LexP.V. HARDAS, N.D. DESHPANDE
124 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 124 |
Disposal nature
| OTHERS DISPOSED OFF | 65 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 17 |
| RULE ABSOLUTE | 17 |
| (unspecified) | 8 |
| APPEAL ALLOWED/REVERSED | 5 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| ABATED | 2 |
| PARTLY ALLOWED PARTLY DISMISSED | 1 |
Recent judgments
- MOHAMED ALI MOHIDDIN SHAIKH v. COMMISSIONER OF POLICE AND ANR — Bombay High Court (2011-03-22)
- VINOD DAMODAR GOGLE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-21)
- PANDURANG BABAJIRAO SHINDE AND ORS v. THE COLLECTOR, COLLECTOR OFFICE RATNAGIRI AND ORS — Bombay High Court (2011-03-18)
- CHUNNIBAI MASTA RAM NIRMAL ZADUWALA v. MASTRAM BHOLAPRASAD NIRMAL ZADUWALA AND ORS — Bombay High Court (2011-03-18)
- THE STATE OF MAHARASHTRA v. RAHUL RAMCHANDRA TARU — Bombay High Court (2011-03-18)
- SURYAKANT JAYRAM ANARTHE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-03-18)
- HASAN MOHMMED MAKWANA v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-03-18)
- MAHENDRA ATMARAM MAYEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-03-18)
- CHANDRAKANT KONDIBA BHAGAT v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-03-18)
- PANDURANG BABAJIRAO SHINDE AND ORS v. THE COLLECTOR, COLLECTOR OFFICE RATNAGIRI AND ORS — Bombay High Court (2011-03-18)