A.S. GADKARI, SHARMILA U. DESHMUKH

1,043 recorded High Court judgment(s) · 2022–2023

Courts

Bombay High Court

1043

Disposed Off	430
Dissmiss For Default/Non-Prosecution	249
Allowed To be withdrawn	128
Allowed	117
Dismissed	93
DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE	11
Dismissed for non-complying conditional Order	6
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	3

SHEEZAN MOHD. KHAN ALIAS SHEEZAN MOHD. v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-10)
SWAPAN NRIPESH BHATTACHARYA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-10)
SWARARAJ @ RAJ SHRIKANT THACKERAY v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-11-10)
SHRI RAMESH PAHLAJRAI MAKHIJA v. THE SENIOR INSPECTOR OF POLICE DCB CID and ORS. — Bombay High Court (2023-11-02)
SACHIN RAGHUNATH FULSUNDAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-11-02)
BHANSO RAJARAM GULAVNI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-02)
ALKA SUNDARLAL BHOSALE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-11-02)
THE CHIEF OFFICER, PANDHARPUR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-02)
THE CHIEF OFFICER, PANDHARPUR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-02)
RAJU @ RAJKUMAR SHAMANDAS ASWANI v. STATE OF MAHARASHTRA — Bombay High Court (2023-11-02)