LexS.J. KATHAWALLA, N. PATEL
348 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 348 |
Disposal nature
| Dismissed | 89 |
| Disposed Off | 70 |
| Allowed To be withdrawn | 62 |
| Allowed | 38 |
| Dissmiss For Default/Non-Prosecution | 32 |
| (unspecified) | 18 |
| Rejected | 12 |
| Rule Made Absolute | 8 |
Recent judgments
- THE COMMISSIONER - NAVI MUMBAI MUNICIPAL CORPORATION v. ANJUMAN KHAIRUL- ISLAM TRUST AND ORS. — Bombay High Court (2009-07-03)
- THE COMMISSIONER - NAVI MUMBAI MUNICIPAL CORPORATION v. ANJUMAN KHAIRUL- ISLAM TRUST AND ORS. — Bombay High Court (2009-07-03)
- HARISCHANDRA TUKARAM TURE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-01-30)
- GRAMPANCHAYAT BURAMBALI v. THE COLLECTOR-KOLHAPUR DISTRICT KOLHAPUR and ORS. — Bombay High Court (2008-12-12)
- GRAMPANCHAYAT BURAMBALI v. THE COLLECTOR-KOLHAPUR DISTRICT KOLHAPUR and ORS. — Bombay High Court (2008-12-12)
- ICHALKARANGI NAGARPALIKA ADARSH KAMGAR UNION AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-12)
- RUPALI SUSHILSINGH HAJARI v. MAHARASHTRA PUBLIC SERVICE COMMISSION AND ANR. — Bombay High Court (2008-12-12)
- SAMPATRAO RAMACHANDRA PATIL v. THE EDUCATION OFFICER (PRIMARY) AND ORS. — Bombay High Court (2008-12-12)
- MR SANJAY S AGARWAL AND ANR v. LIC HOUSING FINANCE LTD — Bombay High Court (2008-12-12)
- DEEPTI PANDURANG PADWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2008-12-12)