LexV.M. KANADE, . S. RADHAKRISHNAN
141 recorded High Court judgment(s) · 2003–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 141 |
Disposal nature
| Disposed Off | 31 |
| Rule Made Absolute | 28 |
| Rule Discharged | 27 |
| Dismissed | 23 |
| Allowed To be withdrawn | 17 |
| Allowed | 6 |
| DISPOSED OFF | 4 |
| ABSOLUTE | 1 |
Recent judgments
- THE COMMISSIONER OF INCOME-TAX-3,MUM v. M/S SHANGRILA INVESTMENT AND TRADING CO P.LTD — Bombay High Court (2008-04-09)
- DATTATRAYA RAMGONDA PATIL and ANR. v. THE EDUCATION OFFICER (SECONDARY)ZILLA PARISHAD andO — Bombay High Court (2007-06-04)
- DATTATRAYA RAMGONDA PATIL and ANR. v. THE EDUCATION OFFICER (SECONDARY)ZILLA PARISHAD andO — Bombay High Court (2007-06-04)
- JAYWANT GOVIND BHISE v. CHIEF GENERAL MANAGER-BHARAT SANCHAR NIGAM LIMITED — Bombay High Court (2006-10-12)
- A. SATHEESAN AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2006-09-12)
- ASMITA ANIL BHOIR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-09-11)
- S.D.KOSHTI AND ORS. v. PRINCIPAL, SETH N.K.THAKKAR THANAWALA COLLEGE — Bombay High Court (2006-09-11)
- RAJENDRA RAMCHANDRA JAMKAR v. THE ADMINISTRATION OFFICER-COUNCIL OF PRIMARY EDUCATION BOARD AND ORS. — Bombay High Court (2006-09-11)
- DR.DHANPAL SHRIPAL MANKAPURE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-09-07)
- PANDURANG DAGDU PARTE v. COLLECTOR- SATARA AND ORS. — Bombay High Court (2006-09-07)