LexS.S. SHINDE, MANGESH S. PATIL
180 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 180 |
Disposal nature
| DISPOSED OFF | 114 |
| Disposed off/Dismissed for default | 20 |
| RULE ABSOLUTE | 19 |
| RULE DISCHARGED | 6 |
| DISMISSED | 6 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 5 |
| APPLICATION ALLOWED | 3 |
| Rejected at Admission stage | 2 |
Recent judgments
- KAILAS JULAL CHAVAN AND ANOTHER v. BHASKAR KAUTIK CHAVAN AND OTHERS — Bombay High Court (2018-09-18)
- GRAMPANCHAYAT TAKALI KOLTE THROUGH ITS SARPANCH VIJAY BABURAO AHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-09-18)
- KISHOR JAISING SONWANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-03-14)
- THE SARPANCH GRAMPANCHAYAT TAKALI KOLTE AURANGABAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-03-09)
- SATISH S/O. BALASAHEB KELGANDRE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-03-01)
- SANJAY S/O BANSI PAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-02-13)
- SANJAY S/O BANSI PAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-02-13)
- MAHADEO MANOHAR CHATRE, C.NO.7456 v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-01-31)
- TUKARAM DATTARAO SONTAKKE, C.NO. 7598, AURANGABAD CENTRAL PRISON v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-01-25)
- THE STATE OF MAHARASHTRA v. TUKARAM DATTARAO SONTAKKE — Bombay High Court (2018-01-25)