LexR.S. DALVI
7,442 recorded High Court judgment(s) · 2005–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7442 |
Disposal nature
| DISPOSED OFF | 2642 |
| DISMISSED | 1065 |
| OTHERS DISPOSED OFF | 735 |
| Disposed Off | 692 |
| (unspecified) | 598 |
| Dismissed | 510 |
| ABSOLUTE | 173 |
| CONSENT TERM | 171 |
Recent judgments
- CURZON MARITIME LTD. v. PEC LTD. — Bombay High Court (2016-08-22)
- VATSALYA TRUST v. MR. ANAND PUSHPAKANT VYAS AND ANR. (PROP. ADOPTORS) — Bombay High Court (2015-10-30)
- RAMBALI BHARAT YADAV v. BRIHANMUMBAI MUNICIPAL CORPORATION — Bombay High Court (2015-10-30)
- MUNIR AKBAR KHAN v. CHIEF EXECUTIVE OFFICER, AND ORS — Bombay High Court (2015-10-30)
- RAMBALI BHARAT YADAV v. BRIHANMUMBAI MUNICIPAL CORPORATION — Bombay High Court (2015-10-30)
- RAMBALI BHARAT YADAV v. BRIHANMUMBAI MUNICIPAL CORPORATION — Bombay High Court (2015-10-30)
- SANTOSHKUMAR BABULAL AGARWAL v. PRAKASH CHANDRA SHARMA AND 30 ORS. — Bombay High Court (2015-10-30)
- RAMBALI BHARAT YADAV v. BRIHANMUMBAI MUNICIPAL CORPORATION — Bombay High Court (2015-10-30)
- MRS.SWETA TIBREAWAL v. MR. VINAY KUMAR TIBREWAL AND ORS — Bombay High Court (2015-10-29)
- RAMA SUBRAMANIAN SITARAMAN v. C.B.I. — Bombay High Court (2015-10-29)