LexA.S. GADKARI, PRAKASH D. NAIK
2,607 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2607 |
Disposal nature
| Disposed Off | 2055 |
| Allowed | 281 |
| Dismissed | 219 |
| Partly Allowed | 32 |
| Dissmiss For Default/Non-Prosecution | 7 |
| Dismissed for non-complying conditional Order | 4 |
| Allowed To be withdrawn | 3 |
| Rejected | 2 |
Recent judgments
- RAJU PETER LAYAL v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-10)
- SHILA RAJARAM DHIMAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2024-01-10)
- RAJU PETER LAYAL v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-10)
- RAMESH BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- KIRAN RAGHUNATH DALVI v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- PARSHURAM BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- PARSHURAM BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- RAMESH BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- RAMESH BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)
- RAMESH BABU BALWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-13)