LexR.M. LODHA
112 recorded High Court judgment(s) · 1995–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 112 |
Disposal nature
| DISPOSED OFF | 31 |
| Dispossed Off/Dismiss for Default | 15 |
| Dismissed | 12 |
| Dismissed/Rule Discharged | 10 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 6 |
| Rejected at Admission Stage | 6 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 4 |
| Rejected | 4 |
Recent judgments
- ANNAPPA DUNDAPA GHULANWAR v. THE CHAIRMAN, HALKARNI BHAG SHIKSHAN PR.MANDAL — Bombay High Court (2008-06-04)
- ANNAPPA DUNDAPA GHULANWAR v. THE CHAIRMAN, HALKARNI BHAG SHIKSHAN PR.MANDAL — Bombay High Court (2008-06-04)
- SHRI KULKARNI ANIL PANDITRAO v. 1. SENION SUPERINTENDENT, POST OFFICES AND OTHERS — Bombay High Court (2006-07-21)
- UMA ANUJ SARNA v. ANUJ KANWAR SARNA — Bombay High Court (2006-07-21)
- RUPEE CO-OP.BANK LTD. v. SHRI. SHIVNERI SAHAKARI BANK LTD.and ORS. — Bombay High Court (2006-07-21)
- TUKARAM GANPATI GOTKHINDE (DECD.)BY LRS. v. AKARAM GANPATI GOTKHINDE — Bombay High Court (2006-07-21)
- SHRI KULKARNI ANIL PANDITRAO v. 1. SENION SUPERINTENDENT, POST OFFICES AND OTHERS — Bombay High Court (2006-07-21)
- DATTU RAMBHAU KATAKE v. SARLA CHINTAMAN CHANDRACHUD (DESD) LRS. — Bombay High Court (2006-07-21)
- TUKARAM GANPATI GOTKHINDE (DECD.)BY LRS. v. AKARAM GANPATI GOTKHINDE — Bombay High Court (2006-07-21)
- SURESH SHRIPAD CHITALE and ANR. v. VASANT RAMCHANDRA CHITALE (DECD.)BY LRS.and ORS. — Bombay High Court (2006-07-21)