LexP.V. HARDAS, P.N. DESHMUKH
690 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 690 |
Disposal nature
| OTHERS DISPOSED OFF | 427 |
| APPEAL DISMISSED | 49 |
| APPEAL CONFIRMED | 42 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 33 |
| RULE ABSOLUTE | 29 |
| OTHER DISPOSED OFF | 17 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 15 |
| Disposed Off | 14 |
Recent judgments
- VINOD GOVERDHANDAS ASRANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-24)
- SUHAS GANGADHAR RAHURKAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-24)
- GANPAT BHIKAJI BAMNE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-24)
- SHAILESH CHIMANLAL BHATT v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-24)
- AMIT AJITSINGH GILL v. JAMSHED JAAL DALAL AND ANR — Bombay High Court (2013-12-24)
- NITIN C. RATHOD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-24)
- SANTOSH EKNATH LANGDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-24)
- BOMBAY TEXTILE RESEARCH ASSOCIATION AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-24)
- M/S. HR MANTRA SOFTWARE PVT LIMITED v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-24)
- KESHARBHAI KHIMABHAI VOHANIA v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2013-12-24)