LexR.M.S. KHANDEPARKAR, P.V. KAKADE
160 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 160 |
Disposal nature
| OTHERS DISPOSED OFF | 84 |
| RULE DISCHARGED | 28 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 24 |
| RULE ABSOLUTE | 9 |
| APPEAL DISMISSED/CONFIRMED | 8 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 3 |
| APPEAL ALLOWED/REVERSED | 1 |
| PARTLY ALLOWED PARTLY DISMISSED | 1 |
Recent judgments
- SHRI ARUN RAJ . v. UNION OF INDIA . AND ORS . — Bombay High Court (2005-08-25)
- IFTEKHAR USMAN SHAIKH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-08-25)
- DATTARAM A. AWATE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2005-08-25)
- A.SAI MADA SAMI v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-05-06)
- MUKHTIYARSINGH @ BABBI DILIPSINGH MULTANI v. THE COLLECTOR , PUNE — Bombay High Court (2005-05-05)
- MUSHTAQ FAKIR MOHAMMED QURESHI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-05)
- SEEMA MANIK PATIL v. JAICHANDRA KATE AND ORS. — Bombay High Court (2005-05-04)
- MUKESH MULCHAND BANSAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-05-04)
- KISHOR GOPALRAO BHAMARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-05-03)
- SNEHA RAMESH BANSAL AND ANR. v. UNION OF INDIA AND ANR. — Bombay High Court (2005-05-03)