LexK.R. SHRIRAM, RAJESH S. PATIL
562 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 562 |
Disposal nature
| Disposed Off | 395 |
| DISPOSED OFF | 126 |
| (unspecified) | 11 |
| Allowed | 9 |
| DISMISSED | 8 |
| Dismissed | 8 |
| WITHDRAWN | 4 |
| DISPOSED AT ADMISSION STAGE | 1 |
Recent judgments
- KAIZER TAHER MITHAIWALA v. SHAMIMA TAHER MITHAIWALA AND 5 ORS. — Bombay High Court (2023-12-21)
- SHALIGRAM G MISHRA PRESIDENT OFEA v. OIL AND NATURAL GAS CORPORATION and ANR. — Bombay High Court (2023-11-09)
- PRAMOD R. AGRAWAL v. PRINCIPAL COMMISSIONER OF INCOME TAX-5 AND 2 ORS. — Bombay High Court (2023-10-13)
- SAGRIKA DINKAR RAI AND ANR v. DATTATRAYA MARUTI GHULE AND ORS — Bombay High Court (2023-10-13)
- THE COMMISSIONER OF INCOME TAX CITY-23, v. THE INCOME TAX APPELLATE TRIBUNAL AND ANR. — Bombay High Court (2023-10-13)
- SAGRIKA DINKAR RAI AND ANR v. DATTATRAYA MARUTI GHULE AND ORS — Bombay High Court (2023-10-13)
- SAGRIKA DINKAR RAI AND ANR v. DATTATRAYA MARUTI GHULE AND ORS — Bombay High Court (2023-10-13)
- STATE TRANSPORT CO-OPERATIVE BANK LIMITED v. THE COMMISSIONER OF INCOME TAX-I — Bombay High Court (2023-10-13)
- SAGRIKA DINKAR RAI AND ANR v. DATTATRAYA MARUTI GHULE AND ORS — Bombay High Court (2023-10-13)
- RAJKUMAR SUNDERDAS KUKREJA v. THE STATE OF MAHARASHTRA THROUGH PRIN. SECRETARY, RELIEF AND REHABILITATION DEPT. AND ORS — Bombay High Court (2023-10-13)