LexBILAL NAZKI, F.M. REIS
62 recorded High Court judgment(s) · 2009–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 62 |
Disposal nature
| OTHERS DISPOSED OFF | 44 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 12 |
| DISPOSED OFF | 1 |
| Allowed | 1 |
| APPEAL ALLOWED/REVERSED | 1 |
| APPEAL DISMISSED/CONFIRMED | 1 |
| OTHER DISPOSED OFF | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 1 |
Recent judgments
- PRAVIN VIJAYKUMAR TAWARE AND ORS. v. THE SPECIAL EXECUTIVE MAGISTRATE, PUNE AND ANR. — Bombay High Court (2009-06-18)
- MOHAMMAD BILAL YUNUS SALEH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-23)
- DILIP RAMCHANDRA BHOLE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-04-02)
- MOHD. IRFAN MOHD. IRDISH SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-04-02)
- STATE v. ATMARAM DAULAT SHINDE and ANR. Vs ATMARAM DAULAT SHINDE 7 ANR. — Bombay High Court (2009-04-02)
- MOHARAM ALI SHAUKAT ALI v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2009-04-02)
- NISHRIN ZUZER PATANWALA AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-04-02)
- DILIP RAMCHANDRA BHOLE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-04-02)
- ANIRUDH ANIL DIMRI v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-04-02)
- BALKRISHNA DHNDIBA GUJAR v. SUP FO POLICE BANGAR, SATARA — Bombay High Court (2009-04-02)