LexR.S. MOHITE, S.S. PARKAR
21 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 21 |
Disposal nature
| OTHERS DISPOSED OFF | 11 |
| PARTLY ALLOWED PARTLY DISMISSED | 3 |
| APPEAL ALLOWED/REVERSED | 2 |
| APPEAL DISMISSED/CONFIRMED | 2 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 2 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- MASHAK BAKSHUBAHAI PATHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-01-19)
- MASHAK BAKSHUBAHAI PATHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-01-19)
- POPAT EKNATH BODKE v. THE SUPERINTENDENT OF POLICE SOLAPUR and ORS. — Bombay High Court (2004-09-09)
- POPAT EKNATH BODKE v. THE SUPERINTENDENT OF POLICE SOLAPUR and ORS. — Bombay High Court (2004-09-09)
- STATE OF MAHARASHTRA. v. LAXMAN SAMBHAJI SHEJUL AND ORS. — Bombay High Court (2004-09-02)
- GANESHSING SUNDARSING CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-09-01)
- GANESHSING SUNDARSING CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-09-01)
- THE STATE OF MAHARASHTRA v. VISHWAS @ PINTYA MADHUKAR PAIGUDE and ORS. — Bombay High Court (2004-08-31)
- BABUSAHEN APPARAO PATIL AND OTHERS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-08-26)
- NOOR MOHAMMED ABDUL GAFOOR v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-08-25)