MANISH PITALE

4,869 recorded High Court judgment(s) · 2017–2025

Courts

Bombay High Court

4869

DISPOSED OFF	1090
Disposed Off	540
ALLOWED	531
Admitted/Allwd/Granted/Rule Absolute	461
DISMISSED	458
C.A. Disposed off	366
Disposed-Off	286
Dismissed/Rule Discharged	235

VINOD TRAMBAKRAO DHAGE (AMENDED AS PER ORDER DT. 26-6-2023) v. MAHINDRA AND MAHINDRA LTD. THR. MANAGER — Bombay High Court (2025-11-18)
DHULLAPPA BABANNA MADKARI SINCE DECEASED THROUGH LRS v. DUNDAPPA RAMA MADKARI SINCE DECD. THR LRS AND ORS — Bombay High Court (2025-06-26)
SHRI. DUNDAPPA SHIVARU MAHAR (SINCE DECEASED THROUGH LRS) SMT. KAMALABAI DUNDAPPA BALESHGOL AND ORS v. SMT. SONAVVA W/O BHIMAPPA SATYANAIK AND ORS. — Bombay High Court (2025-06-26)
RAJARSHRI SHAHU CHHATRAPATI SHIKSHAN PRASARAK MANDAL v. DEPUTY CHARITY COMMISSIONER AND ORS — Bombay High Court (2025-06-25)
VENKATESHWARA TRANSPORT AND TRAVELS SOL PROP MAHESH A KUPADE AND ANR v. PALUS CO-OP BANK LTD AND ORS — Bombay High Court (2025-06-24)
VISHWAS RAMCHANDRA PATNE v. BALCHANDRA GANPAT PATNE AND ORS — Bombay High Court (2025-06-24)
Sidramappa Gurubhaktappa Katare v. Monappa Iranna Sutar — Bombay High Court (2025-06-23)
HANUMANT SAMBHU MORE v. THE STATE OF MAHARASHTRA THRU. MINISTER AND ORS — Bombay High Court (2025-06-19)
SACHIN GORKAH MAHADIK v. MAULINAGARI SAHAKARI PATHSANSTHA LTD AND ORS — Bombay High Court (2025-06-18)
MANOHAR SHANKAR VADAR v. THE STATE COOPERATIVE ELECTION AUTHORITY AND ORS — Bombay High Court (2025-06-11)