LexR.Y. GANOO, B.H. MARLAPALLE
375 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 375 |
Disposal nature
| OTHERS DISPOSED OFF | 239 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 35 |
| Disposed Off | 22 |
| Allowed | 17 |
| DELAY CONDONATED/REJECTED. | 9 |
| Rejected | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
| RULE ABSOLUTE | 5 |
Recent judgments
- SUBHASH YASWANT KATHARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-09-20)
- SUBHASH YASWANT KATHARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-09-20)
- CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD., v. M/S MAKHIJA DEVELOPERS PVT. LTD., AND ORS — Bombay High Court (2011-05-04)
- CITY INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD., v. MAKHIJA DEVELOPERS PVT. LTD., AND ORS — Bombay High Court (2011-05-04)
- SUSHEEL SHARMA v. K. RAMAKRISHNA AND ORS — Bombay High Court (2011-02-21)
- SHIV SEVA CHARITABLE TRUST v. THE COLLECTOR, THANE AND ORS. — Bombay High Court (2010-11-19)
- AVINASH SITARAM BORCHATE AND ANR,. v. ARUNA DATTATRAYA GUNJAL AND ORS. — Bombay High Court (2010-11-19)
- PRAKASH DNYANDEV YADAV v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-11-19)
- HEMLATA @ KAMINI LAXMAN DHAMALE v. LAXMAN KRISHNA DHAMALE — Bombay High Court (2010-11-19)
- JOTIBA VIJAY NIWALE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-11-19)