LexS.B.DESHMUKH, A.M. THIPSAY
102 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 102 |
Disposal nature
| DISMISSED | 31 |
| DISPOSED OFF | 25 |
| APPLICATION ALLOWED | 13 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 8 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 8 |
| RULE ABSOLUTE | 7 |
| LEAVE TO APPEAL GRANTED/REFUSED | 4 |
| APPEAL ALLOWED/REVERSED | 3 |
Recent judgments
- RAHIBAI NANABHAU GAMBHIRE v. THE STATE OF MAH — Bombay High Court (2012-03-22)
- VIKRAM BABASAHEB JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-02-24)
- NARAYAN KASHINATH MUNJANE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-01-27)
- ZUMBAR SOMA SONAWANE v. THE STATE OF MAH — Bombay High Court (2012-01-27)
- THE STATE OF MAH v. SHANKAR SHRIRANG HARE — Bombay High Court (2012-01-27)
- GOPAL ONKAR PATIL, C.NO. 4492 OPEN JAIL PAITHAN v. THE STATE OF MAH — Bombay High Court (2012-01-25)
- SK. RAUF SK. AYUB v. THE STATE OF MAH — Bombay High Court (2012-01-25)
- KAKASAHEB MOHINIRAJ KHATIK v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-01-25)
- THE STATE OF MAHARASHTRA v. BADRODDIN FAKHRODDIN QAZI AND ANR — Bombay High Court (2012-01-25)
- THE STATE OF MAH v. SHAIKH IZHAR AHMED SHAIKH SALAUDDIN AND ORS — Bombay High Court (2012-01-25)