LexS.R. DONGAONKAR
33 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 33 |
Disposal nature
| OTHERS DISPOSED OFF | 29 |
| DISPOSED OFF | 1 |
| RULE ABSOLUTE | 1 |
| ABSOLUTE | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- CP/251/2006 of L AND T POWER INVESTMENTS PVT. LTD. Vs — Bombay High Court (2006-05-26)
- PRABODH NAROTTAMDAS SHAH v. M/S. KANJI MANJI KOTHARI AND COMPANY AND ORS. — Bombay High Court (2006-05-22)
- ARUN DATTATRAY NARAKE and ORS. v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-04-19)
- ARUN DATTATRAY NARAKE and ORS. v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2006-04-19)
- VISHWAS KHANDU JADHAV v. J.B. GARJE AND ANR. — Bombay High Court (2006-04-04)
- PANDURANG N.SUTAR v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-03-31)
- PANDURANG N.SUTAR v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-03-31)
- DEVCHAND RAVIA PAMSI v. SATISH DATTATRAY DALVI and ANR. — Bombay High Court (2006-03-31)
- COL. D.N. SHARMA v. THE STATE OF MAHARASHTRA (C.B.I.) — Bombay High Court (2006-03-23)
- MIRA PRINTERS AND ANR. v. SUSHILA PRABHAKAR KHIRID — Bombay High Court (2006-03-23)