LexACTING , SANDEEP V. MARNE
1,358 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1358 |
Disposal nature
| Disposed Off | 1245 |
| DISPOSED OFF | 80 |
| Allowed | 13 |
| Dismissed | 6 |
| (unspecified) | 5 |
| Transfer to other Court | 4 |
| WITHDRAWN | 1 |
| Dismissed as Withdrawn | 1 |
Recent judgments
- SMT. BINA SAXENA v. UNION OF INDIA THROUGH SECRETARY MINISTRY OF HEALTH AND ORS — Bombay High Court (2023-06-26)
- THE UNION OF INDIA THROUGH THE CHAIRMAN AND ORS. v. BALAKRISHNAN THIRUVENGADAM MUDALIAR — Bombay High Court (2023-06-20)
- SOU. PRATIKSHA SUNIL SONAWANE v. STATE OF MAHARASHTRA THRU THE PRIN. SECRETARY, FOOD, CIVIL SUPPLIES AND CONSUMER PRO. DEPT. AND ORS — Bombay High Court (2023-06-15)
- MAHESH K GUMGAONKAR v. AIRPORTS AUTHORITY OF INDIA — Bombay High Court (2023-06-15)
- SACHIN NAMDEV WADGAYE v. MAHARASHTRA HOUSING AREA AND DEV AUTHORITY AND ORS — Bombay High Court (2023-06-15)
- P. S. SHIVLAL v. THE SENIOR COMMANDANT, CISF AND ORS — Bombay High Court (2023-06-15)
- TAYAJI VITTHAL BAMBALE v. PUNE MUNICIPAL CORPORATION THROUGH ITS MUNICIPAL COMMISSIONER AND ORS — Bombay High Court (2023-06-15)
- SHRI. BHAUSAHEB LUKHA (SUKHDEV) KANDEKAR v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, REVENUE AND FOREST DEPT. AND ORS — Bombay High Court (2023-06-15)
- VIKRANT GYANPRAKASH RATHOR v. PUNE MUNICIPAL CORPORATION THR. COMMISSIONER AND ORS — Bombay High Court (2023-06-15)
- ABHIMAN ARUN BHOSALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-06-15)