LexS.C. DHARMADHIKARI
1,173 recorded High Court judgment(s) · 2005–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1173 |
Disposal nature
| DISPOSED OFF | 626 |
| Disposed Off | 143 |
| JUDGEMENT | 59 |
| (unspecified) | 59 |
| Dismissed | 54 |
| Allowed | 45 |
| OTHERS DISPOSED OFF | 44 |
| WITHDRAWN | 37 |
Recent judgments
- DINESH SHETTY AND ANR. v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2011-03-25)
- DIGHI PORT LIMITED v. DIGHI KOLI SAMAJ MUMBAI RAHIVASI SANGH AND ORS. — Bombay High Court (2011-01-21)
- MAHARASHTRA STATE CO-OPERATIVE BANK LTD. v. THE ASSISTANT PROVIDENT FUND COMMISSIONER/ RECOVERY OFFICER AND ANR. — Bombay High Court (2011-01-07)
- R.B.WAVHAL v. RESEARVE BANK OF INDIA — Bombay High Court (2010-12-22)
- R. B. WAVHAL v. RESERVE BANK OF INDIA — Bombay High Court (2010-12-16)
- RUSI IRANI AND 14 ORS. v. THE TATA MILLS CO-OPERATIVE HOUSING SOCIETY LIMITED AND 5 ORS. — Bombay High Court (2010-12-16)
- THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND ANR. v. CHITTARANJAN NAGAR CO-OP. HOUSING SOCIETY LTD. AND 4 ORS. — Bombay High Court (2010-10-22)
- RUSI IRANI AND 14 ORS. v. THE TATA MILLS CO-OPERATIVE HOUSING SOCIETY LIMITED AND 5 ORS. — Bombay High Court (2010-10-20)
- KACHARU SATU SALVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-15)
- 1. MRS. MARY RODRIGUES, BOMBAY v. 1. VIPRADA KULKARNI, THANE AND ANOTHER. — Bombay High Court (2010-10-15)