LexNARESH H. PATIL, V.L. ACHLIYA
235 recorded High Court judgment(s) · 2014–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 235 |
Disposal nature
| OTHERS DISPOSED OFF | 153 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 20 |
| RULE ABSOLUTE | 16 |
| Disposed Off | 16 |
| (unspecified) | 8 |
| Dismissed | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 3 |
| Rule Made Absolute | 2 |
Recent judgments
- DINESH LALJI SHAH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-03)
- RAMESH REVANSIDDHA PATIL v. STATE OF MAHARASHTRA, THROUGH SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT AND ORS — Bombay High Court (2015-06-17)
- SACHIN PRALHAD CHAVAN v. DIVISIONAL CASTE SCRUTINY COMMITTEE NO. 2 AND ORS. — Bombay High Court (2015-05-08)
- HEMA JHAVERI v. HDFC BANK LIMITED — Bombay High Court (2015-05-07)
- SHEETAL C.SHAH v. BASSEIN CATHOLIC CO.OP.BANK LTD (SCHEDULED BANK) AND 2 ORS — Bombay High Court (2015-05-06)
- SHRI AVINASH RAMCHANDRA DANDEKAR v. SHRI. MAHESH HARISHCHANDRA BHAGAT AND ORS — Bombay High Court (2015-04-29)
- KRISHNAMURIT VIRESHWAR KONKANKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-04-24)
- LAXMAN MANGAL JOSHI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-04-21)
- THE FRUIT MERCHANT WELFARE ASSOCIATION v. THE STATE OF MAHARASHTRA, THROUGH MINISTRY OF CO-OPERATION MARKETING AND TEXTILE AND ORS — Bombay High Court (2015-04-21)
- MR. JETENDRA VASANT MHATRE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2015-04-20)