LexREVATI MOHITE DERE, V.M. KANADE
441 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 441 |
Disposal nature
| (unspecified) | 235 |
| DISPOSED OFF | 85 |
| Disposed Off | 46 |
| OTHERS DISPOSED OFF | 23 |
| WITHDRAWN | 15 |
| DISMISSED | 8 |
| Allowed To be withdrawn | 7 |
| Allowed | 6 |
Recent judgments
- PRAVIN P. WATEGAONKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-02-24)
- MS. SHARDA RATNAM v. RAJENDAR SAXENA AND VINITA SAXENA — Bombay High Court (2016-12-09)
- KAMAL CHAMANLAL SAIGAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-12-09)
- UNION OF INDIA v. G KULASEKHARA PANDIAN — Bombay High Court (2016-12-02)
- UNION OF INDIA v. MUNSHI SHA — Bombay High Court (2016-12-02)
- UNION OF INDIA v. M.VENKATESAN — Bombay High Court (2016-12-02)
- UNION OF INDIA v. V.BALASUBRAMANIAM — Bombay High Court (2016-12-02)
- BHATIA GLOBAL TRADING LIMITED v. ASIAN NATURAL RESOURCES (INDIA) LIMITED AND ANR. — Bombay High Court (2016-09-29)
- SATYANARAYAN PANDEY v. M/S. STANDARD MILLS — Bombay High Court (2016-09-29)
- MRS. SHEILA RAJAN v. UNION OF INDIA AND ORS. — Bombay High Court (2016-09-29)