LexNITIN W. SAMBRE, RAJESH S. PATIL
158 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 158 |
Disposal nature
| Allowed | 61 |
| Disposed Off | 48 |
| Allowed To be withdrawn | 35 |
| Dismissed | 8 |
| Dismissed for non-complying conditional Order | 3 |
| Rejected | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 1 |
| Partly Allowed | 1 |
Recent judgments
- MOHAMMAD ASHRAF WALI MOHAMMAD v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-10-25)
- VIPUL KANTILAL NAGDA AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-09-08)
- ZAMEER AHMED LATIFUR REHMAN SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-08)
- MUZZAMMIL ATAUR RAHMAN SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-08)
- BABU ABDUL RAHIM SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-09-08)
- MILIND ASHOK PATIL AND ANR. v. STATE OF MAHARASHTRA — Bombay High Court (2023-09-07)
- SUCHITRA SHEKHAR GODAMBE AND ANR v. PRANALI MANDHAR GODAMBE AND ANR — Bombay High Court (2023-09-07)
- ANIL VISHNU KOKATE PATIL v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-09-07)
- GAURAVSHRI SHRIGOPAL MAHESHWAR(SONI) AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-09-07)
- ANIL VISHNU KOKATE PATIL v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-09-07)