LexNITIN W. SAMBRE, G. S. KULKARNI
113 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 113 |
Disposal nature
| Transfer to other Court | 55 |
| Allowed | 45 |
| Disposed Off | 8 |
| Dismissed | 2 |
| Allowed To be withdrawn | 1 |
| (unspecified) | 1 |
| Rule Made Absolute | 1 |
Recent judgments
- PAYAL HIRASING GHOTI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-08-26)
- KUMARI SAKSHI D/O GANGADHAR HINGANE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY — Bombay High Court (2019-08-26)
- NIKHIL S/O MARUTI KACHEBOINWAD, v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-08-26)
- ABHIJIT S/O SHRIDHAR CHOUDHARI, v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, — Bombay High Court (2019-08-26)
- MAHESH DNYANOBA BOYANE v. THE STATE OF MAHARASHTRA THROUGH SECRETARYand OTHERS — Bombay High Court (2019-08-26)
- NISHA VIJAYSING RABADE v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPARTMENT and ORS. — Bombay High Court (2019-08-26)
- SAIPRASAD S/O CHANDRAKANT SHETTIWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-08-26)
- RITIK S/O RAJENDRA RATHOD v. THE STATE OF MAHARASHTRA THROUGH SECRETARY — Bombay High Court (2019-08-26)
- ATUL S/O NAMDEV NAYNE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY — Bombay High Court (2019-08-26)
- MR ROHIT S/O SHERSING THAKUR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-08-23)