LexR. N. LADDHA
2,352 recorded High Court judgment(s) · 2021–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2352 |
Disposal nature
| Disposed Off | 1354 |
| Dismissed | 334 |
| Allowed To be withdrawn | 269 |
| Allowed | 233 |
| Dismissed as Withdrawn | 82 |
| Rejected | 36 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 10 |
| DISPOSED OFF | 7 |
Recent judgments
- ICOMM TELE LTD AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-12-19)
- BHARAT DHONDIBA MANE v. STATE OF MAHARASHTRA — Bombay High Court (2025-08-08)
- MRS SANGITA RAJU CHANGAUDAR v. SHRI BASAVRAJ DARYAPPA BAGLI — Bombay High Court (2025-08-07)
- SANDEEP NARAYAN CHONDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-06)
- NILESH LAXMAN BHOSALE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-06)
- SANDEEP NARAYAN CHONDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-06)
- SWAPNIL BOBADE S/O DHANAJI BOBADE v. STATE OF MAHARASHTRA — Bombay High Court (2025-08-05)
- SHANKAR SADASHIV TUPE v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-04)
- SHIVAM VISHWAS DESHMUKH AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2025-08-01)
- RAMESH NAGNATH PATIL v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2025-08-01)