S.S. PARKAR, S.R. SATHE

28 recorded High Court judgment(s) · 2004–2005

Courts

Bombay High Court

APPEAL DISMISSED/CONFIRMED	12
APPEAL ALLOWED/REVERSED	9
PARTLY ALLOWED PARTLY DISMISSED	4
OTHERS DISPOSED OFF	2
MODIFIED	1

STATE v. ASHOK HANMANT ATKAR Vs SHRI ASHOK HANMANT ATKAR — Bombay High Court (2005-09-26)
THE STATE OF MAHARASHTRA v. DEVICHAND MISHRIMAL SOLANKI — Bombay High Court (2005-08-29)
BHARAT DASHRATH SURVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-17)
HINDURAO BANDU NALAWADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-06)
INTELLIGENCE OFFICER,D.R.I.,BOMBAY. v. ABUBAKER ABDUL WAHID KHAN and 3 ORS. — Bombay High Court (2004-12-06)
SARPUDDIN ISAK RAUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-06)
SHRI G.G.A. NAIDU v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-29)
ANJALI BALKRISHNA WAGHCHOURE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-03)
STATE v. A.B. KELUKAR Vs ANKUSH BHIKAJI KELUSKAR. — Bombay High Court (2004-11-02)
SUNITA BALKRISHNA NIGADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-01)