LexV.C. DAGA, R.M. SAVANT
183 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 183 |
Disposal nature
| DISPOSED OFF | 48 |
| Disposed Off | 34 |
| Allowed | 28 |
| Dismissed | 23 |
| ABSOLUTE | 23 |
| DISMISSED | 9 |
| Allowed To be withdrawn | 8 |
| Rule Made Absolute | 3 |
Recent judgments
- VIPINDUSTRIES LTD NASHIK v. THE COMMISSIONER OF CENTRAL EXCISE NASHIK — Bombay High Court (2010-12-16)
- ESSAR TELECOM INFRASTURCTURE PRIVATE LIMITED v. THANE MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2010-10-29)
- TOWER VISION INDIA PVT. LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-10-29)
- ENERCON (INDIA) LTD. v. ING VYSYA BANK LTD. — Bombay High Court (2010-10-29)
- DR. SOHANLAL GUPTA AND ORS. v. THE JOINT SECRETARY (JUDICIAL) MINISTRY OF LAW AND ORS. — Bombay High Court (2010-10-28)
- SHRI.JWALAPRASAD GUPTA v. DIRCTOR ENFORCEMENT DIRECTORATE — Bombay High Court (2010-10-28)
- INORBIT MALLS (INDIA) PRIVATE LIMITED v. RTC RESTAURANTS (INDIA) LTD. AND ORS. — Bombay High Court (2010-10-28)
- MANSUR MOHD. DOSSANI v. THE UNION OF INDIA AND ANR — Bombay High Court (2010-10-28)
- SHANTARAM DHONDU SUTAR v. THE COLLECTOR AND ORS. — Bombay High Court (2010-10-28)
- KAVITA ANNASAHEB JONG v. THE COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2010-10-28)