LexV.G. PALSHIKAR, ANOOP V. MOHTA
131 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 131 |
Disposal nature
| APPEAL DISMISSED/CONFIRMED | 30 |
| OTHERS DISPOSED OFF | 30 |
| APPEAL ALLOWED/REVERSED | 22 |
| RULE DISCHARGED | 17 |
| PARTLY ALLOWED PARTLY DISMISSED | 7 |
| APPEAL DISMISSED AT ADMISSION STAGE | 7 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 4 |
| DELAY CONDONATED/REJECTED. | 4 |
Recent judgments
- RAGHUNATH @ JYOTIRAM TUKARAM KACHARE @ SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-20)
- BHUSHAN NARAYAN REDKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-05-03)
- SHRI ALAM ANWAR BATLIWALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-03-16)
- JAYPAL SHAMRAO BHISE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-05)
- THE STATE OF MAHARASHTRA v. VIJAY KASHINATH RAUT and ANR. — Bombay High Court (2004-11-05)
- JAYPAL SHAMRAO BHISE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-05)
- RADHESHYAM B. LODHA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-11-05)
- SHRI ALAM ANWAR BATLIWALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
- MAKARANAND MANOHAR NIKAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
- RONKY SINGH BAHADURSINGH RATHOD AND ORS. v. THE STATE OF MAHARSHTRA AND ANR. — Bombay High Court (2004-11-04)