LexN.D. DESHPANDE
360 recorded High Court judgment(s) · 2008–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 360 |
Disposal nature
| OTHERS DISPOSED OFF | 221 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 67 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 14 |
| Dismissed | 9 |
| DELAY CONDONATED/REJECTED. | 7 |
| OTHER DISPOSED OFF | 7 |
| APPEAL ALLOWED/REVERSED | 5 |
| TRIAL BE EXPEDITED | 5 |
Recent judgments
- MAULALI YUSUF LALKOT AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-08)
- MAULALI YUSUF LALKOT AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-08)
- VIJAY RAMESH AMIN v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-08)
- VIKAS D SHARMA AND ORS v. THE STATE OF MAHARSAHTRA AND ANR — Bombay High Court (2011-04-07)
- ADWAIT SURENDRA AATRE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-04-07)
- BHARAT PANDURANG PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-07)
- SADASHIV MAHADEV GHATE and ORS. v. STATE OF MAHARASHTRA — Bombay High Court (2011-04-06)
- ABDUL KADIR SHAIKH NAZIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-06)
- AMIT JAYANTILAL JAIN AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-04-06)
- LALIT KESARINATH BHANDARI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-04-06)