- SHRI. JAGDISH UKHA PATIL v. MALEGAON ANDH SHIKSHAN PRASHIKSHAN SANSTHA, THROUGH PRESIDENT/SECRETARY AND ORS — Bombay High Court (2013-11-12)
- VIDYT METALLICS EMPLOYEES UNION v. VIDYUT METALLICS PVT. LTD., AND ORS — Bombay High Court (2013-11-12)
- VIRAJ VIJAY DESHAPANDE v. THE UNIVERSITY OF PUNE and ORS. — Bombay High Court (2013-11-12)
- SMT. NIRMALA KRISHNAJI KADAM v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-12)
- DASTAGEER EDUCATION AND WELFARE TRUST THROUGH CHAIRMAN v. DIRECTORATE OF PRIMARY EDUCATION THROUGH JOINT DIRECTOR, AND ORS — Bombay High Court (2013-11-12)