LexPRASANNA B. VARALE, S. M. MODAK
765 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 765 |
Disposal nature
| Disposed Off | 495 |
| Allowed | 102 |
| Allowed To be withdrawn | 71 |
| Dismissed | 55 |
| Partly Allowed | 18 |
| Rejected | 9 |
| Transfer to other Court | 4 |
| WITHDRAWN | 3 |
Recent judgments
- M/S CAFE SHEESHA HERBAL LOUNGE THROUGH PROP. SUREKHA BHARAT PATIL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
- AMIT PAWANKUMAR GUPTA v. UNION OF INDIA AND ORS — Bombay High Court (2022-09-08)
- AMIT PAWANKUMAR GUPTA v. UNION OF INDIA AND ORS — Bombay High Court (2022-09-08)
- G. H. CATERERS AND RESTAURANT THROUGH PROPRIETOR YOGESH BOMBAY GOWDA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-09-08)
- KANUPARTHI CHANDRA SHEKARA PRASAD S/O KANUPARTHI BALAKRISHNA RAO AND v. M/S ASTEC LIFE SCIENCES LIMITED AND ANR — Bombay High Court (2022-09-07)
- SURDAS TUKARAM DOKE v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS — Bombay High Court (2022-07-27)
- MUKESH KAPOOR AND ORS v. UNION OF INDIA AND ANR — Bombay High Court (2022-06-20)
- SAROSH NADIRSHAW KARANI AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-05-06)
- ABHINAV KOHLI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-05-06)
- AMAR RAMCHANDRA PAWAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-05-06)