LexAMIT BORKAR
6,265 recorded High Court judgment(s) · 2020–2026
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 6265 |
Disposal nature
| Disposed Off | 4170 |
| Allowed | 874 |
| Dismissed | 379 |
| Allowed To be withdrawn | 201 |
| Dismissed as Withdrawn | 192 |
| Rejected | 173 |
| Rule Made Absolute | 111 |
| Disposed off as Withdrawn | 50 |
Recent judgments
- PRAKASH SAHADEO MASKE AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2026-04-29)
- KIRAN CHANDRAKANT KULKARNI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2026-04-22)
- CHANDUBHAI NARAYANDAS PATEL AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2026-04-01)
- AMBADAS MAHADEV KHADE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2026-03-26)
- THANE MUNICIPAL TRANSPORT UNDERTAKING AND ANR. v. ATMARAM GOPAL SHINDE AND ORS. — Bombay High Court (2026-03-26)
- MURLIDHAR VISHNU BOMBLE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2026-02-25)
- UMESH S. KAWLEKAR v. UNIONOF INDIA AND OTHER — Bombay High Court (2026-01-22)
- M/S. SAVANNAH LIFESTYLE PVT. LTD. v. SPECIAL RECOVERY OFFICER, VASANTDADA SHETKARI SAHAKARI BANK LTD. AND ORS. — Bombay High Court (2025-11-19)
- KUBER PANDURANG KHOT v. STATE OF MAHARASHTRA — Bombay High Court (2025-07-09)
- AMOL SHANKAR VICHARE v. HE STATE OF MAHARASHTRA — Bombay High Court (2025-06-27)