LexR.M. SAVANT., V.C. DAGA
205 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 205 |
Disposal nature
| DISPOSED OFF | 55 |
| Allowed | 30 |
| Disposed Off | 28 |
| ABSOLUTE | 25 |
| Dismissed | 18 |
| DISMISSED | 16 |
| Allowed To be withdrawn | 12 |
| WITHDRAWN | 8 |
Recent judgments
- DEEPAMANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-01-21)
- VIACOM 18 MEDIA PVT. LTD. v. LONAVALA NAGAR PARISHAD AND ORS. — Bombay High Court (2010-10-29)
- M/S. KOHINOOR TARPAULIN INDUSTRIES and OTHERS v. STATE OF MAHARASHTRA — Bombay High Court (2010-10-29)
- NARAYAN LAXMAN BODUS v. LIFE INSURANCH CORPORATION — Bombay High Court (2010-10-29)
- SHRIPATI KRISHNA MANE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-10-29)
- SODEXO SVC INDIA PRIVATE LIMITED v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-10-29)
- VIJAY KUMAR GOENKA v. THE UNION OF INDIA AND ORS. — Bombay High Court (2010-10-29)
- SOLUTIONS ADVERTISING PVT. LTD. v. THANE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-10-29)
- SHRIPATI KRISHNA MANE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-10-29)
- NEMCHAND VASANJI CHHEDA AND ORS. v. ZAVERI VASANJI SAVLA AND ORS. — Bombay High Court (2010-10-29)