LexMRIDULA BHATKAR, NARESH H. PATIL
38 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 38 |
Disposal nature
| OTHERS DISPOSED OFF | 29 |
| APPEAL ALLOWED/REVERSED | 2 |
| ABATED | 2 |
| PARTLY ALLOWED PARTLY DISMISSED | 1 |
| APPEAL DISMISSED/CONFIRMED | 1 |
| Rejected | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| OTHER DISPOSED OFF | 1 |
Recent judgments
- NITIN PRAHLAD JADHAV AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- MAHENDRA SUNITLAL SHAH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- SARFARAN SHAIKH S/O. ABDUL RASHEED SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-03-24)
- IMTAIZ AHMED S/O. ABDUL RASHID SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-03-24)
- DR NANA DHARMAJI MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- BIPINCHANDRA KANAIYALAL JOSHI @ LALA DOCTOR v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2011-06-30)
- RAMESH TUPABHAI CHANDANA v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2011-06-30)
- KESHARBHAI KHIMABHAI VOHANIA AND ORS v. THE STATE OF GUJARAT AND ANR — Bombay High Court (2011-06-30)
- THE STATE OF MAHARASHTRA v. RAMESH PANDURANG PHADTARE AND ORS — Bombay High Court (2011-06-28)
- RUKSANA ALI AHMED KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-06-28)