LexP.V. HARDAS, . MRIDULA BHATKAR
437 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 437 |
Disposal nature
| OTHERS DISPOSED OFF | 243 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 80 |
| RULE ABSOLUTE | 58 |
| (unspecified) | 15 |
| OTHER DISPOSED OFF | 11 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE | 4 |
Recent judgments
- BAJARANG DATTATRAY PURI (INTERVENER) v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-13)
- SACHIN MANOHAR PALANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-13)
- KETAN TIRODKAR v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2013-11-13)
- UNION OF INDIA v. SANELE GLORIA MAGAGULA AND ANR — Bombay High Court (2013-11-13)
- RAJA HIRALAL YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-12)
- PRABODH P. SHENAI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-12)
- MOHD. MOTASIM MOHD. KHALID GADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-12)
- GIRISH S/O. KUKARAN NAIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-12)
- RADHAKANT YADAV S/O LATE SUDHIST NARAYAN YADAV v. THE UNION OF INDIA AND ORS — Bombay High Court (2013-11-12)
- AMOL ANKUSH PARGE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-12)