LexV.M. KANADE
940 recorded High Court judgment(s) · 2005–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 940 |
Disposal nature
| Disposed Off | 367 |
| DISPOSED OFF | 248 |
| Allowed To be withdrawn | 93 |
| Dismissed | 82 |
| Allowed | 45 |
| Admitted and Disposed Off | 32 |
| Rule Made Absolute | 18 |
| JUDGEMENT | 17 |
Recent judgments
- DNYANESHWAR SHANKER DALVI v. JASLOK HOSPITAL AND ORS. — Bombay High Court (2010-07-23)
- INDIAN INSTITUTE OF TECHNOLOGY v. D.B. ADAGALE AND ORS. — Bombay High Court (2009-07-10)
- INDIAN INSTITUTE OF TECHNOLOGY v. D.B. ADAGALE AND ORS. — Bombay High Court (2009-07-10)
- HEERALAL SON OF MURLIDHAR CHATURVEDI v. THE MUNICIPAL CORPORATION OF GR. — Bombay High Court (2009-05-07)
- VIKHROLI QABRASTAN COMMITTEE AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-06)
- VIKHROLI QABRASTAN COMMITEE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-06)
- BHARTI VIDYAPEETH , PUNE v. SANTOSH YESHWANTRAO PHARANDE AND ORS. — Bombay High Court (2008-10-17)
- ARUNDHATI PADHYA v. LAXMI EDUCATION SOCIETY AND 2 OTHERS — Bombay High Court (2008-09-25)
- DUDHNATH KALLU YADAV v. THE STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2008-09-25)
- RAMZANALI GULAM HUSSAIN RAMODIYA AND ARN v. HAMIDA KARIM RAMODIYA AND 4 ORS — Bombay High Court (2008-08-29)