LexH. BHATIA
7,666 recorded High Court judgment(s) · 2005–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7666 |
Disposal nature
| Disposed Off | 1819 |
| OTHERS DISPOSED OFF | 1486 |
| Dismissed | 875 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 807 |
| Allowed | 558 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 420 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 279 |
| Allowed To be withdrawn | 211 |
Recent judgments
- MOHAMED NASEEM ABDUL HAKIM v. MOHAMED ANIS MOHAMED AYUB AND ANR — Bombay High Court (2022-03-23)
- SMT. BHIKABAI MURLIDHAR THETE (DECD. ) S. M. THETE (SINCE DECD.THRO. HIS L. H. ) KAMLAKAR S. THETE v. MAHADU BABAN THETE (SINCE DECD. THRO. HIS L. H. ) SMT. SOYARABAI MAHADU THETE. — Bombay High Court (2018-01-22)
- MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. SHIVAJI YASHWANT MANE — Bombay High Court (2016-07-21)
- MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. SHIVAJI YASHWANT MANE — Bombay High Court (2016-07-21)
- MAHESH M. RANA v. UNION OF INDIA AND ANR — Bombay High Court (2015-08-24)
- HEMANT BHIMRAO PAWAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-03-06)
- M/S. MAYFAIR MARU DEVELOPERS AND ORS. v. SMT. SUMAN NARAYAN MHATRE AND ORS. — Bombay High Court (2012-03-06)
- HEMANT BHIMRAO PAWAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-03-06)
- MRS. KAVITA HARSHAVARDHAN SUBHEDAR v. DR. HARSHAVARDHAN SUBHEDAR — Bombay High Court (2012-03-05)
- SHRI. TUKARAM SITARAM MHATRE AND ORS. v. SHRI. PRABHAKAR GANPATRAO BACCHEWAR — Bombay High Court (2012-03-05)