LexR.S. MOHITE, R.M. LODHA
546 recorded High Court judgment(s) · 2004–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 546 |
Disposal nature
| OTHERS DISPOSED OFF | 102 |
| Disposed Off | 96 |
| Dismissed | 83 |
| Rule Discharged | 80 |
| DELAY CONDONATED/REJECTED. | 33 |
| Allowed To be withdrawn | 33 |
| Rejected | 22 |
| Allowed | 18 |
Recent judgments
- MAHARASHTRA JEEVAN PRADHIKARAN v. NIRMALABEN SHAMBHUPRASAD PATEL (DECD.)and ORS. — Bombay High Court (2007-03-28)
- SHRI.BHUPENDRA THAKARSI PAREKH v. THE SPECIAL LAND ACQUISITIONOFFICER — Bombay High Court (2006-12-14)
- VIJAY SITARAM KADAM AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-11-20)
- BABAN SHRIPAT GAIKWAD v. UNION OF INDIA and ORS. — Bombay High Court (2006-11-20)
- RANJANA RAJENDRA GANDHI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-20)
- THE CHIEF OFFICER, RATNAGIRI MUNICIPAL COUNCIL v. ANANDA VISHNU SALVI — Bombay High Court (2006-09-12)
- THE CHIEF OFFICER, RATNAGIRI MUNICIPAL COUNCIL v. CHANDRASHEKHAR SITARAM PIMPUTKAR — Bombay High Court (2006-09-12)
- THE CHIEF OFFICER-RATNAGIRI MUNICIPAL COUNCIL v. SHANKAR MAHADEO WADEKAR — Bombay High Court (2006-09-12)
- THE CHIEF OFFICER-RATNAGIRI MUNICIPAL COUNCIL v. DILIP ANTU KAMBLE — Bombay High Court (2006-09-12)
- THE CHIEF OFFICER-RATNAGIRI MUNICIPAL COUNCIL v. SHANKAR MAHADEO WADEKAR — Bombay High Court (2006-09-12)