LexRAVINDRA V. GHUGE, NARESH H. PATIL
269 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 269 |
Disposal nature
| Disposed Off | 110 |
| Dismissed | 68 |
| (unspecified) | 39 |
| Allowed To be withdrawn | 13 |
| Rule Discharged | 11 |
| Allowed | 8 |
| Rejected | 7 |
| Rule Made Absolute | 6 |
Recent judgments
- DR. SUDHIR VITHAL MEDHEKAR v. GOVT. OF MAHARASHTRA, THROUGH SECRETARY, MEDICAL EDUCATION AND DRUGS DEPT AND ORS — Bombay High Court (2014-08-14)
- MR. DHIRUBHAI CHOTUBHAI PATEL v. UNION OF INDIA, THROUGH MINISTRY OF LABOUR AND ANR — Bombay High Court (2014-08-13)
- MR. RAGHUNATH BHAGAWAN PANDHARE v. THE DIRETOR, SPORTS AND YOUTH SERVICE DIRECTORATE OF STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-08-13)
- K.P. PURUSHOTHAMAN NAIR v. THE REGISTRAR GENERAL AND ANR — Bombay High Court (2014-08-13)
- MR. PATANGRAO PANDHRINATH PATIL v. THE DIRECTOR, SPORTS AND YOUTH SERVICE DIRECTORATE OF STATE OF MAHA. AND ORS. — Bombay High Court (2014-08-13)
- SHRI. JEEVAN KRISHNA THAKRE v. THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, GRAMPANCHAYAT DIVISION, THANE — Bombay High Court (2014-08-12)
- SHRI. SUDHAKAR BHAGUJI SAVANE v. UNION OF INDIA, THROUGH THE GENERAL MANAGER, CENTRAL RAILWAY AND ORS — Bombay High Court (2014-08-11)
- SHRI. RAJENDRA KHASHABA SHEWALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-08-11)
- SOU. PRACHI PRITAM SUTAR v. STATE OF MAHARASHTRA, THR PRINCIPAL SECRETARY, MINISTER, WATER RESOURCES (IRRIGATION) DEPT AND ORS — Bombay High Court (2014-08-11)
- MOHAN RAMCHANDRA SALUNKHE v. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF FINANCE, DEPT. OF REVENUE — Bombay High Court (2014-08-11)