P.V. KAKADE, R.M.S. KHANDEPARKAR

139 recorded High Court judgment(s) · 2005–2005

Courts

Bombay High Court

139

OTHERS DISPOSED OFF	71
RULE DISCHARGED	23
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	16
RULE ABSOLUTE	11
APPEAL DISMISSED/CONFIRMED	8
OTHER DISPOSED OFF	4
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	3
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	2

RITA SHAILESH VYAS v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-25)
DATTARAM A. AWATE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2005-08-25)
MASTER KRISHNA @ CHOTU OM PRAKASH JAISWAL v. OFFICER-IN-CHARGE, BANDRA POLICE STATION AND ORS. — Bombay High Court (2005-05-06)
HORACE PEREIRA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
SURESH SHAM SINGH v. A.N.ROY and ANR. — Bombay High Court (2005-05-06)
V.P. SHETTY v. SENIOR INSPECTOR OF POLICE AND ANR. — Bombay High Court (2005-05-06)
JAGDISH PRANSHANKAR PANDYA v. MR.RAJAN KATDARE and ANR. — Bombay High Court (2005-05-05)
SWAPNIL RAMAKANT DHOTE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-05)
PRADNYA PRADEEP KENKARE AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-05-05)
HIRSINGH T. RAO v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2005-05-04)