LexM.T. JOSHI, . NISHITA MHATRE
1,045 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1045 |
Disposal nature
| Disposed off/Dismissed for default | 411 |
| Dismissed/Rule Discharged | 299 |
| Admitted/Allowed/Granted/Rule Absolute | 134 |
| Withdrawn | 126 |
| Rejected at Admission stage | 69 |
| (unspecified) | 3 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 1 |
| DISMISSED | 1 |
Recent judgments
- DEVRAO KISAN LAD v. THE DISTRICT COLLECTOR BEED AND ORS — Bombay High Court (2011-10-14)
- THE COMMISSIONER OF INCOME TAX PUNE. v. THE AHMEDNAGAR MERCHANTS CO-OP BANK LTD AHMEDNAGAR. — Bombay High Court (2011-08-12)
- SHRIKANT BHIMRAO KONGALWAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-08-12)
- DHANPAL NANAKRAM SABLE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-12)
- AHMED PASHA ANSARI v. THE STATE OF MAH AND ORS — Bombay High Court (2011-08-12)
- PRIYA RAMSING SHISODE v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2011-08-12)
- ARCHANA NARAYANRAO SALUNKE v. THE STATE OF MAH and ORS — Bombay High Court (2011-08-12)
- THE COMMISSIONER OF INCOME TAX I v. AHMEDNAGAR SHAHAR SAHAKARI BANK LTD. — Bombay High Court (2011-08-12)
- RAMESH RANGNATHRAIO SONAWANE v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD THROUGH SUPDT ENGNRR AND ANR — Bombay High Court (2011-08-12)
- KHAMRUNNISA NIYAZODDIN v. THE STATE OF MAH AND ORS — Bombay High Court (2011-08-12)