LexR.M. LODHA, A.S. BAGGA
155 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 155 |
Disposal nature
| Disposed Off | 62 |
| DISPOSED OFF | 25 |
| Dismissed | 24 |
| Rule Discharged | 11 |
| Dissmiss For Default/Non-Prosecution | 10 |
| Dismissed for non-complying conditional Order | 6 |
| Allowed To be withdrawn | 5 |
| Rejected | 4 |
Recent judgments
- PANDURANG BHAU PATIL v. NAGRIK HAKK SANGHARSH SAMMITTI AND ORS — Bombay High Court (2006-07-13)
- VARSHA S.SAWANT AND ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-07-05)
- THE STATE OF MAHARASHTRA AND ORS. v. SHIVDAS MANGLU GOWARI AND ORS. — Bombay High Court (2006-06-30)
- THE STATE OF MAHARASHTRA AND ORS. v. GURUNATH TRIMBAK BHOPI AND ORS. — Bombay High Court (2006-06-30)
- THE STATE OF MAHARASHTRA AND ORS. v. KUNDALIK BALU PAVANEKAR AND ORS. — Bombay High Court (2006-06-30)
- YUVARAJ SHAHU CHHATRAPATI PANI PURVATHA SEVA SHH. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-06-30)
- THE STATE OF MAHARASHTRA AND ORS. v. SHIVDAS MANGALU GOVARI AND ORS. — Bombay High Court (2006-06-30)
- KAMAL LAXMAN VICHARE v. LAXMAN KESHAVRAO VICHARE — Bombay High Court (2006-06-30)
- YUVARAJ SHAHU CHHATRAPATI PANI PURVATHA SEVA SHH. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-06-30)
- THE STATE OF MAHARASHTRA AND ORS. v. JANABAI SHALIK PETHKAR AND ANR. — Bombay High Court (2006-06-30)