LexA.M. BADAR
7,009 recorded High Court judgment(s) · 2014–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 7009 |
Disposal nature
| OTHERS DISPOSED OFF | 2951 |
| (unspecified) | 896 |
| DISPOSED OFF | 505 |
| BAIL GRANTED | 427 |
| Admitted/Allowed/Granted/Rule Absolute | 417 |
| ANTICIPATORY BAIL GRANTED | 274 |
| APPLICATION ALLOWED | 269 |
| Disposed off/Dismissed for default | 266 |
Recent judgments
- AABA @ SHANKAR AUDUMBAR HAJARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-03-17)
- AABA @ SHANKAR AUDUMBAR HAJARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-03-17)
- ANILKUMAR BALIRAM GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-05-19)
- PARVEZ NOORDIN LOKHANDWALLA v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-04-03)
- SIDDHARTH SUHAS BHAGAT v. UNION OF INDIA AND ORS. — Bombay High Court (2020-04-03)
- SARFARAZ AHMED KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-04-03)
- SURESH VISHWANATH SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-03-23)
- MANGAL AABASO HUNDEKARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-12)
- PRADIP ABASO HUNDEKARI AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-12)
- MANGAL AABASO HUNDEKARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-03-12)