LexV.C. DAGA, V.G. PALSHIKAR
49 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 49 |
Disposal nature
| OTHERS DISPOSED OFF | 22 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 6 |
| APPEAL DISMISSED/CONFIRMED | 5 |
| DELAY CONDONATED/REJECTED. | 4 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 3 |
| PARTLY ALLOWED PARTLY DISMISSED | 2 |
| APPEAL ALLOWED/REVERSED | 2 |
| OTHER DISPOSED OFF | 2 |
Recent judgments
- STATE OF MAHARASHTRA v. SMT.VIMAL ANNA SHINDE and ANR. — Bombay High Court (2005-07-07)
- SANJAY SITARAM KHEMKA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-15)
- JAYANTI MANNA PRAHALAD MANNA v. THE CHAIRPERSON SMT. NEERU SHARMA AND ANR — Bombay High Court (2005-06-15)
- NAVALKISHORE GOURISHNAKAR KHAITAN AND ANR. v. MANOHAR PRATAPARI GAMBHANI AND. ANR — Bombay High Court (2005-06-15)
- SHRI ANIL VASANT PATIL v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-15)
- VIJAY KUMAR SHARMA AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2005-06-15)
- DEEPAK YADAV S/O. SHIVRAJ SINGH YADAV v. THE UNION OF INDIA AND ORS. — Bombay High Court (2005-06-15)
- Sanjay Sitaram Khemka v. State of Maharashtra and Anr. — Bombay High Court (2005-06-15)
- ASHOK MUTTAPPA DEVADIGA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-06-14)
- SHABIR ALLI @ SHABUR ALI @ MAMA UMED ALLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-06-14)