LexV.M. KANADE, R.M.S. KHANDEPARKAR
391 recorded High Court judgment(s) · 2005–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 391 |
Disposal nature
| Disposed Off | 122 |
| DISPOSED OFF | 100 |
| Allowed To be withdrawn | 62 |
| Dismissed | 29 |
| Rejected | 24 |
| Allowed | 16 |
| Dissmiss For Default/Non-Prosecution | 9 |
| Rule Made Absolute | 8 |
Recent judgments
- THE COLLECTOR, KOLHAPUR AND ORS. v. GRAMPANCHAYAT BURAMBALI AND ANR. — Bombay High Court (2007-08-28)
- THE COLLECTOR, KOLHAPUR AND ORS. v. GRAMPANCHAYAT BURAMBALI AND ANR. — Bombay High Court (2007-08-28)
- SHRIPRAKASH TIWARI AND ANR. v. SHEILA EBRAHIM BOTAWALA AND ORS. — Bombay High Court (2007-04-26)
- SHRIPRAKASH TIWARI AND ANR. v. SHEILA EBRAHIM BOTAWALA AND ORS. — Bombay High Court (2007-04-26)
- AMBADAS AMBAJI KUDKYAL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-04-10)
- AMBADAS AMBAJI KUDKYAL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-04-10)
- mrs jotika bhupesh patel and anr v. muncipal corporation of greater mumbai and ors — Bombay High Court (2007-04-10)
- SHRAMIK SENA v. M/S.RELIANCE INDUSTRIES LTD. AND ANR. — Bombay High Court (2007-03-08)
- BHARTI TELE-VENTURES LTD. AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-03-08)
- BHARTI TELE-VENTURES LTD. AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-03-08)