LexPRAKASH D. NAIK
10,195 recorded High Court judgment(s) · 2016–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 10195 |
Disposal nature
| OTHERS DISPOSED OFF | 2255 |
| Allowed | 2130 |
| Disposed Off | 1402 |
| BAIL GRANTED | 1197 |
| Rejected | 662 |
| ANTICIPATORY BAIL GRANTED | 548 |
| Allowed To be withdrawn | 444 |
| Dismissed | 415 |
Recent judgments
- ASHOK HIRALAL CHAUDHARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-04-26)
- SANTOSH SITARAM GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-26)
- BABURAO SHRIKANT F DESSAI v. THE REGISTRAR OF COOPERATIVE SOCIETIES AND ANR — Bombay High Court (2024-04-25)
- KIMIYA ENGINEERS PRIVATE LIMITED REP BY AUTH. REP. THOMAS ZACHARIAH v. GOA STATE INFRASTRUCTURE DEVELOPMENT CORPORATION LTD AND ANR — Bombay High Court (2024-04-25)
- VENKATESH NARAYAN PRABHU MONI v. CHIEF OFFICER, MAPUSA MUNICIPAL COUNCIL AND 2 ORS — Bombay High Court (2024-04-25)
- SURENDRA JIWARAJKA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-04-25)
- JEEVAN @ SABAJI MAYEKAR v. CHIEF OFFICER, MAPUSA MUNICIPAL COUNCIL AND 2 ORS — Bombay High Court (2024-04-25)
- MADHUKAR V. KHANDEPARKAR ( SINCE DECEASED ) BY LEGAL REPRESENTATIVES AND ANR., v. CLETA LOBO (SINCE DECEASED AS PER ORDER DTD. 01/09/15) AND 6 ORS., — Bombay High Court (2024-04-25)
- SIDDHARTH CHANDRAKANT MAYEKAR v. CHIEF OFFICER MAPUSA MUNICIPAL COUNCIL AND 2 ORS — Bombay High Court (2024-04-25)
- MADHUKAR V. KHANDEPARKAR (DECEASED) BY LEGAL REPRESENTATIVES AND ANR., v. CLETA LOBO AND 6 ORS., — Bombay High Court (2024-04-25)