LexSHRIHARI P. DAVARE, P.V.HARDAS
248 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 248 |
Disposal nature
| DISMISSED | 64 |
| APPLICATION ALLOWED | 39 |
| APPEAL ALLOWED/REVERSED | 26 |
| APPEAL DISMISSED/CONFIRMED | 18 |
| RULE ABSOLUTE | 16 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 15 |
| DELAY CONDONATED/REJECTED. | 15 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 11 |
Recent judgments
- RAJMAL HIRAMAN CHAVAN v. THE STATE OF MAH — Bombay High Court (2010-03-11)
- THE STATE OF MAH v. BHAMDASING SHERSING JUNNI AND ANR — Bombay High Court (2010-03-11)
- VIJAY RAMKRUSHNA GAIKWAD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-11)
- PRAKASH NAGRAJ PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-10)
- DNYANESHWAR GANGARAM MAHALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-10)
- GAJENDRA NANASAHEB SHIRSATH v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-10)
- MONIKA KIRAN SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-10)
- THE STATE OF MAH v. RAMCHANDRA DASHRATH SHELAR — Bombay High Court (2010-03-10)
- AMBADAS HARIBHAU JADHAV v. STATE OF MAH — Bombay High Court (2010-03-10)
- KAILASHKUMAR BHAWARLAL JAIN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-03-10)