LexS.B.DESHMUKH, SHRIHARI P. DAVARE
273 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 273 |
Disposal nature
| Admitted/Allowed/Granted/Rule Absolute | 73 |
| (unspecified) | 61 |
| Disposed off/Dismissed for default | 55 |
| Dismissed/Rule Discharged | 48 |
| Withdrawn | 34 |
| Rejected at Admission stage | 2 |
Recent judgments
- THE STATE OF MAH AND ORS v. DINESH SAHEBROA HARNE AND ORS — Bombay High Court (2011-08-04)
- KASHINATH BHIKAJI HIWARALE AND ORS v. SARDAR ABCHALANGARSINGH SARDAR KARAMSINGH AND ORS — Bombay High Court (2010-10-28)
- SHRIRAMPUR EDUCATION SOCIETY AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2010-10-28)
- SADASHIV NARAYAN KATEKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-10-27)
- ABDUL HAKIM ABDUL HAMIDBAGWAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-10-27)
- ABDUL HAKIM ABDUL HAMIDBAGWAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-10-27)
- KAILAS NARAYAN PARVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-10-27)
- THE STATE OF MAHARASHTRA and ORS. v. YUVRAJ DASHRATH PATIL — Bombay High Court (2010-10-26)
- ARUN GANGADHAR PATALE v. THE STATE OF MAH AND ORS — Bombay High Court (2010-10-26)
- THE MAHARASHTRA NAGARI SAHAKARI BANK LTD LATUR THROUGH ITS BR.MANAGER AND ANR v. RAVINDRA PRABHAKAR KULKARNI AND ORS — Bombay High Court (2010-10-26)