LexN. R. BORKAR
4,552 recorded High Court judgment(s) · 2019–2026
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 4552 |
Disposal nature
| Disposed Off | 2800 |
| Allowed | 548 |
| Allowed To be withdrawn | 304 |
| DISPOSED OFF | 196 |
| Dismissed | 160 |
| Rejected | 160 |
| DISMISSED | 117 |
| C.A. Disposed off | 74 |
Recent judgments
- NITIN CHANDRAKANT GUPTE S/O. SHRI CHANDRAKANT GUPTE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2026-02-11)
- SANDIP PANDURANG AADHTRAO v. STATE OF MAHARASHTRA — Bombay High Court (2025-06-13)
- KEDAR DYNANESHWAR GARDE v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- VISHAL RAJU JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- SHUBHAM DILIP KORANE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-05-09)
- PRAVIN PURUSHOTTAM CHAVAN v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- CHANDRAKANT NANASO MAGAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-08)
- KUSUM RAMCHANDRA JAGADALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-08)
- MOHAMMAD SITU ALAM HIJABUL SHAIKH v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-08)
- VIJAYA NAGNATH KHANDEKAR v. STATE OF MAHARASHTRA — Bombay High Court (2025-05-07)