LexNARESH H. PATIL, S.B.DESHMUKH
969 recorded High Court judgment(s) · 2012–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 969 |
Disposal nature
| Disposed off/Dismissed for default | 737 |
| Dismissed/Rule Discharged | 128 |
| Withdrawn | 41 |
| Admitted/Allowed/Granted/Rule Absolute | 38 |
| Rejected at Admission stage | 23 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 1 |
| (unspecified) | 1 |
Recent judgments
- UMAR BIN KHATTAB WELFARE TRUST THR PRESIDENT AND ANR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2013-04-26)
- DNYANESHWAR BANSHI KATHOTHE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-04-18)
- SONAL BABULAL SAPKALE v. THE STATE OF MAH AND ORS — Bombay High Court (2013-04-18)
- THE SENIOR REGIONAL MANAGER-RETAIL, HINDUSTAN PETROLEUM CORPORATION LIMITED v. MUKESH RAMLAL KASLIWAL — Bombay High Court (2013-04-18)
- SONAL BABULAL SAPKALE v. THE STATE OF MAH AND ORS — Bombay High Court (2013-04-18)
- THE SENIOR REGIONAL MANAGER-RETAIL, HINDUSTAN PETROLEUM CORPORATION LIMITED v. MUKESH RAMLAL KASLIWAL — Bombay High Court (2013-04-18)
- GURU TEG BAHADUR EDUCATIONAL SOCIETY AND ANR v. KULDEEPSINGH JAYSINGH DODHYA — Bombay High Court (2012-12-21)
- MADHAV GANGARAM BHUSNAR v. THE STATE OF MAH AND ANR — Bombay High Court (2012-12-21)
- RAJENDRA PANDHARINATH SABLE AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-12-20)
- AMBADAS MURLIDHAR DAHIPHALE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-12-20)