LexV.G. PALSHIKAR, R.C. CHAVAN
205 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 205 |
Disposal nature
| OTHERS DISPOSED OFF | 101 |
| APPEAL DISMISSED/CONFIRMED | 35 |
| DELAY CONDONATED/REJECTED. | 27 |
| APPEAL ALLOWED/REVERSED | 14 |
| PARTLY ALLOWED PARTLY DISMISSED | 10 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 7 |
| ABATED | 5 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 3 |
Recent judgments
- TULSIRAM HIRALAL SHARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-12-02)
- JAYESH GIRIJASHANKAR MEHTA v. VITHALRAO B.CHOUDHARY and ANR. — Bombay High Court (2005-08-12)
- BHASKAR DNYANU SHINDE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-12)
- THE STATE OF MAHARSHTRA v. KALAPPA DAMANNA KAMBLE and ORS. — Bombay High Court (2005-08-12)
- ISAK ABDUL HAQ PATEL v. THE STATE OF MAHRASHTRA — Bombay High Court (2005-08-12)
- ISAK ABDUL HAQ PATEL v. THE STATE OF MAHRASHTRA — Bombay High Court (2005-08-12)
- BABASO DHONDIBA KATTEKARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)
- KASHIBAI ASHOK BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)
- AIWANN SONA JI RANSHUR . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2005-08-11)
- CHIDANAND SHIVAPPA BASARAGI AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-08-11)