NITIN W. SAMBRE, R. N. LADDHA

1,423 recorded High Court judgment(s) · 2023–2024

Courts

Bombay High Court

1423

Disposed Off	633
Allowed To be withdrawn	284
Allowed	261
Dismissed	178
Rejected	36
Dismissed for non-complying conditional Order	25
Partly Allowed	5
Dissmiss For Default/Non-Prosecution	1

KRISHNKANT SHRIRAM GADEKAR v. RATNAGIRI DISTRICT AND CENTRAL CO OP BANK LTD. AND ANR — Bombay High Court (2024-10-10)
MOHAMED IRFAN BURHAN SHAIKH AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-09-07)
SURYAKANT PANDURANG HOLMUKHE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-08-31)
SURYAKANT PANDURANG HOLMUKHE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-08-31)
NAHID KAUSUR MOHD. AZHAR v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-08-19)
M/S. NEWS NATION NETWORK PVT. LTD., AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-08-19)
JAYA TALAKSHI CHHEDA v. STATE OF MAHARASHTRA — Bombay High Court (2023-08-19)
ARMAAN KOHLI v. NEERU RANDHWA AND ANR. — Bombay High Court (2023-08-19)
AISHWARYA PRASANNA BHOIR AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-08-19)
DIVYA S ALIAS DIVYA NIRMAL ALIAS DIVYA NIRMAL PRINCE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-08-19)