LexNISHITA MHATRE, H.L. GOKHALE
57 recorded High Court judgment(s) · 2002–2004
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 57 |
Disposal nature
| Disposed Off | 28 |
| Allowed | 11 |
| Granted | 5 |
| Dismissed | 4 |
| Rejected | 3 |
| Rule Made Absolute | 2 |
| DISPOSED OFF | 2 |
| Allowed To be withdrawn | 1 |
Recent judgments
- FULL TIME MEDICAL TEACHERS' ASSOCIATION AND ORS. v. THE COMMISSIONER, THANE MUNICIPAL CORPN. — Bombay High Court (2004-11-24)
- NR JET ENTERPRISES LTD. v. STATE OF MAHARSHTRA and ORS. — Bombay High Court (2004-10-01)
- PARWATI MARUTI SHINDE and ANR. v. ASHA KAILASH SHINDE and ORS. — Bombay High Court (2004-09-30)
- ADAM HAJIYAJA BEPARI and ORS. v. DIST. COLLECTOR, SATARA and ANR. — Bombay High Court (2004-09-30)
- PARWATI MARUTI SHINDE and ANR. v. ASHA KAILASH SHINDE and ORS. — Bombay High Court (2004-09-30)
- ADAM HAJIYAJA BEPARI and ORS. v. DIST. COLLECTOR, SATARA and ANR. — Bombay High Court (2004-09-30)
- SUDHAKAR P. CHAPALGAONKAR v. STATE OF MAHARASHTA — Bombay High Court (2004-09-30)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR SWARAJ BHAVAN and ORS. — Bombay High Court (2004-09-29)
- M/S. UNIVERSAL MINES v. THE COLLECTOR OF KOLHAPUR SWARAJ BHAVAN and ORS. — Bombay High Court (2004-09-29)
- IMTIYAZ ABDUL SATTAR KHANAPURI v. UNION OF INDIA AND ANR. — Bombay High Court (2004-09-29)