LexPRASANNA B. VARALE, ANIL S. KILOR
522 recorded High Court judgment(s) · 2015–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 522 |
Disposal nature
| Disposed off/Dismissed for default | 332 |
| Disposed Off | 179 |
| Dismissed | 3 |
| Admitted/Allowed/Granted/Rule Absolute | 2 |
| Withdrawn | 2 |
| (unspecified) | 1 |
| DISMISSED | 1 |
| Partly Allowed | 1 |
Recent judgments
- BHAIRAVNATH BAHUUDESHIYA SAMAJIK SANSTHA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-02-11)
- ARISSA ASAD KHAN v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-02-11)
- LAXMAN DEVRAM LANDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-02-11)
- RAKESH BALKRISHNA GURAV v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-02-11)
- RAMESH LAKHULAL CHAURASIA AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-02-11)
- RAJAN VAYALAMBRON PALLERI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-02-11)
- SHIVAJI DHONDU LANDE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-02-11)
- MAHESH JEEVATRAM PARIANI v. GOPAL THAKUR AND ORS — Bombay High Court (2022-02-11)
- KAILASH JOGINDRA PRASAD SHAH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-02-11)
- BHAIRAVNATH BAHUUDESHIYA SAMAJIK SANSTHA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-02-11)