LexNARESH H. PATIL, . . SHALINI PHANSALKAR-JOSHI
97 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 97 |
Disposal nature
| Disposed Off | 55 |
| DISPOSED OFF | 9 |
| Rejected | 8 |
| Dismissed | 8 |
| Rule Made Absolute | 7 |
| Allowed | 3 |
| REJECTED | 2 |
| (unspecified) | 2 |
Recent judgments
- THE KERALEEYA MAHILA SAMAJ v. MUNICIPAL CORPORATION OF GREATER BOMBAY AND 2 ORS. — Bombay High Court (2017-05-05)
- KALPITA GANGARAM MANE v. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO.1 AND ORS — Bombay High Court (2017-05-05)
- RAMNATH BANSI JHINE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-04)
- SHRI. HITAYTULLA GULAB MUJAWAR AND ANR. v. THE ADDITIONAL COMMISSIONER, PUNE AND ORS. — Bombay High Court (2017-05-04)
- SHRI. HITAYTULLA GULAB MUJAWAR AND ANR. v. THE ADDITIONAL COMMISSIONER, PUNE AND ORS. — Bombay High Court (2017-05-04)
- AMRUT MAHAPANNA TALEKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-04)
- INDUS TOWERS LIMITED v. MIRA BHAYANDAR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-05-04)
- MR. CHANDRAKANT DIGAMBAR VINCHU v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-03)
- MR. CHANDRAKANT DIGAMBAR VINCHU v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-05-03)
- VAKEEL AHMED JAHUR HASSAN SAYYED AND ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2017-05-03)