A.S. GADKARI

16,294 recorded High Court judgment(s) · 2014–2024

Courts

Bombay High Court

16294

OTHERS DISPOSED OFF	6802
Disposed Off	3347
(unspecified)	1625
BAIL GRANTED	1018
Dissmiss For Default/Non-Prosecution	567
DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE	495
ANTICIPATORY BAIL GRANTED	403
ANTICIPATORY BAIL REJECTED	374

FARHEEN TAUKIR KHAN v. SHAHNAWAZ MOHAMED YUSUF AND ANR — Bombay High Court (2024-04-04)
KARAN VISHNU JALPUR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-04)
SUKHBIR MAHESH SINGH v. STATE OF MAHARASHTRA — Bombay High Court (2024-04-04)
SMT. HIRABAI BAJIRAO SANTE (DECD) THROUGH LRS. AND ANR. v. STATE OF MAHARASHTRA THROUGH THE DEPT OF REVENUE DEVELOPMENT AND ORS — Bombay High Court (2024-03-06)
BABASAHEB S. HANVATE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-10-19)
ANKUSH SANDIPAN SHETTE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-10-19)
MOHAMMAD MAQBOOL MUKTA BHAT v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-21)
YUNUS JAINUDDIN SAYYED v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-21)
YUSUF MEHMOOD SHAIKH @ BICCHU v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-08-31)
PRAKASH VISHWANATH SURVE AND ORS. v. ANIL BHOLE AND ANR. — Bombay High Court (2023-08-10)