LexV.M. KANADE, A.M. THIPSAY
351 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 351 |
Disposal nature
| OTHERS DISPOSED OFF | 301 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 19 |
| APPEAL DISMISSED/CONFIRMED | 7 |
| APPEAL ALLOWED/REVERSED | 7 |
| PARTLY ALLOWED PARTLY DISMISSED | 5 |
| RULE DISCHARGED | 3 |
| ABATED | 2 |
| Disposed Off | 2 |
Recent judgments
- APARNA ANIL PURANIK v. PANKAJ JANARDAN MHATRE AND ORS — Bombay High Court (2014-10-09)
- NIRMALA MARUTI GUNJAL and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-12-07)
- ROHIDAS MANIK KASRALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-12-07)
- RAHUL SHRAVANKUMAR BAGARIA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-10-20)
- M/S. VENUS HABITAT AND ANR v. THE SENIOR INSPECTOR OF POLICE JUHU POLICE STATION AND ANR — Bombay High Court (2011-10-20)
- JAFFAR ALAM SIDDIQUE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-10-20)
- DAVID PETERS JUNIOR AND ORS v. ANITA SHIVAPPA SALIAN AND ANR — Bombay High Court (2011-10-20)
- RAZZAK ABBAS KHAN AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-10-20)
- NARAYAN MAHIPATI PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-10-20)
- SHRAVANKUMAR PURSHOTTAM BAGARIA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-10-20)