LexR.S. DALVI, B.H. MARLAPALLE
431 recorded High Court judgment(s) · 2006–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 431 |
Disposal nature
| OTHERS DISPOSED OFF | 261 |
| DELAY CONDONATED/REJECTED. | 32 |
| Allowed | 27 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 22 |
| Disposed Off | 19 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 17 |
| Dismissed | 13 |
| OTHER DISPOSED OFF | 5 |
Recent judgments
- A.G.SHAH v. STATE OF MAHARASHTRA — Bombay High Court (2010-11-24)
- ANIL G.SHAH and ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2010-11-24)
- SHAIKH ABUBAKAR SULEMAN AND ANR v. THE COMMISSIONER OF POLICE AND ORS — Bombay High Court (2010-07-16)
- DECCAN RESORTS (MAHAD) PRIVATE LIMITED AND ANR v. THE ABHYUDAYA CO-OPERATIVE BANK LIMITED AND ORS — Bombay High Court (2010-07-16)
- HARI DHONDIBA KHULE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-07-16)
- SANJAY MISHRIMAL PUNAMIYA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-15)
- LALIT KUMAR MODI v. THE BOARD OF CONTROL FOR CRICKET IN INDIA and 5 ORS — Bombay High Court (2010-07-15)
- MOHAMED SALIM SHAIKH AHMED v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-15)
- MAHESH LALCHAND MIRANI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-14)
- SUNIL GIRIDHAR GHARDASHI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-13)