LexNISHITA MHATRE, B.H. MARLAPALLE
337 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 337 |
Disposal nature
| Disposed Off | 123 |
| Rejected | 70 |
| Dismissed | 36 |
| DISPOSED OFF | 31 |
| Allowed | 30 |
| Rule Made Absolute | 13 |
| WITHDRAWN | 7 |
| Partly Allowed | 5 |
Recent judgments
- SMT.SUDHA MADHUSUDAN LANJEKAR v. SHASHIKANT GAJANAN PATHARE — Bombay High Court (2011-12-07)
- SHAIKH NILOFER HASMAT v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-07)
- MRS. AMITA JOSHI v. THE UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE AND ORS — Bombay High Court (2011-12-07)
- SHRI. BHUPINDER SINGH TEJASINGH RAMGUDIYA v. THE DISTRICT DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES AND ORS — Bombay High Court (2011-12-02)
- SHRI. PUNDALIK SITARAM PAWAR v. THE EDUCATION OFFICER ZILLA PARISHAD AND ORS. — Bombay High Court (2011-12-02)
- NIKITA LAXMAN MASKE v. STATE OF MAHARASHTRA — Bombay High Court (2011-12-02)
- DILIP KRISHNAJI KULKARNI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-02)
- LIMBAJI MARUTI TAPASE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-12-01)
- DR. VIPUL VILASRAO PATHAK AND ORS. v. THE SATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-12-01)
- ASHISH RAJNIKANT VIBHAKAR AND ANR. v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2011-12-01)