LexACTING , A.S. GADKARI
69 recorded High Court judgment(s) · 2015–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 69 |
Disposal nature
| OTHERS DISPOSED OFF | 27 |
| APPEAL DISMISSED | 12 |
| PARTLY ALLOWED PARTLY DISMISSED | 8 |
| OTHER DISPOSED OFF | 7 |
| BAIL GRANTED | 4 |
| APPEAL ALLOWED/REVERSED | 3 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| ABATED | 2 |
Recent judgments
- MAHADEO @ JIJYA NATHU THORAVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-02-21)
- HARESH ALIAS HARSH PRABHAKAR PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- THE STATE OF MAHARASHTRA v. JANGOUNDA DAULATA PATIL — Bombay High Court (2015-11-20)
- BALGOUNDA DAULATA PATIL AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- THE STATE OF MAHARASHTRA v. JANGOUNDA DAULATA PATIL — Bombay High Court (2015-11-20)
- MOHAMED HASAN SALIM SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- RAJESH SAMAYDIN CHAUDHARI @ GUPTA AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- KAMLESH @ BABLA @ BABLYA SHANKAR MALPEDI v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- BALGOUNDA DAULATA PATIL AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)
- IRFAN BABU SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-11-20)