LexZ.A. HAQ, NARESH H. PATIL
93 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 93 |
Disposal nature
| Disposed Off | 39 |
| Dismissed | 14 |
| DISPOSED OFF | 14 |
| Rule Made Absolute | 8 |
| (unspecified) | 5 |
| Allowed | 4 |
| ABSOLUTE | 3 |
| Dissmiss For Default/Non-Prosecution | 3 |
Recent judgments
- DEVENDRA MADHUKAR DURVE v. UNITED INDIA INSURANCE COMPANY LTD AND 5 ORS — Bombay High Court (2017-09-28)
- HARISHCHANDRA ANANT GHARGE v. THE STATE OF MAHARASHTRA , THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2017-09-28)
- 1. SMT. SADHANA DIGAMBER CHACHAD AND ORS. v. PRAKASH DEVENDRA NAVGHARE AND ORS — Bombay High Court (2017-09-28)
- ABHIJEET ANANT BAGADE v. BHANDARKAR ORIENTAL RESEARCH INSTITUTE AND ORS. — Bombay High Court (2017-09-26)
- SHRI. RAJEEV MUKUND DEO v. THE CHAIRMAN and MANAGING DIRECTOR , M.S.E.T.C.L. AND ORS. — Bombay High Court (2017-09-26)
- KARMAVEER SHANKARRO KALE SAHAKARI SAKHAR KARKHANA LIMITED v. THE COMMISSIONER , STATE EXCISE AND ANR. — Bombay High Court (2017-09-26)
- KARMAVEER SHANKARRAO KALE SAHAKARI SAKHAR KARKHANA LIMITED v. THE COMMISSIONER, STATE EXCISE AND ANR. — Bombay High Court (2017-09-26)
- KARMAVEER SHANKARRAO KALE SAHAKARI SAKHAR KARKHANA LIMITED v. THE COMMISSIONER, STATE EXCISE AND ANR. — Bombay High Court (2017-09-26)
- SHRI. SAGAR RAJARAM SUTAR v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2017-09-22)
- SUHAS MAHADEV ROGE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-09-21)