LexS.R. SATHE, D.G. DESHPANDE
62 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 62 |
Disposal nature
| APPEAL DISMISSED/CONFIRMED | 33 |
| OTHERS DISPOSED OFF | 8 |
| APPEAL ALLOWED/REVERSED | 8 |
| PARTLY ALLOWED PARTLY DISMISSED | 6 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 3 |
| Disposed Off | 2 |
| MODIFIED | 1 |
| ABATED | 1 |
Recent judgments
- PANDURANG CHANDRAKANT MHATRE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-04)
- THE STATE OF MAHARASHTRA v. DILIP RAGHUNATH CHAVAN — Bombay High Court (2007-05-03)
- SMT. SAVITA WD/O GOVIND KOKANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-04-20)
- STATE v. KAMLAKAR SHRAWAN THAKUR and ORS. Vs KAMLAKAR SHRAWAN THAKUR AND OTHERS. — Bombay High Court (2007-04-10)
- HAMAJEKHAN KASAM MULANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-29)
- DILIP P. KADAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-29)
- DILIP P. KADAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-29)
- STATE v. P.N. WAGH and ORS. Vs PRABHAT @ BHAI NARAYAN WAGH AND ORS — Bombay High Court (2007-03-29)
- NANDKUMAR MUNNASWAMI PILIAY v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-29)
- STATE v. DILIP PANDURANG KADAM and 9 ORS. Vs DILIP PANDURANG KADAM AND OTHERS. — Bombay High Court (2007-03-29)