LexNARESH H. PATIL, U. D. SALVI
177 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 177 |
Disposal nature
| Disposed off/Dismissed for default | 157 |
| Dismissed/Rule Discharged | 8 |
| Admitted/Allowed/Granted/Rule Absolute | 6 |
| Withdrawn | 5 |
| Rejected at Admission stage | 1 |
Recent judgments
- SANDEEP RADHAKISHAN PATHRIKAR AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-09-12)
- SADHANA JANARDHAN JADHAV v. PRATIBHA PATIL MAHILA MAHAMANDAL TQ BHUSAWAL DIST JALGAON AND ORS — Bombay High Court (2012-07-27)
- NARAD POSALYA VASAVE AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- SHOBHANA SUBRAO KOKATE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- SACHIN DILIP THAKUR v. ST CERTIFICATE SCRUTINY COMMITTEE, NANDURBAR AND ORS — Bombay High Court (2012-07-27)
- SHARAD VASANT DIXIT AND ANR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- ATMARAM BABULAL JADHAV v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- SHRIRAM BABURAO PISAL v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- DR. SANJAY VENKATESHRAO DESHPANDE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-07-27)
- DEELIP PANDURANG BANKAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-07-27)