LexREVATI MOHITE DERE, NARESH H. PATIL
235 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 235 |
Disposal nature
| OTHERS DISPOSED OFF | 172 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 23 |
| OTHER DISPOSED OFF | 19 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 11 |
| RULE ABSOLUTE | 6 |
| Disposed Off | 4 |
Recent judgments
- MURTUZA M. (BACHCHAN) SHAIKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-04-09)
- JAYANT @ JAYA ABHIMANYU SONAWANE THROUGH HIS WIFE CHANDANA JAYANT SONAWANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-29)
- VIKAS MOHANRAO ZADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-29)
- SHAILESH KUMAR BHIMRAO PALVE v. THE STATE OF MAHARASHTRA THROUGH THE MINSITRY FOR CO-OPERATION AND ORS — Bombay High Court (2013-11-29)
- JARNELSINGH @ JALLU SINGH @ BADAL RUPSINGH TAK v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-29)
- ZAHID FAKIR SHAIKH AND ORS v. NAZMA FAZAL SHEIKH AND ANR — Bombay High Court (2013-11-29)
- VINOD BHUSHI GOUD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-29)
- NASIM ASHRAF SHAIKH ALI BARMARE v. DEPUTY INSPECTOR GENERAL OF PRISON — Bombay High Court (2013-11-29)
- LAL SAHEB PANDEY v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-29)
- KUSUMLATA SUDARSHAN SINGH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-29)