N. PATEL, . NISHITA MHATRE

521 recorded High Court judgment(s) · 2007–2009

Courts

Bombay High Court

521

Disposed Off	160
Dismissed	127
Allowed To be withdrawn	94
DISPOSED OFF	34
Allowed	33
Dissmiss For Default/Non-Prosecution	22
Rule Made Absolute	21
Rejected	13

GURUDWARA SHRI DASHMESH DARBAR (REGISTERED), THANE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-08-25)
KANTILAL BABAN KAMBLE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-05-06)
NEELABAI LAKANNA KAMALE @ NEELABAI SIDRAM KOLI v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AND ANR. — Bombay High Court (2009-05-02)
NEELABAI LAKANNA KAMALE @ NEELABAI SIDRAM KOLI v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AND ANR. — Bombay High Court (2009-05-02)
MRS. GRACEY PETER BARNES v. SHRI SHARMA THE CHAIRMAN AND ORS. — Bombay High Court (2008-11-28)
MRS. GRACEY PETER BARNES v. SHARMA S.R. AND ORS. — Bombay High Court (2008-11-28)
K.S. ACHARYA v. UNION OF INDIA and OTHERS — Bombay High Court (2008-06-23)
SANJIV RAMRAO THAKUR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-05-05)
DATTA NARAYAN RANE AND ORS. v. GAUTAM SHAMRAO KAMBALE AND ORS. — Bombay High Court (2008-05-05)
DATTA NARAYAN RANE AND ORS. v. GAUTAM SHAMRAO KAMBALE AND ORS. — Bombay High Court (2008-05-05)