LexMRIDULA BHATKAR
14,354 recorded High Court judgment(s) · 2009–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 14354 |
Disposal nature
| Disposed Off | 3922 |
| OTHERS DISPOSED OFF | 2764 |
| ANTICIPATORY BAIL GRANTED | 1386 |
| Allowed | 1129 |
| (unspecified) | 1026 |
| Dismissed | 854 |
| ANTICIPATORY BAIL REJECTED | 747 |
| BAIL GRANTED | 510 |
Recent judgments
- ICICI LOMBARD GENERAL INSURANCE CO LTD v. CHAGUNABAI BALASAHEB BHAGWAT and ORS — Bombay High Court (2023-01-07)
- RAMCHANDRA GANU JADHAV v. BANDU KESHAV JADHAV — Bombay High Court (2019-06-03)
- RAMCHANDRA GANU JADHAV v. BANDU KESHAV JADHAV — Bombay High Court (2019-06-03)
- SANTOSH PANDURANG PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-05-03)
- PRAKASH DHONDU TALAVDEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-05-03)
- KUNDAN RAMUBHAI @ RAMDAS SHAH v. M/S. TEXCELLENT WORL WIDE THR ITS PARTNER SHREERAM CHAUDHARY AND ANR — Bombay High Court (2019-05-03)
- SHYAM VIJAY VICHARE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-05-03)
- BAPU NAMEDO DEORE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-05-03)
- VINOD PARASHRAM GOSAVI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-05-03)
- PRASHANT BALASAHEB SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-05-03)