LexNISHITA MHATRE, S.B. MHASE
183 recorded High Court judgment(s) · 2006–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 183 |
Disposal nature
| Disposed Off | 84 |
| Rejected | 25 |
| OTHERS DISPOSED OFF | 19 |
| DISPOSED OFF | 10 |
| Allowed | 9 |
| Dismissed | 9 |
| Rule Discharged | 6 |
| APPEAL DISMISSED/CONFIRMED | 5 |
Recent judgments
- SHAMMI NAGPAL v. SUDHIR NAGPAL AND ANR — Bombay High Court (2009-03-12)
- TIRUPATI MALLESH GADARLA AND ANR. v. STATE OF MAHARASHTRA THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2008-07-11)
- SUSHILA MEHTA v. MAHESH KISHANDAS SHROFF AND ORS — Bombay High Court (2008-07-11)
- DHOTE PRINT BIND v. THE NAVI MUMBAI MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2008-07-11)
- SUNIL CHOUDHARI AND ANR v. CONTINUOUS STATIONERY PVT. LTD. AND ANR — Bombay High Court (2008-07-08)
- ING VYSYA BANK LIMITED v. MODERN INDIA LIMITED AND ANR — Bombay High Court (2008-07-08)
- RAJIV VYAS v. JOHNWIN MANAVALAN AND 2 ORS — Bombay High Court (2008-07-08)
- VAISHNAVI RASYAN PRIVATE LIMITED v. ASHA SURSH VERMA — Bombay High Court (2008-07-08)
- FAZLUR RAHMAN HABIB KHAN v. IQBAL HUSSAIN HABIB KHAN AND 4 ORS. — Bombay High Court (2008-07-07)
- MRS KANTA GUL ACHHRA v. VAIDEHI AKASH HOUSING PRIVATE LIMITED — Bombay High Court (2008-07-07)