LexNITIN W. SAMBRE, N. R. BORKAR
287 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 287 |
Disposal nature
| Allowed | 143 |
| Disposed Off | 82 |
| Allowed To be withdrawn | 35 |
| Dismissed | 12 |
| Dismissed for non-complying conditional Order | 10 |
| Rejected | 3 |
| Partly Allowed | 2 |
Recent judgments
- KAILAS SHIVAJI KATHARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- RAHUL KONDIBA BERGAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- KAILAS SHIVAJI KATHARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- RAHUL KONDIBA BERGAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- RAHUL KONDIBA BERGAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- RAHUL KONDIBA BERGAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-03-21)
- ANKUR SANTOSH DUBE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-09)
- VINAYAK GOVIND TAMBE v. YUKTA SUNIL PENDHARE AND ANR — Bombay High Court (2023-11-09)
- ANIKET CHANDRASHEKHAR VISHWASRAO AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-11-09)
- NATHA SHANTARAM SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-11-09)