LexR.S. DALVI, . S. RADHAKRISHNAN
136 recorded High Court judgment(s) · 2007–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 136 |
Disposal nature
| OTHERS DISPOSED OFF | 58 |
| DELAY CONDONATED/REJECTED. | 18 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 16 |
| OTHER DISPOSED OFF | 12 |
| RULE DISCHARGED | 9 |
| APPEAL DISMISSED/CONFIRMED | 7 |
| RULE ABSOLUTE | 5 |
| TRIAL BE EXPEDITED | 2 |
Recent judgments
- CHAITANYA JAYANTILAL PARIKH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-02-13)
- HARESH MOHANDAS RAJPUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-01-11)
- AFZAL SAUDAGAR v. THE JOINT SECRETARY, GOVT. OF INDIA AND ORS. — Bombay High Court (2007-12-13)
- VANEETA YESHWANT JADHAV and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-11-23)
- JAGDISH @ JAGGU KARSAN BORICHA . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2007-11-02)
- RAJENDRA EKNATH APUGADE AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-11-01)
- RAJENDRA EKNATH APUGADE AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-11-01)
- DILIP PREMANARAYAN TIWARI AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-11-01)
- SUNIL RAMASHTRAY YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-11-01)
- THE STATE OF MAHARASHTRA v. DILIP PREMNARAYAN TIWARI AND ORS. — Bombay High Court (2007-11-01)