LexR. G. AVACHAT, PRAFULLA S. KHUBALKAR
102 recorded High Court judgment(s) · 2025–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 102 |
Disposal nature
| DISPOSED OFF | 66 |
| Admitted/Allowed/Granted/Rule Absolute | 23 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 8 |
| Withdrawn | 2 |
| DISMISSED | 2 |
| APPLICATION ALLOWED | 1 |
Recent judgments
- AMEYA MANOJ GHOGARE v. THE UNION OF INDIA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-07-17)
- RAHUL VASANTRAO PATIL v. KIRAN RAHUL PATIL — Bombay High Court (2025-06-24)
- RAHUL VASANTRAO PATIL v. KIRAN RAHUL PATIL — Bombay High Court (2025-06-24)
- PUNDALIK GOVIND KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- PUNDALIK GOVIND KALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-05-09)
- NIRMALABAI BHAUSAHEB DESHMUKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-05-02)
- NARSING RANGNATH DESHMUKH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-05-02)
- SUBHASH SADAPPA BHANDARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-05-02)
- THE STATE OF MAHARASHTRA AND ORS v. NARSING RANGNATH DESHMUKH — Bombay High Court (2025-05-02)
- THE STATE OF MAHARASHTRA AND ORS v. NIRMALABAI BHAUSAHEB DESHMUKH — Bombay High Court (2025-05-02)