LexS. RADHAKRISHNAN, . R.S. DALVI
147 recorded High Court judgment(s) · 2007–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 147 |
Disposal nature
| OTHERS DISPOSED OFF | 77 |
| DELAY CONDONATED/REJECTED. | 23 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 18 |
| OTHER DISPOSED OFF | 9 |
| RULE DISCHARGED | 5 |
| APPEAL DISMISSED/CONFIRMED | 3 |
| APPEAL ALLOWED/REVERSED | 2 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
Recent judgments
- CHALAKKEL LAZER ANTO v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-29)
- CHALAKKEL LAZER ANTO v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-07-29)
- JAMES COLASO v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-04-23)
- THE STATE OF MAHARASHTRA v. DNYANESHWAR HARIBHAU KULAL — Bombay High Court (2008-01-11)
- THE STATE OF MAHARASHTRA v. DNYANESHWAR HARIBHAU KULAL — Bombay High Court (2008-01-11)
- THE STATE OF MAHARASHTRA v. HARESH MOHANDAS RAJPUT — Bombay High Court (2008-01-11)
- NAWASHA BABU VAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-11-23)
- THE STATE OF MAHARASHTRA v. SHANKAR KHELU BATAWALA and ORS. — Bombay High Court (2007-11-21)
- CHARLES PATRICK v. THE UNION OF INDIA AND ORS. — Bombay High Court (2007-11-02)
- U.S. IYER AND ANR. v. KANAIYALAL JETHALAL PUJARA — Bombay High Court (2007-11-01)