LexR.D. DHANUKA, A.M. KHANWILKAR
194 recorded High Court judgment(s) · 2012–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 194 |
Disposal nature
| Disposed Off | 102 |
| DISPOSED OFF | 30 |
| OTHERS DISPOSED OFF | 16 |
| Dismissed | 10 |
| Dissmiss For Default/Non-Prosecution | 7 |
| Allowed To be withdrawn | 7 |
| DISMISSED | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 3 |
Recent judgments
- SHAMIM MASOOR BEGI v. MAZHAR HUSSAIN AND 2 ORS. — Bombay High Court (2013-02-05)
- WESTERN MAHARASHTA WEAVERS CENTRAL CO-OPERATIVE ASSOCIATION LTD AND ORS v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION, SOLAPUR, THROUGH AREA MANAGER AND ORS — Bombay High Court (2013-02-05)
- WESTERN MAHARASHTA WEAVERS CENTRAL CO-OPERATIVE ASSOCIATION LTD AND ORS v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION, SOLAPUR, THROUGH AREA MANAGER AND ORS — Bombay High Court (2013-02-05)
- MADATHI JANARDANAN v. INDIAN OIL CORPORATION LTD. — Bombay High Court (2012-12-17)
- HANMANT GURAPPA BHOSAGI v. UNION OF INDIA AND ORS — Bombay High Court (2012-12-17)
- GAJANAN VASUDEV KARMARKAR (SINCE DECD) THROUGH LRS, MAHESH GAJANAN KARMARKAR AND ORS v. THE STATE OF MAHARASHTRA, THROUGH DEPT OF URBAN DEVELOPMENT AND ORS — Bombay High Court (2012-12-17)
- BABURAO BHAUSAHEB MIRAJKAR v. ICHALKARANJI MUNICIPAL COUNCIL AND ANR — Bombay High Court (2012-12-17)
- MR. SHARAD BABURAO ROKADE v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2012-12-17)
- 1. MR. MANJEETSINGH SURJITSINGH VALECHA AND 3 ORS. v. 1. THE PIMPRI CHINCHWAD MUNICIPAL CORPORATION, AND 2 ORS. — Bombay High Court (2012-12-17)
- SHRI. BHOJRAYA RAMANNA PATRIGIDA v. THE DISTRICT MALARIA OFFICER, PANDHARPUR AND ORS — Bombay High Court (2012-12-17)