LexV.A. NAIK, P.B. VARALE
1,625 recorded High Court judgment(s) · 2011–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1625 |
Disposal nature
| Dispossed Off/Dismiss for Default | 745 |
| Dismissed/Rule Discharged | 370 |
| Admitted/Allwd/Granted/Rule Absolute | 265 |
| Withdrawn | 140 |
| Rejected at Admission Stage | 91 |
| C.A. Disposed off | 9 |
| Compromised. | 2 |
| Transfer to Other Court. | 1 |
Recent judgments
- NARENDRA P. BELCHEDE v. STATE OF MAH. and ORS. — Bombay High Court (2017-07-28)
- NARENDRA P. BELCHEDE v. STATE OF MAH. and ORS. — Bombay High Court (2017-07-28)
- SHRI. AKHILESH RAMESH YADEO v. STATE OF MAHA., THROUGH ITS SECRETARY, TRIBAL DEVP. DEPT., MUMBAI AND OTHERS — Bombay High Court (2016-10-14)
- SHRI. AKHILESH RAMESH YADEO v. STATE OF MAHA., THROUGH ITS SECRETARY, TRIBAL DEVP. DEPT., MUMBAI AND OTHERS — Bombay High Court (2016-10-14)
- WESTERN COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, NAGPUR AND 2 OTHERS v. SMT. JANUBAI W/O RAMCHANDRA FULZELE AND OTHERS — Bombay High Court (2016-09-16)
- WESTERN COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, NAGPUR AND 2 OTHERS v. SMT. JANUBAI W/O RAMCHANDRA FULZELE AND OTHERS — Bombay High Court (2016-09-16)
- DAMODHAR SHANKARRAO TADE v. THE SCHEDULED TRIBE CASTE SCRUTINY COMMITTEE NAGPUR AND ANOTHER — Bombay High Court (2016-09-16)
- DAMODHAR SHANKARRAO TADE v. THE SCHEDULED TRIBE CASTE SCRUTINY COMMITTEE NAGPUR AND ANOTHER — Bombay High Court (2016-09-16)
- DHARAMCHANDRA KUNDALSA WALLI v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, MINISTRY OF EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2016-08-26)
- DHARAMCHANDRA KUNDALSA WALLI v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, MINISTRY OF EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2016-08-26)