LexN. R. BORKAR
27 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 27 |
Disposal nature
| (unspecified) | 27 |
Recent judgments
- ZAKIR ABDUL MIRAJKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- JAYESH SEVANTILAL SHAH v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- MANISH K AGARWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-04-21)
- ZAKIR ABDUL MIRAJKAR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- AMIT BHAGWAT VEER AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-04-21)
- MANISH K AGARWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-04-21)
- SAMRAT SUBHASH KORANE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- SHARAD DEVASRAO KORANE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- JITENDRA KANTILAL GOSALIA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-04-21)
- ANKUSH MARUTI VAGRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-04-21)