LexREVATI MOHITE DERE, B.P. DHARMADHIKARI
627 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 627 |
Disposal nature
| OTHERS DISPOSED OFF | 349 |
| RULE ABSOLUTE | 119 |
| Disposed Off | 59 |
| DISPOSED OFF | 39 |
| (unspecified) | 28 |
| WITHDRAWN | 12 |
| DISMISSED | 5 |
| Dismissed | 4 |
Recent judgments
- CHANDALEKHA VIVEK ARANHA AND ANR v. THE STATE OF MAHARAHSTRA AND ANR. — Bombay High Court (2019-08-16)
- MOHD. SALIM MOHD. KUDUS ANSARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-06-03)
- VIJAY JADHAV v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-06-03)
- SHWETANK H. JAIN AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-30)
- DILIP SITARAM PALANDE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-03-28)
- STERLING BUILDCON PVT LTD v. SHREEMAN REAL ESTATES DEVELOPERS LLP AND 6 ORS — Bombay High Court (2019-03-28)
- ATALBIHARI B BADDAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-08)
- DIGAMBAR ROHIDAS AGAWANE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-08)
- NIMISH BHISHMA THAKORE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-03-08)
- GOVIND S/O. HARDARSMAL ADVANI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-08)