LexBILAL NAZKI, A.P. BHANGALE
116 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 116 |
Disposal nature
| OTHERS DISPOSED OFF | 40 |
| DISPOSED OFF | 36 |
| Dismissed | 15 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 6 |
| Allowed To be withdrawn | 4 |
| Disposed Off | 4 |
| Dissmiss For Default/Non-Prosecution | 3 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 3 |
Recent judgments
- SHOMAELA DHARANI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-06-24)
- MOHD. KHALID MUKHTAR AHMED SHAIKH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-05-06)
- GLOBAL OFFSHORE INTERNATIONAL LTD. v. OIL AND NATURAL GAS CORPN. LTD. AND ORS. — Bombay High Court (2008-05-06)
- ADHIKRAO M.PATIL v. CHIEF EXECUTIVE OFFICER andORS. — Bombay High Court (2008-05-06)
- MOHD. ASHFAQUE JAMILUDDIN QURESHI @ BABLOO v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-05-06)
- SHRI JAIN SEVA SANGH MALEGAON AND ORS v. MOHANLAL RAMCHANDRA SHARMNA AND ANR — Bombay High Court (2008-05-06)
- SUSHILKUMAR GOVIND VYAS v. KRUSHNATH PANDURANG KHOT and ANR. — Bombay High Court (2008-05-06)
- JANKHANA PRAVIN JOSHI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-05-06)
- MANOHAR JAYA SHETTY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-05-06)
- SUSHILKUMAR GOVIND VYAS v. KRUSHNATH PANDURANG KHOT and ANR. — Bombay High Court (2008-05-06)