LexA.S. GADKARI, A.S. OKA
1,377 recorded High Court judgment(s) · 2014–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1377 |
Disposal nature
| OTHERS DISPOSED OFF | 460 |
| Disposed Off | 296 |
| RULE ABSOLUTE | 183 |
| (unspecified) | 121 |
| Rejected | 76 |
| Allowed To be withdrawn | 56 |
| Allowed | 44 |
| OTHER DISPOSED OFF | 24 |
Recent judgments
- MRS. ADITI KATIRA v. MR. MANISH B. KATIRA — Bombay High Court (2019-04-09)
- MR. MANISH B. KATIRA v. SMT. ADITI M. KATIRA — Bombay High Court (2019-04-09)
- MRS. ADITI KATIRA v. MR. MANISH B. KATIRA — Bombay High Court (2019-04-09)
- THE STATE OF MAHARASHTRA v. SUBHASH HANMANT BIRAJDAR AND ORS. — Bombay High Court (2019-03-08)
- THE STATE OF MAHARASHTRA v. SHIVLING SIDDHARAM HIROLE — Bombay High Court (2019-03-08)
- SHANKAR SUKHDEV KADAM AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-03-08)
- THE STATE OF MAHARASHTRA v. SUBHASH HANMANT BIRAJDAR AND ORS. — Bombay High Court (2019-03-08)
- NIRMALA L. SHAH v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2019-03-08)
- THE STATE OF MAHARASHTRA v. SHIVLING SIDDHARAM HIROLE — Bombay High Court (2019-03-08)
- SHANKAR SUKHDEV KADAM AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-03-08)