LexPRASANNA B. VARALE, SURENDRA PANDHARINATH TAVADE
117 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 117 |
Disposal nature
| Disposed Off | 94 |
| Dismissed | 6 |
| Rejected | 5 |
| Allowed To be withdrawn | 5 |
| Allowed | 4 |
| DELAY CONDONATED/REJECTED. | 2 |
| BAIL REJECTED | 1 |
Recent judgments
- JAYASHRI GAJANAN MARANE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-03-01)
- AMIR HABIB NARU AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-03-01)
- UMESH RAMESH PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-03-01)
- DEEP HIRALAL PATEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-01)
- MITHUN KISHORE PATADIA AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-03-01)
- SATYANARAYAN VENKAT RAJU AND ANR v. NAMRATA RAJNISH DUBEY AND ANR — Bombay High Court (2022-03-01)
- PRANIL RAJENDRA GHARAT v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-03-01)
- MANOJ PARMESHWAR TALWAR v. GANGAMMA SANJEEVA JAMADAR AND ANR — Bombay High Court (2022-03-01)
- PRADEEP PRAMOD SHRIVASTAVA AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-03-01)
- ARVIND BRIJKISHORE SHARMA @ JANGID v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-02-28)