LexN. PATEL, . MRIDULA BHATKAR
319 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 319 |
Disposal nature
| Dismissed | 90 |
| Disposed Off | 66 |
| Allowed To be withdrawn | 41 |
| Allowed | 32 |
| Rule Made Absolute | 30 |
| (unspecified) | 24 |
| Dissmiss For Default/Non-Prosecution | 11 |
| DISPOSED OFF | 7 |
Recent judgments
- UNION OF INDIA AND ORS. v. BANSILAL B. AHIRE — Bombay High Court (2010-04-01)
- RAMCHANDRA JANARDHAN DESHMUKH AND ORS. v. SPECIAL LAND ACQUISITION OFFICER AND ORS. — Bombay High Court (2010-04-01)
- DEEPAK RAMSINGH PARDESI v. THE DISTRICT SUPPLY OFFICER, NASHIK AND ORS. — Bombay High Court (2010-02-15)
- DEEPAK RAMSINGH PARDESI v. THE DISTRICT SUPPLY OFFICER, NASHIK AND ORS. — Bombay High Court (2010-02-15)
- MISS. SHRADDHA CHANDRASHEKAR KOLI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-02-15)
- SHRI SAHIVKUMAR SIDDHLING KOLI v. THE SCHEDULE TRIBE CERTIFICATE SCUTINY COMMITTEE AND ORS — Bombay High Court (2010-02-15)
- MISS. SHRADDHA CHANDRASHEKAR KOLI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-02-15)
- SHRI SAHIVKUMAR SIDDHLING KOLI v. THE SCHEDULE TRIBE CERTIFICATE SCUTINY COMMITTEE AND ORS — Bombay High Court (2010-02-15)
- VISHWAS ANAND BACHHAV v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-04)
- RAM EDUCATION SOCIETY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-12-04)