LexS.B. MHASE, . S.R. DONGAONKAR
28 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 28 |
Disposal nature
| Allowed | 11 |
| Disposed Off | 9 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Speaking To Minutes | 1 |
| Dismissed | 1 |
| Partly Allowed | 1 |
| Abated | 1 |
| Transfer to other Court | 1 |
Recent judgments
- WING COMMANDER JITENDRA SHARMA v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-05-05)
- THE DIRECTOR OF MARKETING MAHARASHTRA STATE and ORS v. THE AGRICULTURAL PRODUCE MARKET COMMITTEE AND ANR — Bombay High Court (2006-03-03)
- MAHADEV AMBADAS JAVIR AND ORS. v. ICHALKARANJI MUNICIPAL WORKERS UNION AND ORS. — Bombay High Court (2006-03-03)
- RAMAKANT S. PARAB. v. DR. SHANKAR M. TODKAR and ORS. — Bombay High Court (2006-03-02)
- SHARADA SUNIL PURANDARE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-03-02)
- MISS HEMLATA NIVRUTI MORE and ANR. v. SHIKSHAN PRASARAK MANDAL and ORS. — Bombay High Court (2006-03-02)
- ASHWAMEGH SHIKSHAN PRASARAK MANDAL and ANR. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-03-02)
- SHRI. VILAS KESHAV GAIKWAD v. GOVINDA JOTI GAIKWAD (DESD) LRS. — Bombay High Court (2006-03-01)
- SHRI. VILAS KESHAV GAIKWAD v. GOVINDA JOTI GAIKWAD (DESD) LRS. — Bombay High Court (2006-03-01)
- ZENITH LTD.,PUBLIC LTD.CO.,BOMBAY and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2006-02-28)