K.L. WADANE

2,308 recorded High Court judgment(s) · 2015–2018

Courts

Bombay High Court

2308

Disposed off/Dismissed for default	1516
DISPOSED OFF	498
APPLICATION ALLOWED	126
Admitted/Allowed/Granted/Rule Absolute	87
Dismissed/Rule Discharged	28
Withdrawn	21
DISMISSED	10
PARTLY ALLOWED AND PARTLY DISMISSED	8

CHANDRAKANT DNYANESHWAR BARNE v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-11-30)
MOHANBAI UTTAM GANGADHAR AND ANR v. BANSI NANA CHAUDHARI AND ORS — Bombay High Court (2018-10-31)
SAMJI S/O ISARYA GAVIT v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-10-26)
GORAKH S/O. BHUJANGRAO RAUT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-10-24)
RAMDAS ALIAS RAMKISAN S/O NAGNATH HULGUNDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-10-23)
NITIN S/O. DNYANOBA MASKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-10-15)
NIVRUTTI GANPATI SADEKAR v. STATE OF MAH — Bombay High Court (2018-10-09)
SANDEEPKAUR D/O. NIRMALSINGH BOOD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-10-05)
NAMIT VINOD AGRAWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-10-05)
HANUMANT S/O. BUWASAHEB DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-09-29)