LexA.V. NIRGUDE, KUM. I.K. JAIN
403 recorded High Court judgment(s) · 2016–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 403 |
Disposal nature
| DISPOSED OFF | 188 |
| DISMISSED | 93 |
| APPLICATION ALLOWED | 57 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 13 |
| APPEAL ALLOWED/REVERSED | 9 |
| Admitted/Allowed/Granted/Rule Absolute | 7 |
| DELAY CONDONATED/REJECTED. | 6 |
| APPEAL DISMISSED/CONFIRMED | 6 |
Recent judgments
- THE REGISTRAR (JUDICIAL), HIGH COURT OF BOMBAY BENCH AT AURANGABAD, AURANGABAD v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2016-03-28)
- GAJANAN GUNDU PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-28)
- KANIF S/O MAROTI MANE v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2016-03-28)
- RESHMA W/O ASHFAQ QURESHI v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2016-03-28)
- SHANKAR S/O. LALJI ADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-28)
- SAVITA W/O. SHIVKUMAR LAKHE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-03-28)
- ASGARI BEGUM D/O MOHAMMAD ALI v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2016-03-28)
- BALASAHEB MURLIDHAR YADAV v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2016-03-23)
- SHAIKH LATIF SK. NABI AND ANR v. THE STATE OF MAH — Bombay High Court (2016-03-23)
- KALYAN S/O DAYARAM DONGARDIVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-03-23)