LexPRASANNA B. VARALE, N. R. BORKAR
301 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 301 |
Disposal nature
| Disposed Off | 272 |
| Dismissed | 8 |
| Allowed | 7 |
| Allowed To be withdrawn | 7 |
| DISPOSED OFF | 3 |
| Rejected | 2 |
| WITHDRAWN | 1 |
| ABSOLUTE | 1 |
Recent judgments
- MOHAMMAD RAFIQUE AADAM SHAIKH @ RABEN @ RAVI RAMKHILAVANSINGH THAKUR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-12)
- GANESH LAXMAN GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-12)
- CHITRANJAN KUMAR GOEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-11)
- ARJUN GANYA KOLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-11)
- SANTOSH DATTATRAY BANDAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-11)
- MUKESH MUKANDLAL MOORJANI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-10)
- JAN JAGRUTI GRAHAK MANCH RAIGAD v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-10-10)
- GULAM RASOOL NATHU SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-10-10)
- APURVA BHUPENDRA SHAH v. UNION OF INDIA AND ANR — Bombay High Court (2022-10-10)
- SANDEEP GOPAL RAHEJA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-10)