LexR.S. MOHITE, B.H. MARLAPALLE
106 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 106 |
Disposal nature
| DELAY CONDONATED/REJECTED. | 41 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 22 |
| OTHERS DISPOSED OFF | 19 |
| OTHER DISPOSED OFF | 11 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| APPEAL DISMISSED AT ADMISSION STAGE | 3 |
| PARTLY ALLOWED PARTLY DISMISSED | 3 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 1 |
Recent judgments
- ANKUSH MARUTI SHINDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-22)
- VIJAY KUMAR SHRIRANG JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-13)
- SHIVAJI BHAGUJI BHOI v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-13)
- THE STATE OF MAHARASHTRA v. BHARAT NARAYAN PATIL AND ORS. — Bombay High Court (2007-03-13)
- THE STATE OF MAHARASHTRA v. RAJEKHAN SARDAR MULLANI AND ORS. — Bombay High Court (2007-03-12)
- RAMCHANDRA BABU KOKARE v. THE STATE OF MAHARSHTRA — Bombay High Court (2007-03-12)
- THE STATE OF MAHARASHTRA v. RAJEKHAN SARDAR MULLANI AND ORS. — Bombay High Court (2007-03-12)
- PRAMOD AKARAM BHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-09)
- THE STATE OF MAHARASHTRA v. SURESH BABURAO CHANDANE — Bombay High Court (2007-03-09)
- ISLAM @ CHEDI MOHD. SUKRU SHIKALI v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-09)