LexNARESH H. PATIL, . MRIDULA BHATKAR
50 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 50 |
Disposal nature
| OTHERS DISPOSED OFF | 34 |
| APPEAL DISMISSED/CONFIRMED | 6 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 3 |
| (unspecified) | 2 |
| RULE DISCHARGED | 2 |
| APPEAL ALLOWED/REVERSED | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 1 |
| ABATED | 1 |
Recent judgments
- SANJAY SHAMRAO KAMBLE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- SUMIT BALASAHEB POWAR v. THE STATE OF MAHARASTRA AND ANR — Bombay High Court (2014-03-24)
- SANJAY SHAMRAO KAMBLE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- KRISHNAKUMAR JAYPRAKASH SINGH AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- UTTAMBAI GULAB BORHADE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- SUMIT BALASAHEB POWAR v. THE STATE OF MAHARASTRA AND ANR — Bombay High Court (2014-03-24)
- VIRENDRANATH B. TIWARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- RAMCHANDRAN RAVINDRAN v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-03-24)
- ANIL SADANAND PATIL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2014-03-24)
- SHRI RAVINDRA HANUMANT MANE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-07-18)