LexV.G. PALSHIKAR, . V.R. KINGAONKAR
330 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 330 |
Disposal nature
| Disposed Off | 114 |
| Allowed | 64 |
| Dismissed | 62 |
| Allowed To be withdrawn | 32 |
| Rejected | 23 |
| Dissmiss For Default/Non-Prosecution | 16 |
| Rule Discharged | 6 |
| OTHERS DISPOSED OFF | 5 |
Recent judgments
- VIDYA PHARMACHEM PVT.LTD. v. UCO BANK AND ORS. — Bombay High Court (2006-07-03)
- HEAD MASTER PRESIDENT, DEAF and DUMB, SANGLI AND ANR. v. JAYSHRI MANOHAR KALE AND ORS. — Bombay High Court (2006-05-05)
- DINKAR SHANKARRAO THOPTE v. THE JOINT CHARITY COMMISSIONER, PUNE REGION AND ANR. — Bombay High Court (2006-05-05)
- VISHNUDAS SHAMRAO JAGTAP AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2006-05-05)
- KANTA RAJENDRA JUNNARE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-05-05)
- NILESH RAMDAS DEORA v. THE MAHARASHTRA PUBLIC SERVICE COMMISSION — Bombay High Court (2006-05-05)
- PBA INFRASTRUCTURE LTD. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-05-05)
- VISHNUDAS SHAMRAO JAGTAP AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2006-05-05)
- PAULAS YESHWANT SALVI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-05-05)
- UNION OF INDIA AND ORS. v. GURDEEP KAUR NAYYAR — Bombay High Court (2006-05-03)