LexS.A. BOBDE, RAJESH G. KETKAR
365 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 365 |
Disposal nature
| Rule Made Absolute | 92 |
| Rule Discharged | 63 |
| Disposed Off | 60 |
| Allowed | 43 |
| Dismissed | 30 |
| Allowed To be withdrawn | 30 |
| DISPOSED OFF | 26 |
| ABSOLUTE | 8 |
Recent judgments
- ANANDA VITHU KENE (SINCE DECD) THROUGH LRS, HINDURAO ANANDA KENE AND ORS v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION, KOLHAPUR AND ORS — Bombay High Court (2012-10-12)
- SHRI. APPASAHEB BABANRAO SURYAWANSHI v. THE STATE OF MAHARASHTRA, URBAN DEVELOPMENT DEPT AND ORS — Bombay High Court (2012-10-12)
- VISHRAM JANBA KAMBLE (SINCE DECD) THROUGH LRS, JANABA VISHRAM KAMBLE v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2012-10-12)
- ANANDA VITHU KENE (SINCE DECD) THROUGH LRS, HINDURAO ANANDA KENE AND ORS v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION, KOLHAPUR AND ORS — Bombay High Court (2012-10-12)
- VISHRAM JANBA KAMBLE (SINCE DECD) THROUGH LRS, JANABA VISHRAM KAMBLE v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2012-10-12)
- SHRI. SAKHARAM RAMA MAGDUM (SINCE DECD) THROUGH LRS, SHRIPATI SAKHARAM MAGDUM AND ANR v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2012-10-12)
- VASANT BALA SUTAR v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2012-10-12)
- KAMLAKAR YASHWANT JADHAV v. THE BRIHANMUMBAI ELECTRIC SUPPLY AND TRANSPORT UNDERTAKING AND 3 ORS. — Bombay High Court (2012-10-12)
- UNION OF INDIA AND ANR. v. MADHURI M. KELKAR AND ORS. — Bombay High Court (2012-10-12)
- LAXMAN GANU CHOUKEKAR v. THE COLLECTOR AND DEPUTY DIRECTOR FOR REHABILITATION AND ORS — Bombay High Court (2012-10-12)