LexR.M. SAVANT., F.I. REBELLO
555 recorded High Court judgment(s) · 2007–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 555 |
Disposal nature
| Disposed Off | 202 |
| Rule Made Absolute | 115 |
| Rejected | 85 |
| Dismissed | 30 |
| Allowed To be withdrawn | 30 |
| Allowed | 22 |
| Rule Discharged | 19 |
| Dissmiss For Default/Non-Prosecution | 18 |
Recent judgments
- BHAUSAHEB SHIVSHANKAR DHAVAN, v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-06-23)
- BHAUSAHEB SHIVSHANKAR DHAVAN, v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-06-23)
- RAMESH RAMHARI MORE v. THE REGISTRAR, DISTRICT COURT, SOLAPUR AND ORS. — Bombay High Court (2007-06-29)
- SHEETAL ANNASAHEB PATIL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)
- NAVRANG PRINTERS AND PACKAGERS PVT. LTD. AND ANR. v. THE COLLECTOR, THANE AND ANR. — Bombay High Court (2007-06-29)
- JITENDRA CHANDRAPALSING PARDESHI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)
- POPAT NANASO PAWAR v. RASHTRIYA SHIKSHAN SANGH AND ORS. — Bombay High Court (2007-06-29)
- POPAT NANASO PAWAR v. RASHTRIYA SHIKSHAN SANGH AND ORS. — Bombay High Court (2007-06-29)
- SHARAD SHIVNARAYAN PARDESHI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)
- HARIDAS NARAYAN POTABATTI v. THE REGISTRAR, DISTRICT COURT, SOLAPUR AND ORS. — Bombay High Court (2007-06-29)