LexM.S. SONAK, A.S. OKA
1,589 recorded High Court judgment(s) · 2014–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1589 |
Disposal nature
| Disposed Off | 782 |
| Rejected | 173 |
| DISPOSED OFF | 136 |
| Rule Made Absolute | 90 |
| Allowed To be withdrawn | 80 |
| Allowed | 74 |
| Dismissed | 51 |
| ABSOLUTE | 39 |
Recent judgments
- SNEHAL RAVIKANT MOHITE v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-03)
- SNEHAL RAVIKANT MOHITE v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-03)
- SUDHA SANDEEP DEVGIRKR v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-04-03)
- HIRALAL MOTILAL DESARDA v. THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY, WATER RESOURCE DEPT. AND ORS. — Bombay High Court (2019-02-18)
- VASANT SHANKAR WALANJ AND 3 ORS. v. ANNETE BULCHANDANI AND 10 ORS. — Bombay High Court (2019-01-29)
- BOMBAY LAWYERS ASSOCIATION v. THE STATE OF MAHARASHTRA AND 4 ORS — Bombay High Court (2019-01-22)
- AHMAD M. ABDI v. STATE OF MAHARASHTRA AND 9 ORS. — Bombay High Court (2019-01-22)
- THE EXECUTIVE ENGINEER, PUBLIC WORKS DIVISION, MIRAJ v. SANGLI BAR ASSOCIATION, SANGLI THROUGH ITS PRESIDENT RAVIKANT RANGRAO PATIL — Bombay High Court (2018-12-12)
- THE EXECUTIVE ENGINEER, PUBLIC WORKS DIVISION, MIRAJ v. SANGLI BAR ASSOCIATION, SANGLI THROUGH ITS PRESIDENT RAVIKANT RANGRAO PATIL — Bombay High Court (2018-12-12)
- BABU RAMU KUSHARE THROUGH POA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2018-12-05)