LexR.M.S. KHANDEPARKAR, NARESH H. PATIL
60 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 60 |
Disposal nature
| Disposed Off | 26 |
| Rejected | 13 |
| Allowed To be withdrawn | 8 |
| Dissmiss For Default/Non-Prosecution | 5 |
| Dismissed for non-complying conditional Order | 2 |
| Dismissed | 2 |
| Allowed | 2 |
| Rule Made Absolute | 1 |
Recent judgments
- SHRI DATTA SAHAKARI DUDH VY.SANSTHA LTD., v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-09-12)
- HANUMAN SAHAKARI DOODH VY.SANSTHA LTD. v. PROP. SWAYAMBHOO MAHADEO SAH.DOODH VY.S.LTD.and ORS. — Bombay High Court (2006-09-12)
- SHRI DATTA SAHAKARI DUDH VY.SANSTHA LTD., v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-09-12)
- MUNICIPAL COUNCIL OF ICHALKARANJI v. MANGAL ANIL GAIKWAD AND ORS. — Bombay High Court (2006-09-01)
- UNION OF INDIA and ANR. v. KRISHNA KUMAR UPADHYAY — Bombay High Court (2006-09-01)
- SMT. JASWANT KAUR v. RAYAT SHIKSHAN SANSTHA and ORS. — Bombay High Court (2006-09-01)
- THE STATE OF MAHARASHTRA AND ORS. v. MANGAL ANIL GAIKWAD AND ANR. — Bombay High Court (2006-09-01)
- MUNICIPAL COUNCIL OF ICHALKARANJI v. MANGAL ANIL GAIKWAD AND ORS. — Bombay High Court (2006-09-01)
- THE STATE OF MAHARASHTRA AND ORS. v. MANGAL ANIL GAIKWAD AND ANR. — Bombay High Court (2006-09-01)
- SHIVAJI TRMBAK CHASKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-31)