A.S. GADKARI, . NEELA KEDAR GOKHALE

112 recorded High Court judgment(s) · 2024–2025

Courts

Bombay High Court

112

Allowed To be withdrawn	36
Allowed	26
Disposed Off	26
Dismissed	11
Dissmiss For Default/Non-Prosecution	5
Transfer to other Court	3
Dismissed for non-complying conditional Order	2
Disposed off as Withdrawn	1

KERSI PHIROZ RUSTOMJI AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-08-14)
KAKA SHINDU JADHAV AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-14)
LAXMIKANT SHANKAR THORAT AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-14)
KRISHI RASAYAN EXPORTS PVT. LTD. AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-10-07)
MANISH V. AMBRE AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-10-04)
TANAJI GOVIND KAMBLE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-10-04)
NITYANAND RAMAYYA PULGAM v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-10-03)
MANISH DINESH THAKORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-09-30)
DAIMLER FINANCIAL SERVICES PVT LTD AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-09-30)
BHANUDAS RAMCHANDRA KALE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-09-30)