A.S. GADKARI, SHYAM C. CHANDAK

3,222 recorded High Court judgment(s) · 2023–2025

Courts

Bombay High Court

3222

Disposed Off	1260
Dissmiss For Default/Non-Prosecution	608
Allowed	506
Allowed To be withdrawn	501
Dismissed	221
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	54
Abated	13
Disposed off as Withdrawn	12

PAPPU @ DAYARAM CHETANDAS AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-14)
YOGESH REDDY AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-14)
ANANDA KUNDALIKA RAJGIRE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2025-08-14)
SMT. SAMIDHA JANARDAN KUDALKAR v. THE COLLECTOR SINDHUDURG AND ORS — Bombay High Court (2025-02-21)
NIYOJIT KARADGE PARK HOUSING AND COMPLEX SOCIETY LTD., THROUGH CHIEF PROMOTER AND ANR. v. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY AND ORS. — Bombay High Court (2025-02-20)
UMESH BALASO KARANDE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-02-13)
BILAL QUTUBUDDIN SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-06-11)
SANJAY PRAKASH MANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-06-11)
MICHAEL EDWARD KEDEM v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-06-11)
KIRAN @ SONYA DHONDIRAM SATPUTE AND ORS v. THE STATE OF MAHRASHTRA — Bombay High Court (2024-06-11)