B.H. MARLAPALLE, NARESH H. PATIL
151 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 151 |
Disposal nature
| Disposed Off | 47 |
| Rejected | 32 |
| Allowed To be withdrawn | 19 |
| OTHERS DISPOSED OFF | 10 |
| RULE DISCHARGED | 8 |
| Rule Discharged | 8 |
| Allowed | 7 |
| Dissmiss For Default/Non-Prosecution | 6 |
Recent judgments
- PATIL HAUSATAI NAMDEO @SHOBATAI N.JADHAV v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-19)
- PATIL HAUSATAI NAMDEO @SHOBATAI N.JADHAV v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-19)
- BIRU APPA BHANSE v. SPL. LAND ACQUISITION OFFICER NO.6,KOLHAPUR and ORS. — Bombay High Court (2006-10-18)
- KISANLAL RAMCHANDRA MARDA and ORS. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-10-17)
- MIRABHAI MARTANDRAO SANSARE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-10-17)
- PATHEJA FORGINGS AND AUTO PARTS MANUFACTURERS LTD. AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2006-10-17)
- THE REGISTRAR GENERAL HIGH COURT v. MEENA A. NAWALKAR — Bombay High Court (2006-10-17)
- G. S. MONE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-17)
- A. V. DIXIT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-10-17)
- MOHAN N. AURANGABADKAR v. MUNICIPAL CORPORATION OF CITY OF SOLAPUR AND ORS. — Bombay High Court (2006-10-16)
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