LexNISHITA MHATRE, V.G. PALSHIKAR
611 recorded High Court judgment(s) · 2003–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 611 |
Disposal nature
| OTHERS DISPOSED OFF | 114 |
| Disposed Off | 102 |
| Dismissed | 67 |
| Allowed | 66 |
| DELAY CONDONATED/REJECTED. | 56 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 40 |
| APPEAL ALLOWED/REVERSED | 30 |
| Dissmiss For Default/Non-Prosecution | 25 |
Recent judgments
- ALANKAR @ VEER MOHAN RAWAT AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-01-22)
- THE STATE OF MAHARASHTRA v. DEEPAK JAYSING MANE AND ANR — Bombay High Court (2007-01-12)
- SUBHASH NAMDEO PATIL and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-21)
- SHRIMANT SANGANBASAPPA BAKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- ASHOK GHANSHYAMDAS RAJANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- RAMESH TAURANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- AVINASH CHANDRAKANT CHAUDHARY v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- SARIKA RAM MORE v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- NAGESH NAGRAJ NAIKAR and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-18)
- THE STATE OF MAHARASHTRA v. FAROOQ ABDUL GANI SURVE AND ANR. — Bombay High Court (2006-12-18)