LexA.S. GADKARI, RAJESH S. PATIL
122 recorded High Court judgment(s) · 2022–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 122 |
Disposal nature
| Disposed Off | 74 |
| Allowed To be withdrawn | 16 |
| Dissmiss For Default/Non-Prosecution | 16 |
| Allowed | 7 |
| Dismissed | 5 |
| Partly Allowed | 1 |
| Transfer to other Court | 1 |
| Abated | 1 |
Recent judgments
- SANJIVANI PRASHANT CHOPADE v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-08-14)
- BRANDON KEITH FERNANDES AND ORS v. STATE OF MAHARASHTRA — Bombay High Court (2025-08-04)
- MARUTI ISHWAR KUMBHAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-31)
- KAUSTUBH DEEPAK NADGAUDA AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-07-31)
- HARIRAM MARUTI GITE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-31)
- ANUJA D/O UDDHAVRAO PAUL v. STATE OF MAHARASHTRA THROUGH POLICE INSPECTOR, PALUS POLICE STATION — Bombay High Court (2025-07-30)
- RAMCHANDRA BHAGWAT DHULGUDE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-07-30)
- VISHAL BHUJANGRAO YEDWAR AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-29)
- BASAVRAJ ANANDRAO BIRAJDAR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-28)
- BALKRUSHNA PARMESHWAR GURAV v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-07-28)