LexP.D. KODE
1,432 recorded High Court judgment(s) · 2009–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1432 |
Disposal nature
| OTHERS DISPOSED OFF | 563 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 224 |
| ANTICIPATORY BAIL GRANTED | 139 |
| TRIAL BE EXPEDITED | 131 |
| BAIL GRANTED | 128 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 63 |
| ANTICIPATORY BAIL REJECTED | 34 |
| BAIL REJECTED | 28 |
Recent judgments
- DIPIKA HITESH SHAH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-28)
- ANIL DAGDU GADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- HINA ANJUM KAPADIA AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- MAHENDRA JAIN (INTERVENER) v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-02-12)
- ANIL RAVINDRASINGH RAJPUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- JAYENDRA @ PAPAL KISAN DUBALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- PRADEEP SHARMA (TAILOR) v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- ATISH SURESH SHELAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- MEETALI MILIND LAVATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)
- DAYAL MANTU MANDAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-02-12)