LexNISHITA MHATRE, D.G. DESHPANDE
204 recorded High Court judgment(s) · 2007–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 204 |
Disposal nature
| BAIL GRANTED / REJECTED(FOR APEAL) | 58 |
| OTHERS DISPOSED OFF | 40 |
| OTHER DISPOSED OFF | 27 |
| DELAY CONDONATED/REJECTED. | 26 |
| APPEAL DISMISSED/CONFIRMED | 21 |
| PARTLY ALLOWED PARTLY DISMISSED | 8 |
| DISPOSED OFF | 7 |
| WITHDRAWN | 5 |
Recent judgments
- THE STATE OF MAHARASHTRA v. SUBHASH DATTATRAYA JALGIRE AND ORS. — Bombay High Court (2007-06-27)
- THE STATE OF MAHARASHTRA v. SUBHASH DATTATRAYA JALGIRE AND ORS. — Bombay High Court (2007-06-27)
- THE STATE OF MAHARASHTRA v. BALRAJE @@ VIKRANT RAJAN PATIL AND ORS. — Bombay High Court (2007-06-27)
- RAJU RAMDAS NALAVADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-27)
- RAJU @ VIJAY DEEPAK SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-27)
- VIRAL PROPERTIES AND INVESTMENTS LTD. v. BANK OF INDIA AND 4 ORS. — Bombay High Court (2007-06-27)
- HIRU VITHAL GAVANKAR AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-26)
- NITIN SHIVAJI MORADE AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-26)
- AMARSHI RAMJI RATHOD v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-25)
- SHARDABAI SURESH KAKADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-06-25)