LexS.S. SHINDE, A.S. OKA
477 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 477 |
Disposal nature
| OTHERS DISPOSED OFF | 235 |
| RULE ABSOLUTE | 70 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 70 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 25 |
| TRANSFER TO OTHER COURT AT ADMISSION STAGE | 22 |
| Disposed Off | 11 |
| (unspecified) | 9 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 8 |
Recent judgments
- VINAY ASHOK MURHAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-12-21)
- HSIL LIMITED v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
- AARIF @ BABA AYUB SALAR v. P. I. SHRI N. C. KHADAGE AND ANR — Bombay High Court (2012-12-21)
- SHANKAR RAMCHANDRA PHADTARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
- BINDESH ARUNKUMAR KURARI v. ANIL BABULAL VEDMEHTA AND ANR — Bombay High Court (2012-12-21)
- SUBHASH NAMDEV DESAI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
- NIRAJ RAMESH JARIWALA AND ORS v. MAHADEO PANDURANG NIKAM AND ORS — Bombay High Court (2012-12-21)
- SHANKER SITARAM LOTANKAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-12-21)
- CHANDRA KARIYA DEVADIGA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-12-21)
- AARIF @ BABA AYUB SALAR v. P. I. SHRI N. C. KHADAGE AND ANR — Bombay High Court (2012-12-21)