LexRAVI K. DESHPANDE, B.H. MARLAPALLE
21 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 21 |
Disposal nature
| Allowed | 8 |
| Dismissed | 5 |
| Disposed Off | 5 |
| Allowed To be withdrawn | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
| Dismissed for non-complying conditional Order | 1 |
Recent judgments
- PARMVIR PARMAR v. VINNY PARMAR — Bombay High Court (2009-04-24)
- MAHARASHTRA STATE ELECTRICITY BOARD. v. KRISHNABAI @ SATYABHAMA SAKHARAM KULKARNI D.H. PRABHAKAR SAKHARAM KULKARNI AND OTHRS — Bombay High Court (2009-04-04)
- SAMEER RAJNIKANT MEHTA v. HETAL SAMEER MEHTA — Bombay High Court (2009-04-02)
- NEW INDIA ASSURANCE CO. LTD. v. SANGITA R. MOR AND OTHRS — Bombay High Court (2009-04-02)
- THE STATE OF MAHRASHTRA v. SHANKAR RAGHO KUMBHAR D/H- NARESH RAMCHANDRA KUMBHAR AND OTHRS — Bombay High Court (2009-04-01)
- ASHOK KESHAV PATIL v. APARNA ASHOK PATIL — Bombay High Court (2009-04-01)
- THE STATE OF MAHARASHTRA v. SHANKAR RAGHO KUMBHAR D/H- NARESH RAMCHANDRA KUMBHAR AND OTHRS — Bombay High Court (2009-04-01)
- THE STATE OF MAHRASHTRA v. HANUMAN VILAS KENI D/H- ANJANA HANUMAN KENI AND OTHRS — Bombay High Court (2009-04-01)
- THE STATE OF MAHARASHTRA v. HANUMAN VILAS KENI D/H- ANJANA HANUMAN KENI AND OTHRS — Bombay High Court (2009-04-01)
- MARUTI GANPAT SHINDE v. VANDANA MARUTI SHINDE — Bombay High Court (2009-04-01)