LexRAJESH S. PATIL
2,008 recorded High Court judgment(s) · 2022–2026
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2008 |
Disposal nature
| Disposed Off | 1165 |
| DISPOSED OFF | 426 |
| Allowed | 98 |
| APPLICATION ALLOWED | 84 |
| Dismissed | 68 |
| Rejected | 33 |
| Allowed To be withdrawn | 32 |
| Withdrawn | 25 |
Recent judgments
- AZIZ T. DOHADWALA v. MRS.N.V.KADAM AND OTHERS — Bombay High Court (2026-04-01)
- THE EXECUTIVE ENGINEER, WATER SUPPLY DEPARTMENT, YEOLA v. MR. JAYAWANT GANPAT VHONDE (DIED THR. LRS.)1.1 MANJULABAI JAYWANT VHONDE AND ORS. — Bombay High Court (2025-09-29)
- THE EXECUTIVE ENGINEER, WATER SUPPLY DEPARTMENT, YEOLA v. MR. BABURAO MHATARBA TADGE AND ORS. — Bombay High Court (2025-09-24)
- THE EXECUTIVE ENGINEER, WATER SUPPLY DEPARTMENT, YEOLA v. MR. RAMDAS JAGANNATH DHULSUNDAR (DIED THR. LRS.) 1.1 SANTOSH JAGANNATH DHULSUNDAR AND ORS. — Bombay High Court (2025-09-24)
- VAIBHAV DILIP PATIL v. SNEHAL VAIBHAV PATIL — Bombay High Court (2025-07-24)
- RAMANAND @ RAM PANDHARINATH DOMBE v. STATE OF MAHARASHTRA — Bombay High Court (2025-06-09)
- SHANKAR DEVIDAS KHANDARE v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- SANDIP AKARAM SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-05)
- MANISH @ VINOD DIPAK NAIK v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-05)
- MADAN KRISHNAJI VAZE AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-05-05)