LexNITIN JAMDAR, C.V. BHADANG
301 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 301 |
Disposal nature
| Disposed Off | 276 |
| DISPOSED OFF | 9 |
| Allowed | 6 |
| Rejected | 4 |
| Dismissed | 3 |
| DELAY CONDONATED/REJECTED. | 2 |
| Partly Allowed | 1 |
Recent judgments
- SHRI. BALKRISHNA MAHADEO YELPALE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2022-12-21)
- SHRI. BALKRISHNA MAHADEO YELPALE AND ORS v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2022-12-21)
- RAKESH @ PINTYA RAMESH RANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-10-01)
- SUNIL KARBHARI JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-30)
- PRITAM VIDYADHAR NAGARKAR v. THE JT. DIRECTOR, ZONE-I AND ANR — Bombay High Court (2021-09-30)
- PAYAL W/O. VINOD KUMAR AGARWAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-30)
- ARRREEF ASHFAQ HUSSAIN SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2021-09-30)
- RAM HARI JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-28)
- MANHARBHAI AHIR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-09-28)
- MUZAMMIL MOHAMMAD MALIK v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-09-28)