LexPRASANNA B. VARALE, SHRIKANT D. KULKARNI
123 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 123 |
Disposal nature
| Disposed Off | 82 |
| Allowed To be withdrawn | 14 |
| WITHDRAWN | 8 |
| Dismissed | 7 |
| Disposed off/Dismissed for default | 5 |
| Allowed | 4 |
| Partly Allowed | 2 |
| DISPOSED AT ADMISSION STAGE | 1 |
Recent judgments
- DEVIDAS BHIMRAO BORSE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-09-29)
- PRAFUL KHODA PATEL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-09-08)
- SHARAD DARADE SUPERINTENDENT OF POLICE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-09-08)
- DEORAM DHONDU FASALE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-08-19)
- NANDLAL ZAGADU YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-07-21)
- RAJESH DATTU BUJAD v. THE CHIEF OFFICER PALGHAR MUNICIPAL COUNCIL AND ORS. — Bombay High Court (2022-07-14)
- DR. AVIMAY SOHRAB HAKIM v. LONAVALA MUNICIPAL COUNCIL — Bombay High Court (2022-07-14)
- NANDAKUMAR RAGHUNATH VARTAK AND ORS v. AVIMAY SOHRAB HAKIM AND ANR — Bombay High Court (2022-07-14)
- HUSENBAI GULAB PATHAN v. THE STATE OF MAHARASHTRA THRU AGP AND ORS — Bombay High Court (2022-07-13)
- RAMESH WAMAN BODKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-07-13)