LexS. RADHAKRISHNAN, S.C. DHARMADHIKARI
108 recorded High Court judgment(s) · 2005–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 108 |
Disposal nature
| DISPOSED OFF | 76 |
| DISPOSED AT ADMISSION STAGE | 16 |
| WITHDRAWN | 5 |
| DISMISSED | 4 |
| OTHERS DISPOSED OFF | 3 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 2 |
| JUDGEMENT | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- UTTAM BHIMRAO KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-10-12)
- UTTAM BHIMRAO KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-10-12)
- RAJU RAMVISHAL CHAMAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-10-12)
- MOHAN SHRIPAD GHATPANDE AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-10-11)
- THE STATE OF MAHARASHTRA v. MAHESH NAMDEV VAGH — Bombay High Court (2007-10-11)
- THE STATE OF MAHARASHTRA v. MAHESH NAMDEV VAGH — Bombay High Court (2007-10-11)
- MRS. VANDANA MAKHARIA v. MR. DHRUVA KUMAR MAKHARIA AND ORS. — Bombay High Court (2006-04-10)
- shabnam kapadia and anr v. gopal ramourti and ors — Bombay High Court (2006-01-20)
- THE BOMBAY DYEING AND MANUFACTURING CO. LTD. v. INDIAN NATIONAL TRUST FOR ART AND CULTURAL HERITAGE AND ORS. — Bombay High Court (2006-01-20)
- LOKHANDWALA ESTATES and DEVELOPMENT CO.LTD.and ANR. v. GOREGAON SIDDHARTH NAGAR SAHAKARI GRIHA NIRMAN SANSTHA LTD., — Bombay High Court (2005-10-28)