LexSHRIHARI P. DAVARE, B.R. GAVAI
188 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 188 |
Disposal nature
| OTHERS DISPOSED OFF | 144 |
| APPEAL ALLOWED/REVERSED | 13 |
| (unspecified) | 11 |
| PARTLY ALLOWED PARTLY DISMISSED | 7 |
| Disposed Off | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| Rule Discharged | 2 |
| RULE ABSOLUTE | 1 |
Recent judgments
- SHIVAJI SATUPPA GAVADE-PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-10)
- SITARAM BABAN KUDEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-10)
- CHANDRAKANT BHANUDAS HANDE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-05-10)
- CHANDRAKANT BHANUDAS HANDE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-05-10)
- SHIVAJI SATUPPA GAVADE-PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-10)
- SANDESH VASANTRAO PATILA AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-09)
- ABHIJIT BHARGAV KOLWANKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-09)
- FAROOKH SADIK MULANI AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-09)
- HINDUSTAN BREWERIES and BOTTLING LTD AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-05-09)
- SANDESH VASANTRAO PATILA AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-05-09)