LexPRAKASH D. NAIK, N. R. BORKAR
655 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 655 |
Disposal nature
| Allowed | 381 |
| Disposed Off | 158 |
| Allowed To be withdrawn | 90 |
| Dismissed | 10 |
| Rejected | 8 |
| Partly Allowed | 7 |
| Disposed off as Withdrawn | 1 |
Recent judgments
- SNEHAL SUSHIL MANTRI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-04-29)
- BHARAT MADHUKAR DIXIT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-04-29)
- SUSHIL PANDURANG MANTRI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-04-29)
- SACHINAM CHINGAYA GURUSWAMI v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-29)
- SACHINAM CHINGAYA GURUSWAMI v. STATE OF MAHARASHTRA — Bombay High Court (2024-04-29)
- SACHINAM CHINGAYA GURUSWAMI v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-29)
- ABDUL BASIT FAIZANULLAH KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-26)
- SWAMINI SUYOG POWAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-04-26)
- MAHENDRA BABULAL SHAH v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-04-26)
- MOHASIN JAVED KHAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-04-26)