LexSUNIL P. DESHMUKH, P.R. BORA
162 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 162 |
Disposal nature
| Disposed off/Dismissed for default | 126 |
| DISPOSED OFF | 16 |
| Withdrawn | 8 |
| Admitted/Allowed/Granted/Rule Absolute | 6 |
| Dismissed/Rule Discharged | 2 |
| DISMISSED | 2 |
| Rejected at Admission stage | 1 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 1 |
Recent judgments
- SAIBABA SANSTHAN SHIRDI THROUGH CHIEF EXECUTIVE OFFICER v. SAKHARBAI HARIBHAU SHELKE SINCE DECEASED THROUGH HER LRS SAU S D MAHABARE AND ORS — Bombay High Court (2019-10-03)
- DIGAMBER BHAGWANRAO GHADGE PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2019-08-08)
- DIGAMBER BHAGWANRAO GHADGE PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2019-08-08)
- RAMESHCHANDRA BANSILAL SARDA AND OTHERS v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2019-04-15)
- NEELIMA PRAKASH BHANGALE v. SHIVAJI FAKIRA PATIL AND OTHERS — Bombay High Court (2018-12-18)
- YOGESH KAMALAKAR JAGTAP v. CITY AND INDUSTRIAL DEV CORPORATION THROUGH MANAGING DIRECTOR AND ORS — Bombay High Court (2018-12-11)
- YOGESH KAMALAKAR JAGTRAP v. CITY AND INDUSTRIAL DEV CORPORATION THROUGH MANAGING DIRECTOR AND ORS — Bombay High Court (2018-12-11)
- YOGESH KAMALAKAR JAGTRAP v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION THROUGH MANAGING DIRECTOR AND OTHERS — Bombay High Court (2018-11-27)
- DEVIDAS DHONDIBA TEKALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-08-23)
- STATE OF MAHARASHTRA v. RAVINDRA KASHINATH GHODKE — Bombay High Court (2018-05-03)