LexNARESH H. PATIL
170 recorded High Court judgment(s) · 2003–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 170 |
Disposal nature
| Disposed off/Dismissed for default | 49 |
| OTHERS DISPOSED OFF | 26 |
| Dismissed/Rule Discharged | 19 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 18 |
| DISMISSED | 16 |
| Withdrawn | 9 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 8 |
| Admitted/Allowed/Granted/Rule Absolute | 5 |
Recent judgments
- SAYYED ISAAK SAYYAD HUSAIN v. THE STATE OF MAH AND ORS — Bombay High Court (2022-01-03)
- ASSOCIATION OF MANAGEMENTS OF LAW COLLEGES THR.ITS SECRETARY MS.VAISHALI WALCHALE v. THE BAR COUNCIL OF INDIA THR. ITS CHAIRMAN — Bombay High Court (2018-09-03)
- MR. SAMEER SAEED AHMED KHAN v. UNION OF INDIA THROUGH MINISTRY OF CORPORATE AFFAIRS AND ANR. — Bombay High Court (2018-03-28)
- SHRI. SHASHIKANT VASANT MARAWADE AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-04-06)
- SHAIKH HANIF SHAIKH HAMID v. NAZMINBANO YONUSKHAN PATHAN AND ANR — Bombay High Court (2013-08-23)
- YASHPAL SH. ASHA ARORA v. THE STATE OF MAH AND ANR — Bombay High Court (2013-08-23)
- JAYANT SUBHASH GODSE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2013-08-22)
- SARJERAO BHAURAO BHISE AND ORS v. JYOTI VISHNUL BHISE — Bombay High Court (2013-08-22)
- SANJAY CHANDANMAL LBHANDARI AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-08-22)
- JITENDRA SHARAD SAINDANE v. POONAM JITENDRA SAINDANE AND ANR — Bombay High Court (2013-08-22)