LexS. P. KUKDAY, H.L. GOKHALE
46 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 46 |
Disposal nature
| Disposed Off | 17 |
| Dismissed | 7 |
| Rule Made Absolute | 5 |
| Rejected | 5 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Allowed To be withdrawn | 3 |
| Allowed | 2 |
| Rule Discharged | 2 |
Recent judgments
- SINDHI CABIN SHOP KEEPER'S ASSOCIATION v. THE KOLHAPUR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2005-09-27)
- D.K.RAJEPANDHARE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2005-07-26)
- SHRI SHIVAJI TULSHIRAM PATIL v. SHRI VITHAL VISHWANATH BOBE and ORS. — Bombay High Court (2005-06-29)
- SHRI JAGDAMBA ANUSUCHIT JAATI SHETKARI VEENKARI SAHAKARI SOOTH GIRNI NIYAMIT v. THE UNION OF INDIA and ORS. — Bombay High Court (2005-06-22)
- HUBAIRAM SANAI RAJBHAR v. THE CHAIRMAN OF SLUM REDEVELOPMENT AUTHORITY and ORS — Bombay High Court (2005-06-21)
- MAHARASHTRA RAJYA SURAKSHA RAKSHAK AND GENERAL KAMGAR UNION v. PUNE DISTRICT SECURITY GUARDS BOARD AND ORS. — Bombay High Court (2005-06-21)
- DR. SITARAM DADA SARODE v. SAHEBRAO RAGHO NAIKWADE and ORS. — Bombay High Court (2005-06-21)
- SHRI D.D. KURULKAR, CIVIL JUDGE,(J.D.) AND J.M.F.C. WADA v. SHRI SACHIN PATIL, ADVOCATE — Bombay High Court (2005-06-20)
- SAHYADRI SAHAKARI SAKHAR KARKHANA LTD. and ANR. v. THE COMMISSIONER FOR SUGAR and THE ADDL. REG. OF CO-OP. SOC. and ANR. — Bombay High Court (2005-06-20)
- RAVINDRA RAMCHANDRA CHORAT v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-20)