LexNARESH H. PATIL, R.M. LODHA
131 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 131 |
Disposal nature
| Dismissed | 42 |
| Disposed Off | 40 |
| Allowed To be withdrawn | 13 |
| DISPOSED OFF | 11 |
| Dissmiss For Default/Non-Prosecution | 11 |
| OTHERS DISPOSED OFF | 4 |
| Dismissed for non-complying conditional Order | 4 |
| Allowed | 2 |
Recent judgments
- THE SIND CLOTH MERCHANTS ASSOCIATION, KOLHAPUR v. THE KOLHAPUR MUNICIPAL CORPORATION and ORS. — Bombay High Court (2006-09-13)
- BHAGWAN ALIAS BHAGWANT ANANT KULKARNI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-14)
- BHAVIKA VIDYA PRASARAK MANDAL AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-08-14)
- LAXMAN GOVIND MATE v. UNION OF INDIA AND ORS. — Bombay High Court (2006-08-14)
- FIROZ MADADLLI PATEL v. SUB DIVISIONAL OFFICER AND ANR. — Bombay High Court (2006-08-14)
- SADHANA COOPERATIVE BANK LTD. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-08-14)
- DR.M.S.GHAWTE v. THE COMMISSIONER-MUMBAI MAHANAGAR PALIKA AND ORS. — Bombay High Court (2006-08-14)
- RAVINDRA GANAPAT VAZE v. THE SECRETARY (SHETKARI SHIKSHAN SANSTHA) AND ORS — Bombay High Court (2006-08-14)
- BASAVESHWAR @ BASAWANNAPPA HARIHAR v. THE SEC-GOVT.OF MAHARASHTRA,IRRIGATION DEPT.,andANR — Bombay High Court (2006-08-14)
- SALIM SHOUKAT MUJAWAR v. BANK OF INDIA AND ORS. — Bombay High Court (2006-08-11)