LexS.R. SATHE, S.S. PARKAR
37 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 37 |
Disposal nature
| APPEAL DISMISSED/CONFIRMED | 20 |
| APPEAL ALLOWED/REVERSED | 10 |
| PARTLY ALLOWED PARTLY DISMISSED | 5 |
| OTHERS DISPOSED OFF | 1 |
| DISPOSED OFF | 1 |
Recent judgments
- STATE v. ASHOK HANMANT ATKAR Vs SHRI ASHOK HANMANT ATKAR — Bombay High Court (2005-09-26)
- STATE v. ASHOK KALAPPA BANDIVA @ SAVAGAVE and ORS. Vs ASHOK KALAPPA BANDIVA @ SAVAGAVE and ORS. — Bombay High Court (2005-01-24)
- STATE v. ASHOK KALAPPA BANDIVA @ SAVAGAVE and ORS. Vs ASHOK KALAPPA BANDIVA @ SAVAGAVE and ORS. — Bombay High Court (2005-01-24)
- DAGADU DHARMAJI SHINDORE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- BOMBAY GYMKHANA LTD. AND ANR. v. THE DEPUTY COLLECTOR, (ENTERTAINMENT TAX) AND ORS. — Bombay High Court (2004-12-22)
- BHARAT DASHRATH SURVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-17)
- KIRANSI RANJITSI JADEJA v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-15)
- STATE v. D.S. WAGHMARE Vs DNYNDEO SUDAM WAGHMARE — Bombay High Court (2004-12-15)
- STATE v. D.S. WAGHMARE Vs DNYNDEO SUDAM WAGHMARE — Bombay High Court (2004-12-15)
- RAMESH MARUTRAO PATIL and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-14)