RETIRED JUDGE

1,466 recorded High Court judgment(s) · 1950–2023

Courts

Bombay High Court

1466

DISPOSED OFF	435
Disposed Off	314
(unspecified)	146
Dismissed	96
Allowed	77
ABSOLUTE	56
Dismissed for non-complying conditional Order	51
OTHERS DISPOSED OFF	51

SARJERAO GANPATI PATIL, v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD. AND ORS — Bombay High Court (2023-04-21)
SAMINA KISMAT PATEL @ SAMINA MANSOOR MUJAWAR v. STATE OF MAHRASHTRA AND ORS — Bombay High Court (2022-06-14)
SAYAJI PANDURANG DABADE and ANR. v. TUKARAM NANA DABADE and ANR — Bombay High Court (2020-02-26)
SAYAJI PANDURANG DABADE and ANR. v. TUKARAM NANA DABADE and ANR — Bombay High Court (2020-02-26)
SAYAJI PANDURANG DABADE and ANR. v. TUKARAM NANA DABADE and ANR — Bombay High Court (2020-02-26)
SAYAJI PANDURANG DABADE and ANR. v. TUKARAM NANA DABADE and ANR — Bombay High Court (2020-02-26)
THE MUNICIPAL CORPORATION OF GREATER MUMBAI v. SURESH VITTHAL TADGE — Bombay High Court (2020-02-11)
MR. ACHLESH DAGA AND ORS. v. MR. NIKHIL KUMAR DAGA AND ANR. — Bombay High Court (2020-02-04)
SMT. SUBIYAKHATUN SHAKIL AHMED AND ORS. v. RELIANCE GENERAL INSURANCE CO.LTD. AND ANR. — Bombay High Court (2020-01-29)
SUKHDEO MAHADEO KHANDEKAR (SINCE DECD) THROUGH LRS, RUKHMINI SUKHDEO KHANDEKAR AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, REVENUE AND FOREST DEPT AND ORS — Bombay High Court (2020-01-27)