LexS.J. KATHAWALLA
131 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 131 |
Disposal nature
| DISPOSED OFF | 66 |
| Disposed Off | 45 |
| Dismissed | 6 |
| (unspecified) | 6 |
| Allowed | 4 |
| Rule Made Absolute | 3 |
| DISMISSED | 1 |
Recent judgments
- PRIYANKA DATTATRAY BAMANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-06-09)
- PRIYANKA DATTATRAY BAMANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-06-09)
- JETHALAL LAKHAMSHI CHARITABLE TRUST v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AND 3 ORS. — Bombay High Court (2011-01-31)
- Dhansukh Ramji Rathod v. Narayan Danabhai Parmar and 5 ors. — Bombay High Court (2011-01-31)
- DHANSUKH R. RATHOD v. KISHORE R. RATHOD AND 8 ORS. — Bombay High Court (2011-01-31)
- VEENA KISHOR RATHOD AND ORS v. DHANSUKH RAMJI RATHOD AND ORS — Bombay High Court (2011-01-31)
- NARAYAN DANABHAI PARMAR and 4 OTHERS v. DHANSUKH RAMJI RATHOD, — Bombay High Court (2011-01-31)
- MISS. SWATI MADHUKAR KAJROLKAR AND ANR. v. ANANT NARAYAN KAJROLKAR AND ANR. — Bombay High Court (2011-01-31)
- KISHOR RAMJI RATHOD AND ANR v. DHANSUKH RAMJI RATHOD AND ORS — Bombay High Court (2011-01-31)
- NARAYAN DANABHAI PARMAR AND ANR. v. DHANSUKH RAMJI RATHOD AND ORS — Bombay High Court (2011-01-31)