LexREVATI MOHITE DERE, VIRENDRASINGH GYANSINGH BISHT
281 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 281 |
Disposal nature
| Disposed Off | 137 |
| Allowed | 81 |
| Allowed To be withdrawn | 31 |
| Dismissed | 22 |
| Rejected | 3 |
| Granted | 3 |
| DELAY CONDONATED/REJECTED. | 2 |
| Disposed off as Withdrawn | 1 |
Recent judgments
- JM FINANCIAL ASSET RECONSTRUCTION COMPANY LIMITED THROUGH MANTHAN SANGHAVI v. THE STATE OF MAHARASTHRA AND ORS. — Bombay High Court (2022-07-15)
- SATYANARAYANA RANI v. NATIONAL INVESTIGATION AGENCY AND ANR. — Bombay High Court (2022-07-15)
- BILAL AHMED ABDUL RAZAQ @ BILAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-07-15)
- ALLAHABAD BANK v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-07-15)
- NITIN RAMESH MEHTA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-07-14)
- CHINTAN ARVIND SHAH AND ANR. v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-07-14)
- KANHAIYALAL BHAVARLAL PUROHOIT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-07-14)
- KANHAIYALAL BHAVARLAL PUROHOIT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-07-14)
- SHABAN GULAMALI THANAWALA v. BEHRAM MANECK PARDIWALLA AND ORS — Bombay High Court (2022-07-14)
- YUVRAJ PRAKASH GODASE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-07-14)