LexRETIRED JUDGE, S.A. BOBDE
27 recorded High Court judgment(s) · 2004–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 27 |
Disposal nature
| DISPOSED OFF | 17 |
| ABSOLUTE | 3 |
| DISMISSED | 2 |
| (unspecified) | 1 |
| JUDGEMENT | 1 |
| OTHERS DISPOSED OFF | 1 |
| INFRUCTIOUS | 1 |
| WITHDRAWN | 1 |
Recent judgments
- SACHIN DAMU UBALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-11-09)
- MS.SHIRIN BHARUCHA v. STATE OF MAHARASHTRA — Bombay High Court (2008-01-24)
- shri navendra nath mithal v. paresh c nath and ors — Bombay High Court (2006-12-20)
- ROMA SUNIL VOHRA AND ANR. v. HYDERABAD INDUSTRIES LIMITED AND 4 ORS. — Bombay High Court (2006-12-19)
- KISHOR K. MEHTA v. A1 BARR FINANCE HOUSE LTD. — Bombay High Court (2006-12-13)
- EZRA ABOODY v. HUMAYUN DHANRAJGIR AND ORS. — Bombay High Court (2006-12-04)
- MRS. VANDANA MAKHARIA v. DHRUVA KUMAR MAKHARIA AND ORS. — Bombay High Court (2006-11-21)
- mrs vandana makharia v. mr dhruva kumar makharia and ors — Bombay High Court (2006-11-21)
- R.V. BHASIN (ADVOCATE IN PERSON) v. SUNIL KUMAR KAPUR — Bombay High Court (2006-10-17)
- THE MEMON CO-OPERATIVE BANK LIMITED v. RAVINDERSINGH AROARA AND 5 ORS. — Bombay High Court (2006-10-17)