MANGESH S. PATIL

4,874 recorded High Court judgment(s) · 2017–2025

Courts

Bombay High Court

4874

DISPOSED OFF	1649
Disposed off/Dismissed for default	1345
DISMISSED	569
APPLICATION ALLOWED	416
Withdrawn	337
Admitted/Allowed/Granted/Rule Absolute	209
RULE ABSOLUTE	125
RULE DISCHARGED	71

RANJEET JAWAHAR MOHITE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-01-22)
NARAYAN BHAGWAT GAIKWAD AND ORS v. MAHADEV BHAGWAN GAIKWAD AND ORS — Bombay High Court (2025-01-22)
SHRI. PRAKASH ANNAPPA HATGINE AND ORS v. THE COLLECTOR, SANGLI DISTRICT, AND ORS — Bombay High Court (2025-01-22)
SHRI. SAMBHAJI BALKRISHNA ZAMBRE v. SMT. CHAYA BALKRISHNA ZAMBRE — Bombay High Court (2025-01-21)
VINAYAK BABANRAO AWARE AND ORS v. POPAT SITARAM LOKARE AND ORS — Bombay High Court (2025-01-21)
GODAWARI MARATHWADA IRRIGATION DEVELOPMENT CORPORATION AURANGABAD THR EXECUTIVE ENGINEER AND ORS v. DURGA APPA PAWAR (SINCE DEAD THROUGH HIS LEGAL HEIRS KASHIBAI DURGA PAWAR AND ORS — Bombay High Court (2024-02-22)
CHITRA ADINATH JADHAV AND ANOTHER v. THE SUPERINTENDENT OF POLICE AND ANOTHER — Bombay High Court (2023-12-14)
THE PRESIDENT FOR HIMSELF AND BOARD OF DIRECTORS OF HUTATMA PANSARE EDUCATION SOCIETY AND ANOTHER v. SHAKUNTALABAI JAIWANTRAO RATNALIKAR @CHAYA BHASKAR BHOSIKAR DIED LRS. SATISHKUMAR AND OTHERS — Bombay High Court (2023-12-14)
CHITRA ADINATH JADHAV AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-31)
NAVNATH BABURAO DHUMAL AND OTHERS v. VILAS RASIKLAL SHAH AND OTHERS — Bombay High Court (2023-09-29)