LexNARESH H. PATIL, A.M. THIPSAY
31 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 31 |
Disposal nature
| OTHERS DISPOSED OFF | 17 |
| RULE ABSOLUTE | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 4 |
| OTHER DISPOSED OFF | 2 |
| (unspecified) | 2 |
| APPEAL DISMISSED | 1 |
Recent judgments
- AJAY @ KRUSHNACHAND JAGDISH PANDEY AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-06-25)
- SANDHYA PRAFULLA PATIL (INTERVENER APPLICANT) AND THE APPLICANT v. AJAY JAGDISH PANDE AND ORS — Bombay High Court (2014-06-25)
- THE STATE OF MAHARASHTRA v. AJAY JAGDISH PANDE AND ORS — Bombay High Court (2014-06-25)
- PRIYA GUNAJI GAOKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-05-09)
- INDUR KARTAR CHHUGANI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-04)
- SHASHI KUMAR SHARMA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-04-04)
- HARISH SAKHARAM CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-04-04)
- TEESTA ATUL SETALVAD AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-04)
- GANESH BHAGWAN SONAVNE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-04-04)
- RAJESH VINAYAKRAO K SHIRSAGAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-03)