LexPRAKASH D. NAIK, R.M. SAVANT
25 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 25 |
Disposal nature
| OTHERS DISPOSED OFF | 15 |
| Disposed Off | 4 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 3 |
| RULE ABSOLUTE | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT FINAL HEARING STAGE | 1 |
| Allowed | 1 |
Recent judgments
- CHIRAG KIRIT KOTHARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2018-06-26)
- NILESH NATVARLAL BHAYANI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-06-26)
- IRFAN MOHAMED ISMAIL MOLVI v. ASST COMMISSIONER OF CUSTOMS AND ORS — Bombay High Court (2018-06-26)
- SHRISHAIL CHANDRAM GAIKWAD v. ASST. COMMISSIONER OF POLICE AND ORS. — Bombay High Court (2018-06-26)
- APPU @ MARGAPPA YALAPPA MINGILE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-06-26)
- AZHAR@AJRODDIN RASHID PATEL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-06-26)
- DILNAWAZ ALI JARAR SIDDIQUE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-06-26)
- SHASHANK MAHENDRAKANT ROKADE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-06-26)
- SHRISHAIL CHANDRAM GAIKWAD v. ASST. COMMISSIONER OF POLICE AND ORS. — Bombay High Court (2018-06-26)
- SAGAR SHIVAJI PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-06-26)