LexPRASANNA B. VARALE
159 recorded High Court judgment(s) · 2011–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 159 |
Disposal nature
| Disposed Off | 52 |
| Dismissed | 36 |
| Allowed | 28 |
| DISPOSED OFF | 8 |
| (unspecified) | 8 |
| APPLICATION ALLOWED | 6 |
| DISMISSED | 4 |
| OTHERS DISPOSED OFF | 3 |
Recent judgments
- MS. LAXMI ANANT NAIK and ORS. (SINCE DECEASED REPRESENTED BY LR'S I.E. APPELLANT NOS. 2 TO 7) v. SAI DEVELOPERS, THR. ITS PROP., RAJEEV K. SHIRODKAR AND 6 ORS., — Bombay High Court (2022-09-16)
- LAXMI ANANT NAIK (SINCE DECEASED REPRESENTED BY LRS I.E. APPELLANT NOS. 2 TO 7) v. SAI DEVELOPERS, THR. ITS PROP., RAJEEV K. SHIRODKAR AND 6 ORS — Bombay High Court (2022-09-16)
- ANIL RAJBIR VALMIKI v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-02-25)
- VIJAY S/O BHALCHANDRA MAHENDRU v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-04-15)
- LALASAHEB S/O NAMDEVRAO SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-04-15)
- SMITA SANDIP PATIL v. THE APPROPRIATE AUTHORITY, SUB DISTRICT HOSPITAL, JALGAON AND ANOTHER — Bombay High Court (2019-03-22)
- DR GAYATRI SHIVAJIWADEKAR v. APPROPRIATE AUTHORITY NANDED BLOCK AND TAHSILDAR NANDED M A WADEKAR — Bombay High Court (2019-03-22)
- UMA AVINASH DEO v. APPROPRIATE AUTHORITY NANDED BLOCK AND TAHSILDAR NANDED — Bombay High Court (2019-03-22)
- PRAMOD RAJARAM ZUNJARE v. APPROPRIATE AUTHORITY NANDED BLOCK AND TAHSILDAR NANDED — Bombay High Court (2019-03-22)
- MINAL ANAND PATIL AND ANR v. APPROPRIATE AUTHORITY NANDED BLOCK AND TAHSILDAR NANDED — Bombay High Court (2019-03-22)