LexA.M. THIPSAY, NARESH H. PATIL
31 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 31 |
Disposal nature
| OTHERS DISPOSED OFF | 20 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 5 |
| RULE ABSOLUTE | 3 |
| Disposed Off | 2 |
| OTHER DISPOSED OFF | 1 |
Recent judgments
- SANDHYA PRAFULLA PATIL v. VISHAL CHANDRAKANT MHATRE AND ANR — Bombay High Court (2014-06-25)
- TEESTA ATUL SETALVAD AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-04)
- RAJESH VINAYAKRAO K SHIRSAGAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-03)
- SUNITA SURESH KUMAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-03)
- VED PRAKASH S/O. SHIVSHANKAR PANDEY v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-03)
- SIKANDAR IBRAHIM SHAIKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-02)
- VIVEK VITTAL MAHAMUNI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-02)
- SHANTHALING C. PATIL S/O. CHANDRAKATN S. PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-04-02)
- SHANTHALING C. PATIL S/O. CHANDRAKATN S. PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-04-02)
- DIPAK KRUSHNA KADAM v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-02)