LexSANGITRAO S. PATIL, V. M. KANADE
443 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 443 |
Disposal nature
| Disposed off/Dismissed for default | 400 |
| Dismissed/Rule Discharged | 26 |
| Withdrawn | 15 |
| DISPOSED OFF | 1 |
| Rejected at Admission stage | 1 |
Recent judgments
- JOGESHWARI SECONDARY AND HIGHER SCHOOL THROUGH ITS HEADMASTER SANTOSH JAYANTRAO PANDHARE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-02-02)
- MAHARASHTRA STATE INDUSTRIAL DEVELOPMENT CORPORATION THR REGIONAL OFFICER, LATUR v. KISHAN BABURAO GOPE DIED THR ITS LRS RADHABAI DECEASED AND ORS — Bombay High Court (2017-02-02)
- SHASHANK SHIVAJIRAO CHIMANSHETTE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-02-02)
- THE STATE OF MAHARASHTRA AND OTHERS v. SUNIL SAMBHAJI MAYEE AND OTHERS — Bombay High Court (2017-02-02)
- VARUNDA JEEVANRAO DHAITANKAR v. TULJABHAWANI TEMPLE TRUST and ORS — Bombay High Court (2017-02-02)
- MALESHAPPA HANUMANTAPPA GHTTARGI v. TULJA BHAVANI TEMPLE TRUST and ORS — Bombay High Court (2017-02-02)
- GURUNATH IRRAPPA KOSHTI v. TULJABHAVANI TEMPLE TRUST AND ORS. — Bombay High Court (2017-02-02)
- MAHARASHTRA STATE INDUSTRIAL DEVELOPMENT CORPORATION v. MUKTABAI SOPAN SHELKE DIED THR. LRS. RADHABAI AND ANOTHER — Bombay High Court (2017-02-02)
- VASANT SHIKSHAN PRASARAK MANDAL THROUGH ITS SECRETARY LALU RUPALA JADHAV AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-02-02)
- INDIRA EDUCATION AND WELFARE SOCIETY PARBHANI THROUGH ITS SECRETARY ABDUL MAJEED ABDUL RAHIM AND AN v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-02-01)