S.A. BOBDE, D.G. DESHPANDE

406 recorded High Court judgment(s) · 2005–2007

Courts

Bombay High Court

406

OTHERS DISPOSED OFF	252
BAIL GRANTED / REJECTED(FOR APEAL)	49
DELAY CONDONATED/REJECTED.	36
OTHER DISPOSED OFF	19
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	18
RULE ABSOLUTE	11
RULE DISCHARGED	9
Disposed Off	3

THE STATE OF MAHARASHTRA v. RAYSINGH FATTU BARDE AND ORS. — Bombay High Court (2007-02-06)
ASHOK KRISHNAJI INAMDAR v. CHITRA A. SALUNKHE AND ORS. — Bombay High Court (2006-08-11)
SURESH @ PAPPU DAGADU CHAVAN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-11)
SATPALSING BECHANSINGH BAGUL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-08-11)
FAROOQ AHMED IQBAL SUSSAIN SHAIKH AND ANR v. SR INSPECTOR SHANTINAGER POLICE STATIO BHIWANDI AND ANR — Bombay High Court (2006-08-11)
RAKESH @ GABBAR BHUDDHIRAM YADAV v. THE SUPERINTENDENT AND ANR . — Bombay High Court (2006-08-11)
SHIVAJI DASHRATH GAIKWAD v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-11)
THE STATE OF MAHARASHTRA v. ARJUN LAXMAN JOGADIYA @ ABDUL REHMAN SHAIKH — Bombay High Court (2006-08-11)
RAMKANT MARUTI LIGAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-08-11)
AJAY YOGINDRA MAFATLAL v. DHIRAJ MANEKLAL MEHTA AND ANR — Bombay High Court (2006-08-10)