LexV.G. PALSHIKAR, D.B. BHOSALE
535 recorded High Court judgment(s) · 2003–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 535 |
Disposal nature
| Disposed Off | 179 |
| Dismissed | 113 |
| Allowed To be withdrawn | 76 |
| Allowed | 74 |
| Rejected | 29 |
| Dissmiss For Default/Non-Prosecution | 21 |
| Rule Made Absolute | 9 |
| Rule Discharged | 6 |
Recent judgments
- NRC LTD. AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-03-13)
- RAJENDRA WAMAN WAGHMARE v. RAMESH SURESH KAMBLE AND ORS. — Bombay High Court (2006-03-13)
- SUBHASHCHANDRA THACKERSEY VASA v. ANANDI DATTATRAYA MANGAVE AND OTHERS — Bombay High Court (2006-02-27)
- SUBHASHCHANDRA THACKERSEY VASA v. ANANDI DATTATRAYA MANGAVE AND OTHERS — Bombay High Court (2006-02-27)
- AYODHYA CO-OP. SIZING SOCIETY LTD. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-12-28)
- DILIP R. LUKADE v. THE EDUCATION OFFICER (SECONDARY ZILLA PARISHAD) — Bombay High Court (2005-12-14)
- SAMAR RAVI GUPTA v. THE STATE OF MAHARASTHA AND OTHERS — Bombay High Court (2005-12-06)
- UNION OF INDIA and OTHERS v. T.R. GHOLAP and OTHERS — Bombay High Court (2005-12-06)
- KARANSINH MANSINH THAKORE and 2 OTHERS. v. ADMINISTRATOR, UNION TERRITORY OF D.and N.H. and ORS. — Bombay High Court (2005-12-06)
- RAMLAL B.PATEL v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-12-05)