LexS.A. BOBDE, R.M. LODHA
338 recorded High Court judgment(s) · 2002–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 338 |
Disposal nature
| DISPOSED OFF | 221 |
| DISMISSED | 32 |
| DISPOSED AT ADMISSION STAGE | 29 |
| Dismissed | 21 |
| WITHDRAWN | 12 |
| Disposed Off | 10 |
| Rejected at Admission Stage | 3 |
| OTHERS DISPOSED OFF | 3 |
Recent judgments
- POPAT GULABRAO MHETRE v. THE BOMBAY IRON AND STEEL LABOUR BOARD (FOR GREATER BOMBAY, THANE AND RAIGAD DISTRICT) — Bombay High Court (2007-01-16)
- Vidhyut Entp and 2 Ors v. Popatlal F. Sundesha and 8 Ors — Bombay High Court (2006-12-22)
- HASMUKH K.SHAH and ANR. v. SMT. KANAN F.RAWAL — Bombay High Court (2006-12-22)
- N/S. JYOTI BUILDERS v. MARGDARSHAN CO-OPERATIVE HOUSING SOCIETY LTD. — Bombay High Court (2006-12-22)
- SUBHASH GANDHI and ANR v. MISTRY BROTHERS and ORS. — Bombay High Court (2006-12-22)
- jayant kantilal parekh v. mukesh nandlal shah — Bombay High Court (2006-12-21)
- agarwal cargo carriers v. hindustan petroleum corporation ltd — Bombay High Court (2006-12-20)
- ardeshir p. banaji v. union of india and ors — Bombay High Court (2006-12-20)
- shivshankar and company v. hindustan petroleum corpoation limited — Bombay High Court (2006-12-20)
- MATCHLESS INVESTMENT FINANCE AND LEASING LTD. v. OOMMEN MICHAEL — Bombay High Court (2006-12-20)