LexA.P. LAVANDE
244 recorded High Court judgment(s) · 2009–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 244 |
Disposal nature
| OTHERS DISPOSED OFF | 120 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 31 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 24 |
| OTHER DISPOSED OFF | 20 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 17 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 13 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 5 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 3 |
Recent judgments
- ASHISH ANANT PARAB v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-03-31)
- THE STATE OF MAHARASHTRA v. PARUBAI NAVJI KADAM AND ORS. — Bombay High Court (2012-03-30)
- SAJID GULAB BHAGWAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-03-30)
- THE STATE OF MAHARASHTRA v. PARUBAI NAVJI KADAM AND ORS. — Bombay High Court (2012-03-30)
- LAXMAN BOLAJI @ MANOHAR DIVEKAR v. RAJIV VITHAL KHOPADE AND ANR — Bombay High Court (2012-03-30)
- BUVANENDRA PRATAP PARASNATH SINGH v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-03-30)
- THE STATE OF MAHARASHTRA v. KAILAS NIVRUTTI ATHAVALE AND ORS — Bombay High Court (2012-03-30)
- VIJAYSINGH SHAHAJIRAO DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-03-30)
- THE STATE OF MAHARASHTRA v. KAILAS NIVRUTTI ATHAVALE AND ORS — Bombay High Court (2012-03-30)
- ANIL KISAN BARDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-03-30)