LexP.V. HARDAS
21 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 21 |
Disposal nature
| OTHERS DISPOSED OFF | 20 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 1 |
Recent judgments
- ARJUN PUNA SONI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-10)
- BALA @ USTAD DIGAMBAR SHITOLE v. STATE OF MAHARASHTRA — Bombay High Court (2014-01-09)
- SANJAY CHHABU SOLSE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- MOHAMMED KHALIL AHMED BHAMLA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-01-08)
- BHURI MOHD. IDA SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- BHIMRAO GANPAT JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- RAVINDRA HARISHCHANDRA PAWSHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- BHIMRAO GANPAT JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- SACHIN BANSILAL GHAIWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-08)
- ARVINDKUMAR BHAIYALAL SAHU v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-07)