LexV.G. PALSHIKAR
250 recorded High Court judgment(s) · 2002–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 250 |
Disposal nature
| OTHERS DISPOSED OFF | 181 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 42 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 8 |
| OTHER DISPOSED OFF | 6 |
| Dismissed | 3 |
| Dismissed for non-complying conditional Order | 2 |
| ABATED | 2 |
| RULE DISCHARGED | 2 |
Recent judgments
- NARAYAN GANPAT SHINDE v. SHIVAJI SHANKAR SHINDE AND ORS. — Bombay High Court (2006-08-21)
- NARAYAN GANPAT SHINDE v. SHIVAJI SHANKAR SHINDE AND ORS. — Bombay High Court (2006-08-21)
- SIDHESHWAR VITHALRAO BHOSALE AND ORS. v. GORAKHNATH VITHOBA DESHMUKH AND ORS. — Bombay High Court (2006-07-14)
- SIDHESHWAR VITHALRAO BHOSALE AND ORS. v. GORAKHNATH VITHOBA DESHMUKH AND ORS. — Bombay High Court (2006-07-14)
- HANDE TUKARAM BABURAO v. RAJENDRA GIRIRAJ KABRA and ANR. — Bombay High Court (2006-07-07)
- DILIP DHONDU SHIRSEKAR v. DIGAMBER SHAHU PATIL AND ANR. — Bombay High Court (2006-07-07)
- NARENDRA D. SHENOY v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-07-07)
- M/S. PRUDENTIAL SHIPPING AGENCIES PVT. LTD. AND ANR. v. INSPECTOR DOCK SAFETY AND ANR. — Bombay High Court (2006-07-07)
- RENU HARESH BUDHRANI and ANR. v. HARESH UDHARAM BUDHRANI and ANR. — Bombay High Court (2006-07-07)
- DHANANJAY BHAGWANDAS DEVI AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-07-07)