LexS. P. KUKDAY, F.I. REBELLO
518 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 518 |
Disposal nature
| DISPOSED OFF | 128 |
| Disposed Off | 101 |
| Rule Made Absolute | 100 |
| Rejected | 50 |
| Rule Discharged | 45 |
| Dismissed | 34 |
| Dissmiss For Default/Non-Prosecution | 16 |
| Allowed To be withdrawn | 14 |
Recent judgments
- MRS.SUPRIYA HEMANT MHAPANKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2005-05-06)
- SHAMRAO ABA VICHARE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
- ANIL R. SANKHE v. MUNCIPAL CORPN. OF GR. MUMBAI — Bombay High Court (2005-05-06)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2005-05-06)
- MALLIKARJUN VIRSANGAPPA GADAVE v. THE STAT OF MAHARASHTRA AND ORS — Bombay High Court (2005-05-06)
- SAGAR V.DHAWAN v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
- JABALI MAHIUDDIN v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
- NALINI VINAYAK DHAVALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-05-06)
- DAYESH SURESH PATIL v. THE PRINCIPAL THAKUR COLLEGE OF ENGINEERING and TECHNICAL , MUM-101 — Bombay High Court (2005-05-06)