LexM. S. SONAK, BHARAT P. DESHPANDE
668 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 668 |
Disposal nature
| Disposed of | 460 |
| Withdrawn | 58 |
| Dismissed | 55 |
| Rule made absolute | 31 |
| Allowed | 26 |
| Rule Disposed of | 12 |
| Infructuos | 8 |
| Dismissed for non prosecution | 4 |
Recent judgments
- TELOTIN DOMINGO CABO AND 3 ORS v. STATE OF GOA THR. ITS CHIEF SECRETARY AND 13 ORS — Bombay High Court (2024-02-27)
- TELOTIN DOMINGO CABO AND 3 ORS v. STATE OF GOA THR. ITS CHIEF SECRETARY AND 13 ORS — Bombay High Court (2024-02-27)
- NEEVED Y. MALIK v. DIRECTOR OF PANCHAYATS AND 5 ORS — Bombay High Court (2024-02-21)
- WILBUR D SOUZA v. STATE OF GOA THR ITS CHIEF SECRETARY AND 3 ORS — Bombay High Court (2024-02-21)
- VILLAGE PANCHAYAT ST. ANDRE THR ITS SARPANCH AND SECRETARY AND ANR v. STATE OF GOA THR ITS CHIEF SECRETARY AND 3 ORS — Bombay High Court (2024-02-21)
- BHAGHIRATI RAGHUNATH SAWANT AND 9 ORS v. THE DISTRICT COLLECTOR NORTH GOA REVENUE BRANCH AND ANR — Bombay High Court (2024-02-21)
- DEVENDRA DESHPRABHU AND ANR v. THE DIRECTOR, DIRECTORATE OF SPORTS AND YOUTH AFFAIRS — Bombay High Court (2024-02-21)
- NEEVED Y. MALIK v. DIRECTOR OF PANCHAYATS AND 5 ORS — Bombay High Court (2024-02-21)
- ANIL PANDURANG PRABHU v. STATE OF GOA THR CHIEF SECRETARY AND 3 ORS — Bombay High Court (2024-02-21)
- SURYA G. KERKAR v. DIRECTOR OF PROVEDORIA AND ANR — Bombay High Court (2024-02-21)