LexP. D. NAIK
715 recorded High Court judgment(s) · 2017–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 715 |
Disposal nature
| APPLICATION ALLOWED | 302 |
| DISPOSED OFF | 299 |
| Withdrawn | 57 |
| Disposed off/Dismissed for default | 32 |
| DISMISSED | 14 |
| Admitted/Allowed/Granted/Rule Absolute | 9 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 1 |
| BAIL GRANTED / REJECTED | 1 |
Recent judgments
- WASIM RAHIMODDIN SIDDIQUI v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- VIJAYKUMAR DHONDIRAM TAPDIYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- SHIVAJI BALASAHEB PAUL v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- PATHAN SHAFI KHAN RAHEMAT KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- SHAIKH SHAMSUL HAQ S/O. MOHAMMED ABDUL HAQ AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-12-23)
- SHAIKH SADDAM HUSSAIN S/O. ISMAIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- ASHOK KASHINATH RAUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- FARUK ALLAUDDIN CHAUDHARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- DILIP VITTHAL GHODKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- SANJIV VISHWANATH YEWATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)