LexR.M. LODHA, NARESH H. PATIL
135 recorded High Court judgment(s) · 2006–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 135 |
Disposal nature
| Disposed Off | 45 |
| Dismissed | 28 |
| Dissmiss For Default/Non-Prosecution | 18 |
| Allowed To be withdrawn | 12 |
| DISPOSED OFF | 11 |
| OTHERS DISPOSED OFF | 5 |
| Rule Made Absolute | 4 |
| Allowed | 3 |
Recent judgments
- THE SIND CLOTH MERCHANTS ASSOCIATION, KOLHAPUR v. THE KOLHAPUR MUNICIPAL CORPORATION and ORS. — Bombay High Court (2006-09-13)
- FIROZ MADADLLI PATEL v. SUB DIVISIONAL OFFICER AND ANR. — Bombay High Court (2006-08-14)
- Bhaiyyasaheb s/o Pitamber Mohite v. The State of Maharashtra — Bombay High Court (2006-08-14)
- BASAVESHWAR @ BASAWANNAPPA HARIHAR v. THE SEC-GOVT.OF MAHARASHTRA,IRRIGATION DEPT.,andANR — Bombay High Court (2006-08-14)
- SAVITA W/O. RAJARAM GHARAT v. THE PRESIDENT MAHAMAHIND INTERNATIONAL DHAMMADUT SOCIETY AND ORS. — Bombay High Court (2006-08-14)
- BHAVIKA VIDYA PRASARAK MANDAL AND ANR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-08-14)
- JAYDUTTA BHAGWATRAO SHINDE AND ORS. v. MAHARASHTRA STATE COUNCIL OF EXAMINATIONS AND ORS. — Bombay High Court (2006-08-14)
- JAYDUTTA BHAGWATRAO SHINDE AND ORS. v. MAHARASHTRA STATE COUNCIL OF EXAMINATIONS AND ORS. — Bombay High Court (2006-08-14)
- RAJKUMAR POONAMCHAND KASLIWAL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-08-14)
- BHAGWAN ALIAS BHAGWANT ANANT KULKARNI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-08-14)