LexPRAKASH D. NAIK, B.P. DHARMADHIKARI
250 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 250 |
Disposal nature
| OTHERS DISPOSED OFF | 209 |
| (unspecified) | 24 |
| OTHER DISPOSED OFF | 6 |
| RULE ABSOLUTE | 2 |
| Disposed Off | 2 |
| DISPOSED OFF | 1 |
| ABATED | 1 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- SATISH RAMA BHOJANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-07-08)
- SATISH RAMA BHOJANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-07-08)
- ANKUR NARAYANLAL PANWAR v. STATE OF MAHARASHTRA — Bombay High Court (2019-06-12)
- MANOJ @ MANYA PANDURANG KADAM AND ORS v. THE STATE OF MAHARASHRA AND ANR — Bombay High Court (2019-06-12)
- VISHAL RAJENDRA JADHAV AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-06-12)
- THE STATE OF MAHARASHTRA v. ANKUR NARAYANLAL PANWAR — Bombay High Court (2019-06-12)
- VISHAL RAJENDRA JADHAV AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-06-12)
- NAZIR JAVED KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-06-03)
- THE STATE OF MAHARASHTRA v. NAZIR JAVED KHAN — Bombay High Court (2019-06-03)
- VINOD MUKUND MEHER v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-06-03)