LexA.S. GADKARI, NARESH H. PATIL
189 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 189 |
Disposal nature
| Disposed Off | 103 |
| Dismissed | 40 |
| Allowed To be withdrawn | 14 |
| Dissmiss For Default/Non-Prosecution | 8 |
| (unspecified) | 8 |
| DISPOSED OFF | 5 |
| Allowed | 4 |
| Rejected | 3 |
Recent judgments
- SHRI. SHASHIKANT SAMPAT MAHALE v. THE COMMISSIONER, KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS — Bombay High Court (2016-07-28)
- SHRI. SHASHIKANT SAMPAT MAHALE v. THE COMMISSIONER, KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS — Bombay High Court (2016-07-28)
- SHRI. MAHENDRA DWARKANATH PATIL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-10-27)
- RAJESH MRULIDHAR NIKAM v. UNION OF INDIA, THROUGH DIRECTOR GENERAL (CHAIRMAN) AND ORS — Bombay High Court (2015-04-22)
- MRS. ASHWINI ASHOK CHANNE v. THANE ZILLA PARISHAD, THANE — Bombay High Court (2015-03-13)
- PRAKASH VENKATRAO PADALWAR v. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AND ORS. — Bombay High Court (2015-03-13)
- DR. ANAY PRABHAKAR THIGLE v. MEDICAL SUPERINTENDENT, SUB-DISTRICT HOSPITAL AND ORS. — Bombay High Court (2015-03-13)
- SHRI. SAMEER GOUS JAMADAR v. THE COMMISSIONER, AND ORS. — Bombay High Court (2015-03-11)
- SHRI. KIRAN LAVHAJI MADANE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-03-11)
- RAMESH SHIVAJI BANDGAR AND ORS. v. THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2015-03-10)