LexB.H. MARLAPALLE, . NISHITA MHATRE
323 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 323 |
Disposal nature
| Disposed Off | 114 |
| Rejected | 70 |
| Allowed | 35 |
| Dismissed | 34 |
| DISPOSED OFF | 19 |
| Rule Made Absolute | 10 |
| Allowed To be withdrawn | 9 |
| Partly Allowed | 7 |
Recent judgments
- SMT.SUDHA MADHUSUDAN LANJEKAR v. SHASHIKANT GAJANAN PATHARE — Bombay High Court (2011-12-07)
- DR. BHIMRAO SOMAJI GAIKWAD AND ANR v. SHRI K.H.RANGANATH AND 5 ORS — Bombay High Court (2011-12-05)
- ANANDRAO VITHOBA KISAVE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-05)
- LAXMI CHARITABLE TRUST v. STATE OF MAHARASHRA AND ANR. — Bombay High Court (2011-12-05)
- ANANDRAO VITHOBA KISAVE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-12-05)
- HEMANT MAKKAR v. R. D. NATIONAL AND W. A. SCIENCE COLLEGE AND 2 ORS. — Bombay High Court (2011-12-05)
- SHAM RAGHO BEDEKAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS. — Bombay High Court (2011-12-02)
- NIKITA LAXMAN MASKE v. STATE OF MAHARASHTRA — Bombay High Court (2011-12-02)
- DMODAR HINDURAO MANE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-01)
- THE STATE OF MAHARASHTRA v. SATYAM CHANDRAKANT JADHAV AND ANR — Bombay High Court (2011-12-01)