LexSUNIL B. SHUKRE, NARESH H. PATIL
438 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 438 |
Disposal nature
| Disposed Off | 203 |
| Dismissed | 75 |
| (unspecified) | 74 |
| Allowed To be withdrawn | 36 |
| Rule Discharged | 11 |
| OTHERS DISPOSED OFF | 7 |
| Allowed | 6 |
| DISPOSED OFF | 6 |
Recent judgments
- THE STATE OF MAHARASHTRA v. MIRZA HIMAYAT INAYAT BAIG @ AHMED BAIG INAYAT MIRZA @ HASAN @ YUSUF — Bombay High Court (2016-03-17)
- MIRZA HIMAYAT BAIG @ AHMED BAIG INAYAT MIRZA @ HASAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- THE STATE OF MAHARASHTRA v. MIRZA HIMAYAT INAYAT BAIG — Bombay High Court (2016-03-17)
- MIRZA HIMAYAT BAIG @ AHMED BAIG INAYAT MIRZA @ HASAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- THE STATE OF MAHARASHTRA v. MIRZA HIMAYAT INAYAT BAIG @ AHMED BAIG INAYAT MIRZA @ HASAN @ YUSUF — Bombay High Court (2016-03-17)
- SHAIKH GOUS KHURSHID AHMED (INTERVENER) v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- MIRZA HIMAYAT BAIG @ INAYAT BAIG v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- ABDUL REHAN AHMED SHAIKH (INTERVENER) v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- MIRZA HIMAYAT BAIG @ AHMED BAIG INAYAT MIRZA @ HASAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)
- ASHISH KHETAN (INTERVENER) v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-17)