LexA.S. GADKARI, SHIVKUMAR DIGE
1,180 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1180 |
Disposal nature
| Disposed Off | 750 |
| Dismissed | 252 |
| Allowed | 160 |
| Dismissed for non-complying conditional Order | 12 |
| RULE ABSOLUTE | 1 |
| OTHER DISPOSED OFF | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 1 |
| Allowed To be withdrawn | 1 |
Recent judgments
- VIJAY PRABHAKAR AKLUJKAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-14)
- GAUTAM P. NAVLAKHA v. NATIONAL INVESTIGATION AGENCY AND ANR. — Bombay High Court (2023-12-19)
- MANOJ JAYNARAYAN YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- FULKUNDA @ SURESH RANGANNA WADDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- MANOJ JAYNARAYAN YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- GULZAR @ LANGDA GULZAR NASEEM SHAIKH v. STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- FULKUNDA @ SURESH RANGANNA WADDE v. STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- GULZAR @ LANGDA GULZAR NASEEM SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-09-26)
- LAXMAN MADHUKAR SARNAIK v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-08-31)
- SACHIN NANDU BHOSALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-08-31)