LexS.B. MHASE, R.M. SAVANT
341 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 341 |
Disposal nature
| Disposed Off | 173 |
| Rejected | 62 |
| Rule Made Absolute | 36 |
| Allowed To be withdrawn | 29 |
| Dismissed | 26 |
| Allowed | 12 |
| Dismissed for non-complying conditional Order | 1 |
| (unspecified) | 1 |
Recent judgments
- JYOTI H. MEHTA AND ORS. v. THE CUSTODIAN — Bombay High Court (2009-10-16)
- KHAJAGI PRATHAMIK SHIKSHAK AND SHIKSHAKETAR SAHAKARI PAT SANSTHA AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-16)
- DHARAMSINGH HIRALAL NAGARKAR v. COMMISSIONER, SANGLI MIRAJ AND KUPWAD MUNICIPAL CORPORATION SANGLI AND ANR. — Bombay High Court (2009-10-16)
- KHAJAGI PRATHAMIK SHIKSHAK AND SHIKSHAKETAR SAHAKARI PAT SANSTHA AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-16)
- REVANSIDDHA BHIMRAO JAVALKOTE v. DIVISIONAL CASTE SCRUTINY COMMITTEE AND ANR. — Bombay High Court (2009-10-15)
- DATTARAM BHIKAJI WARANG AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-14)
- BALKRISHNA NAGONDA PATIL v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-14)
- SAUMYA SHEKAHAR MENDON v. THE AUTHORISED OFFICER BASSEIN CATHOLIC CO-OPERATIVE BANK LTD. AND ANR. — Bombay High Court (2009-10-14)
- HANUMANT MAHADEV NALAWADE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-12)
- SHRI. KASHINATH PANDURANG SONAWANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-10-12)