LexR.M.S. KHANDEPARKAR, S.R. SATHE
42 recorded High Court judgment(s) · 2006–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 42 |
Disposal nature
| Disposed Off | 14 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 7 |
| OTHERS DISPOSED OFF | 7 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Rejected | 2 |
| Dismissed | 2 |
| Rule Discharged | 1 |
| Compromised/Consent Terms | 1 |
Recent judgments
- ANIL JAISUKHLAL JAGIRDAR v. CENTRAL BUREU OF INVESTIGATION AND ANR. — Bombay High Court (2007-08-29)
- FILOMINA THOMAS JOHN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-08-28)
- Javed Nabihussain Siddique v. The State of Maharashtra — Bombay High Court (2007-08-28)
- VIJAY M. GAWADA v. PRIYANKA VIJAY GAWADA AND ANR. — Bombay High Court (2007-08-28)
- SAQUIB ABDUL HAMID NACHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
- BIBI ZAHARA MIRAI v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
- EKNATH KALU MHATRE v. STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
- J.K.G. VARGHESE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-28)
- ARIF ABDUL KADER MAJORIYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-27)
- JANARDHAN PARSHURAM MHATRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-08-27)