LexNARESH H. PATIL, A.M. BADAR
204 recorded High Court judgment(s) · 2016–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 204 |
Disposal nature
| OTHERS DISPOSED OFF | 182 |
| OTHER DISPOSED OFF | 7 |
| (unspecified) | 4 |
| BAIL GRANTED | 2 |
| DELAY CONDONATED/REJECTED. | 2 |
| RULE ABSOLUTE | 2 |
| BAIL REJECTED | 2 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE | 1 |
Recent judgments
- ZHAKIR MEHFUJ ALAM SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-11-28)
- SAINATH DHARMAJI CHANDRAWALE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-20)
- VASHIM MADRIS KHAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-12-12)
- DEEPAK VIJAY YADAV v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-12)
- AMIT BABAN THOMBARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-12-12)
- AMIT BABAN THOMBARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-12-12)
- BABAN RAGHUJI KHAMKAR AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-12)
- AKSHAY RAMESH PATIL v. THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2017-12-12)
- AVINASH @ ROCKY BHAUSAHEB JADHAV AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-12)
- M/S. SRUSHTI ENTERPRISES v. BHIWANDI NIZAMPUR CITY MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-04-07)