LexP.N. DESHMUKH
2,880 recorded High Court judgment(s) · 2013–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2880 |
Disposal nature
| OTHERS DISPOSED OFF | 928 |
| ALLOWED | 490 |
| BAIL GRANTED | 260 |
| (unspecified) | 230 |
| DISPOSED OFF | 173 |
| ANTICIPATORY BAIL GRANTED | 131 |
| C.A. Disposed off | 119 |
| DISMISSED | 114 |
Recent judgments
- ALLAUDDIN HUSHAIN SAYYED v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-14)
- NILESH GANPAT SAPAT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-12-19)
- KIRAN LAXMAN CHANDGUDE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-12-19)
- KISAN HANUMANT DEVKATE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-12-17)
- NIZAMUDDIN ISMAIL SURVE v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2019-12-16)
- NIZAMUDDIN ISMAIL SURVE v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2019-12-16)
- UMESH VISHWANATH HADIKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-12-16)
- UMESH SHAMBHU ZIRPE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-12-16)
- UMESH SHAMBHU ZIRPE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-12-16)
- BHAGWAN @ BHAVESH BHIKU KADAM AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-12-12)