LexS.S. SHINDE, MANISH PITALE
669 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 669 |
Disposal nature
| Disposed Off | 249 |
| Allowed | 130 |
| Dismissed | 118 |
| Rejected | 92 |
| Partly Allowed | 40 |
| Rule Made Absolute | 19 |
| Allowed To be withdrawn | 14 |
| RULE ABSOLUTE | 3 |
Recent judgments
- OSHIWARA TARANGAN CO-OPERATIVE HOUSING STY LTD THROUGH VILAS PRABHAKAR SAWANT v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2021-06-30)
- JEETENDRA ASHOK BHOSALE v. THE DIVISIONAL COMMISSIONER AND ORS — Bombay High Court (2021-06-08)
- KAMAL MAYARAM KANOJIYA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2021-06-08)
- RANJIT KUMAR VEERAN v. DEPUTY COMMISSIONER OF POLICE AND ANR — Bombay High Court (2021-06-08)
- RAHUL SHRIHARI CHAUDHARI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-06-08)
- RAMESH BARKU GODE v. EXTERNMENT AUTHORITY AND SUPERITENDENT OF POLICE RURAL PUNE AND ANR. — Bombay High Court (2021-06-08)
- MUSTAFA YUNUS KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-06-08)
- RAMASHISH RAMJATAN YADAV v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2021-05-06)
- SHAILESH S/O RAMESH JAISWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-05-06)
- AFTAB SAEED AHMED SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-05-06)