LexR.C. CHAVAN, V.G. PALSHIKAR
217 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 217 |
Disposal nature
| OTHERS DISPOSED OFF | 112 |
| APPEAL DISMISSED/CONFIRMED | 28 |
| DELAY CONDONATED/REJECTED. | 25 |
| APPEAL ALLOWED/REVERSED | 24 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 7 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 6 |
| PARTLY ALLOWED PARTLY DISMISSED | 4 |
| ABATED | 3 |
Recent judgments
- THE STATE OF MAHARSHTRA v. KALAPPA DAMANNA KAMBLE and ORS. — Bombay High Court (2005-08-12)
- BHASKAR DNYANU SHINDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-12)
- SANDEEP LAXMINARAYAN ACHARYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-12)
- KULDEEP K. YADAV AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-08-12)
- BALASAHEB GULAB GHULE and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-12)
- BABASO DHONDIBA KATTEKARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)
- THE STATE OF MAHARASHTRA v. DEELIP @ DEELIPSING VYANKATRAO MOHITE — Bombay High Court (2005-08-11)
- APPLN/3785/2004 of DEVDAS RAMBHAU BHARTI Vs — Bombay High Court (2005-08-11)
- CHIDANAND SHIVAPPA BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)
- SHRIKANT PARAGONDA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)