LexNARESH H. PATIL, A.R. JOSHI
148 recorded High Court judgment(s) · 2013–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 148 |
Disposal nature
| OTHERS DISPOSED OFF | 90 |
| Disposed Off | 17 |
| Allowed | 10 |
| Admitted and Disposed Off | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 4 |
| Allowed To be withdrawn | 4 |
| (unspecified) | 4 |
| Rejected | 3 |
Recent judgments
- UNION OF INDIA v. HASSAN ALI KHAN — Bombay High Court (2015-10-21)
- UNION OF INDIA v. RHEEMA HASSAN ALI KHAN — Bombay High Court (2015-10-21)
- MR. SANDEEP GULAB PASHANKAR v. MRS. ARCHANA SANDEEP PASHANKAR — Bombay High Court (2015-08-19)
- UMAIR MUKHTAR SHAREEF S/O. MUKHTAR SHAREEF AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-01-18)
- JAABIR SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-01-18)
- MOHAMMAD SALIM MIRA MOHIDDIN SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-17)
- SUDHAKAR KRISHNA SHETTY v. THE SPECIAL EXECUTIVE MAGISTRATE AND ANR — Bombay High Court (2014-01-17)
- BHARATI NARENDRAKUMAR BAGDI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-01-17)
- DARSHAN SHASHIKANT DAVE AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-01-17)
- AVINASH SURENDRA BAGUL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-01-17)