LexS.A. BOBDE, . MRIDULA BHATKAR
618 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 618 |
Disposal nature
| Rule Made Absolute | 202 |
| Disposed Off | 159 |
| Allowed | 63 |
| Allowed To be withdrawn | 43 |
| DISPOSED OFF | 33 |
| WITHDRAWN | 19 |
| ABSOLUTE | 18 |
| OTHERS DISPOSED OFF | 14 |
Recent judgments
- SHRI. AHMED IBRAHIM PARWANI v. SHRI. VIJAY RAMKRISHNA KULKARNI, THROUGH EXECUTORS AND ORS — Bombay High Court (2012-09-27)
- SHRI. AHMED IBRAHIM PARWANI v. SHRI. VIJAY RAMKRISHNA KULKARNI, THROUGH EXECUTORS AND ORS — Bombay High Court (2012-09-27)
- VASANT S/O RAMKRISHNA ADGAONKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2012-09-14)
- MURDEVI SURENDRA UPADHYE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-08-17)
- MISS. ASHWINI NARENDRA GURAV v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- MISS. ASHWINI NARENDRA GURAV v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- MAHAGIRI JUMA MASJID TRUST THROUGH TRUSTIEES HAJI ABDUL SATAR REHMAN AND ORS v. THE UNION OF INDIA AND ORS — Bombay High Court (2012-08-17)
- SHRI. BHAYALAL BHIKU YADAV, THROUGH POWER OF ATTORNEY HOLDER, SHRI. HARESH HIRANAND RAJWANI v. THE ULHASNAGAR MUNICIPAL CORPORATION, THROUGH MUNICIPAL COMMISSIONER AND ORS — Bombay High Court (2012-08-17)
- MURDEVI SURENDRA UPADHYE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-08-17)
- MUMBAI AGRICULTURAL PRODUCE MARKET COMMITTEE, MUMBAI v. M/S.NAVI MUMBAI GARLIC MERCHANT ASSOCIATION AND ORS. — Bombay High Court (2012-08-17)