LexH.L. GOKHALE, . NISHITA MHATRE
42 recorded High Court judgment(s) · 2002–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 42 |
Disposal nature
| Disposed Off | 19 |
| Allowed | 6 |
| Granted | 5 |
| Rule Made Absolute | 4 |
| Rejected | 3 |
| Dismissed | 2 |
| Allowed To be withdrawn | 1 |
| Admitted and Disposed Off | 1 |
Recent judgments
- VIRENDRALAL B. VAISHYA v. THE UNION OF INDIA AND ORS. — Bombay High Court (2006-09-25)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2004-12-20)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2004-12-20)
- BHARAT SANCHAR NIGAM LTD. AND ORS. v. S.N.KHARDE AND ORS. — Bombay High Court (2004-10-01)
- BHARAT SANCHAR NIGAM LTD. AND ORS. v. C.G.AREKAR AND ORS. — Bombay High Court (2004-10-01)
- VASANT R. DESHPANDE v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2004-09-30)
- DATTATRAY RAMCHANDRA SHELKE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-30)
- IMTIYAZ ABDUL SATTAR KHANAPURI v. UNION OF INDIA AND ANR. — Bombay High Court (2004-09-29)
- DEVIDAS JAIRAM SOMASE and ORS. v. INDIAL OIL CORPORATION and 2 ORS. — Bombay High Court (2004-09-29)
- SEVA SHIKSHAN SANSTHA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-28)