LexA.R. JOSHI, NARESH H. PATIL
159 recorded High Court judgment(s) · 2013–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 159 |
Disposal nature
| OTHERS DISPOSED OFF | 75 |
| Disposed Off | 36 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 9 |
| Allowed | 8 |
| Dismissed | 6 |
| APPEAL DISMISSED | 5 |
| OTHER DISPOSED OFF | 4 |
| Rejected | 4 |
Recent judgments
- MR. SUBHASH GUNAJI SHRIGAONDEKAR v. MRS. SEEMA SUBHASH SHRIGAONDEKAR — Bombay High Court (2015-12-10)
- KAILAS MANAJI KALE v. THE SUB INSPECTOR OF POLICE AND ORS — Bombay High Court (2014-01-18)
- SWAMI JAGADGURU SHANKARACHARYA PEETH KARVIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-18)
- SWAMI JAGADGURU SHANKARACHARYA PEETH KARVIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-18)
- BHIKHABHAI S/O MOHANBHAI SHAMBHUBHAI PATEL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-01-18)
- LAXMAN SURESH NHAVI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-18)
- LAXMAN SURESH NHAVI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-18)
- SMITA YASHWANT PEDNEKAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-01-18)
- ARVINDER SINGH CHADHA v. THE SPECIAL EXECUTIVE MAGISTRATE AND ANR — Bombay High Court (2014-01-17)
- ASHOK JAGDISHNARAYANA AGARWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-17)