LexK.U. CHANDIWAL, NARESH H. PATIL
150 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 150 |
Disposal nature
| OTHERS DISPOSED OFF | 134 |
| APPEAL ALLOWED/REVERSED | 5 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| PARTLY ALLOWED PARTLY DISMISSED | 4 |
| ABATED | 1 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 1 |
| OTHER DISPOSED OFF | 1 |
Recent judgments
- THE STATE OF MAHARASHTRA v. HARISHANKAR MATAPRASAD KASHYAP — Bombay High Court (2011-08-12)
- RAMNARAYAN DHARAMSAGAR YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- THE CHIEF PROMOTER, PANDHARPUR DUDH UTPADAK PRAKRIYA SANGH LTD v. KANTILAL HANUMANT KALE AND ORS. — Bombay High Court (2011-08-11)
- R. SUBRAMANIAN v. TUSHAR BHACHANDRA PATEL AND ANR — Bombay High Court (2011-08-11)
- THE STATE OF MAHARASHTRA v. SOU.VISHAKHA VISHAL SAMJISKAR AND ORS — Bombay High Court (2011-08-11)
- THE STATE OF MAHARASHTRA v. RAMDAS NANA MANE — Bombay High Court (2011-08-11)
- THE STATE OF MAHARASHTRA v. RAMDAS NANA MANE — Bombay High Court (2011-08-11)
- FIROZ NOORMOHAMMAD SHAIKH AND ANR v. MOINUDDIN RAJPUT AND ANR — Bombay High Court (2011-08-10)
- MOHD. SHAFIQ SAMSUDDIN SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-10)
- VAISHALI RAJU @ LAXMAN LOKHANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-10)