LexS.U. KAMDAR, A.P. SHAH
218 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 218 |
Disposal nature
| Disposed Off | 116 |
| Dismissed | 40 |
| Rule Made Absolute | 14 |
| Rejected | 12 |
| Allowed To be withdrawn | 11 |
| Allowed | 7 |
| Compromised/Consent Terms | 7 |
| DISPOSED OFF | 3 |
Recent judgments
- NUTAN BALVIKAS MANDIR AND ANR. v. PRAMILA RAMKRISHNA KSHIRSAGAR — Bombay High Court (2005-10-14)
- SATISH SHANTARAM BANE v. SHEWTAMBER MRUTIPUNJ TAPGASCHH JAIN SANGH — Bombay High Court (2005-10-13)
- RAJESH J.SARVAIYA and ANR. v. DENA BANK — Bombay High Court (2005-06-27)
- SANJAY UTTAM KOLI v. THE CHIEF ADMINISTRATIVE OFFICER ZILLA PARISHAD SOLAPUR and ORS. — Bombay High Court (2005-06-27)
- SANJAY UTTAM KOLI v. THE CHIEF ADMINISTRATIVE OFFICER ZILLA PARISHAD SOLAPUR and ORS. — Bombay High Court (2005-06-27)
- SANJAY UTTAM KOLI v. THE CHIEF ADMINISTRATIVE OFFICER ZILLA PARISHAD SOLAPUR and ORS. — Bombay High Court (2005-06-27)
- SHIVAJIRAO KESHAVRAO PATIL v. THE CHAIRMAN/SECRETARY (SHRI DOODHSAKHAR SHIKSHAN PRASARAK MANDAL — Bombay High Court (2005-06-21)
- SURESH LAXMAN GURAV v. THE PRESIDENT AND ORS. — Bombay High Court (2005-06-13)
- SARANGPANI JAGANNATH RANDIVE AND ORS. v. U.C.JADE AND ORS. — Bombay High Court (2005-06-13)
- SUBODH VASUDEO KOLABKAR v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-03-29)