V.G. PALSHIKAR, V.C. DAGA

53 recorded High Court judgment(s) · 2005–2005

Courts

Bombay High Court

OTHERS DISPOSED OFF	35
APPEAL DISMISSED/CONFIRMED	5
PARTLY ALLOWED PARTLY DISMISSED	3
APPEAL ALLOWED/REVERSED	3
DELAY CONDONATED/REJECTED.	2
ANTICIPATARY BAIL GRANTED/REJECTED.	2
TRIAL BE EXPEDITED	1
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	1

NAVALKISHORE GOURISHNAKAR KHAITAN AND ANR. v. MANOHAR PRATAPARI GAMBHANI AND. ANR — Bombay High Court (2005-09-22)
STATE OF MAHARASHTRA v. SMT.VIMAL ANNA SHINDE and ANR. — Bombay High Court (2005-07-07)
PRADEEPKUMAR @ MUNNA S. TIWARI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-15)
M/S BRAHMA DRUG PVT.LTD. v. THE COMMISSIONER OF POLICE AND ORS. — Bombay High Court (2005-06-15)
NAARINDER SINGH LOTTYE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2005-06-15)
MANISH MOHAN ANDHANSARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-15)
ROHAN RAMCHANDRA MHATRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-06-15)
MAINABAI HIRAMAN LANDGE and ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2005-06-15)
SUNIL YADAV v. THE COMMISSIONER OF POLICE AND ORS. — Bombay High Court (2005-06-15)
SALIM ABDUL RAZZAK BAIG v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-06-14)