LexS.S. SHINDE, N. PATEL
59 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 59 |
Disposal nature
| Disposed Off | 22 |
| Allowed To be withdrawn | 11 |
| Rejected | 8 |
| Dismissed | 7 |
| Allowed | 5 |
| DISPOSED OFF | 4 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| Dissmiss For Default/Non-Prosecution | 1 |
Recent judgments
- YASHWANT GOVINDRA GHORPADE v. ZILLA PARISHAD AT SATARA AND ORS. — Bombay High Court (2008-06-10)
- YASHWANT GOVINDRA GHORPADE v. ZILLA PARISHAD AT SATARA AND ORS. — Bombay High Court (2008-06-10)
- CHANDRAKANT VIRUPAKSHA SWAMI AND ANR. v. ICHALKARANJI MUNICIPAL COUNCIL — Bombay High Court (2008-03-28)
- RAMSINGH RAMLOT YADAV v. THE COMMANDANT - BOMBAY ENGINEERING GROUP AND CENTRE KIRKEE, PUNE AND ORS. — Bombay High Court (2008-03-28)
- PRABHAKAR BICHU GAWAD AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-28)
- CHANDRAKANT VIRUPAKSHA SWAMI AND ANR. v. ICHALKARANJI MUNICIPAL COUNCIL — Bombay High Court (2008-03-28)
- THE COMMANDANT, BOMBAY ENGINEERING GROUP and CENTRE KIRKEE v. GOVERNMENT OF INDIA AND ORS. — Bombay High Court (2008-03-28)
- TUKARAM KUBA SHINDE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-27)
- SACHIN RAMKISAN PARDESHI v. THE CHIEF EXECUTIVE OFFICER - PUNE CANTONEMENT BOARD AND ANR,. — Bombay High Court (2008-03-27)
- KAMAR SAIFAN INAMDAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-27)