LexK.U. CHANDIWAL, V.M. DESHPANDE
435 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 435 |
Disposal nature
| DISPOSED OFF | 422 |
| RULE ABSOLUTE | 5 |
| APPLICATION ALLOWED | 3 |
| DISMISSED | 2 |
| Admitted/Allowed/Granted/Rule Absolute | 1 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 1 |
| RULE DISCHARGED | 1 |
Recent judgments
- MAHADEV MANOHAR CHATRE C.NO.7456 v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-06)
- ADINATH NANASAHEB KAKADE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-05-06)
- RAJESH KISHOR PATIL AND OHTERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-05-06)
- SHIVAJI JANAPPA LANDGE C.NO.4353 v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-06)
- NASIBKHA SHABBIRKHA AND ANR v. THE STATE OF MAH — Bombay High Court (2014-05-05)
- BHASKAR BABASAHEB KHANDAGALE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-05-05)
- KALABAI AMBADAS NIKALJE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2014-05-05)
- ATMARAM RAMRAO DENGALE C.NO.15837 v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-05)
- VYANKAT SAKHARAM CHANDURE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-05-05)
- NARENDRA TUKARAM MAHAJAN KOLTE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-05-03)