LexR.D. DHANUKA, M. M. SATHAYE
508 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 508 |
Disposal nature
| Disposed Off | 391 |
| Dismissed | 49 |
| Rule Made Absolute | 27 |
| Allowed | 25 |
| DISPOSED OFF | 10 |
| Transfer to other Court | 3 |
| By Transfer | 1 |
| Allowed To be withdrawn | 1 |
Recent judgments
- ARVIND NARAYAN GOLANDE v. STATE OF MAHARASHTRA, THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2023-05-03)
- MOHAN RAGHUNATH JADHAV AND ORS v. THE STATE OF MAHARASHTRA THRU THE SECRETARY URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2023-04-19)
- SHRI. NAGESH PRABHAKAR PATIL v. SHRI. SHRIKANT GOVIND TAKLIKAR AND ORS — Bombay High Court (2023-04-19)
- MOHAN RAGHUNATH JADHAV AND ORS v. THE STATE OF MAHARASHTRA THRU THE SECRETARY URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2023-04-19)
- SHRI. NAGESH PRABHAKAR PATIL v. SAU. SANGEET NATWARLAL KARWA AND ORS — Bombay High Court (2023-04-19)
- ATUR PARK-4 CO-OPERATIVE HSG. SOC. LTD. v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-04-19)
- KIRTIKUMAR BHAGWANDAS SHAH v. STATE OF MAHARASHTRA THROUGH CHIEF MINISTERS OFFICE GOVT. OF MAHARASHTRA AND ORS — Bombay High Court (2023-04-19)
- SHRI. NAGESH PRABHAKAR PATIL v. SAU. SANGEET NATWARLAL KARWA AND ORS — Bombay High Court (2023-04-19)
- SHRI. NAGESH PRABHAKAR PATIL v. SHRI. SHRIKANT GOVIND TAKLIKAR AND ORS — Bombay High Court (2023-04-19)
- UDAYSINGH BHOSALE v. SHRIDHAR SHIVAJI KARANDE — Bombay High Court (2023-04-11)