N. PATEL

113 recorded High Court judgment(s) · 1996–2020

Courts

Bombay High Court

113

Dismissed	19
DISPOSED OFF	16
Disposed Off	14
OTHERS DISPOSED OFF	11
Allowed To be withdrawn	10
ANTICIPATARY BAIL GRANTED/REJECTED.	9
ABSOLUTE	6
Dispossed Off/Dismiss for Default	6

ANIL M. KALE v. ORANGE CITY BUILDERS PVT. LTD. THROUGH DIRECTOR — Bombay High Court (2020-01-29)
SUBHADRA SHIVLAL DAGA v. M/S. M.R. AND D.R. THACKER AND 2 ORS. — Bombay High Court (2010-02-09)
m/s opera clothing v. national insurance company ltd — Bombay High Court (2010-02-09)
BYGGING INDIA LTD. v. M/S. SURINDRA ENGINEERING CO. LTD. — Bombay High Court (2010-02-05)
KLASSIC STUDIOS AND FILMS PVT. LTD. v. ZEE ENTERTAINMENT ENTERPRISES LIMITED — Bombay High Court (2010-02-05)
ANIL S/O MANGILALJI JAIN v. STATE OF MAH. THR. P.S.O. P.S. SITABULDI NGP — Bombay High Court (2009-10-23)
DR.KALINDI MILIND MODAK v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-08-25)
DATTATRAYA A.NERURKAR v. SMT.S.M.RANE AND ORS. — Bombay High Court (2009-08-25)
SHRI LAXMAN SHIVRAM SHILAMKAR AND ANR v. SHIR ASHOK BALKRISHNA NANGARE AND ORS — Bombay High Court (2009-07-15)
EKNATH JANARDHANRAO JOMDE v. THE STAE OF MAH. THR. ITS SECTY., AND 3 ORS — Bombay High Court (2009-04-06)