LexP.V. HARDAS, M.N. GILANI
346 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 346 |
Disposal nature
| OTHERS DISPOSED OFF | 177 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 67 |
| RULE ABSOLUTE | 59 |
| APPEAL ALLOWED/REVERSED | 15 |
| APPEAL DISMISSED/CONFIRMED | 7 |
| PARTLY ALLOWED PARTLY DISMISSED | 6 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
| ABATED | 3 |
Recent judgments
- MEHBOOB SAHEBZAADE PEERZAADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- HARIDAS KATHULYADAS GOSWAMI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-05-06)
- THE STATE OF MAHARASHTRA v. RAHUL RAMCHANDRA TARU — Bombay High Court (2011-05-06)
- MEHBOOB SAHEBZAADE PEERZAADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-06)
- SUNIL ATMARAM MORE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-05-06)
- SHRIPAD DATTATRAYA SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-05)
- MAJINDER MANGA SINGH TADDA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-05-05)
- KHANNASINGH AJITSINGH KALAYANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-05)
- RITUL PANDHARINATH NAKHAWA v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-05)
- TANAJI KHANDU JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-05)