LexS.C. DHARMADHIKARI, A.P. SHAH
391 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 391 |
Disposal nature
| Disposed Off | 169 |
| Dismissed | 73 |
| Allowed To be withdrawn | 43 |
| Rule Made Absolute | 26 |
| DISPOSED OFF | 23 |
| Allowed | 22 |
| Granted | 11 |
| Rejected | 7 |
Recent judgments
- SMT. AKKABAI JAGANNATH KARANDE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-09-09)
- POOJA PADMAKAR KATKADE v. NIRMALA TUKARAM BANKAR AND ORS. — Bombay High Court (2005-07-11)
- BALASAHEB BABANRAO DANGAT AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-07-08)
- REUBAI KACHARU WAGHMARE v. UNION OF INDIA and ANR. — Bombay High Court (2005-06-13)
- ULHASNAGAR CO-OPERATIVE INDUSTRIAL SOCIETY LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-05-05)
- MAKARAND BHIKAJI BAGADE and ORS. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-04-29)
- NASHIK ZILLA MAZDOOR SANGH v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-04-08)
- NASHIK ZILLA MAZDOOR SANGH v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-04-08)
- GULISTAN CO-OP.HOUSING SOCIETY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-04-08)
- SMT. SHARMILA SHARAD MALI AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2005-02-21)