LexREGISTRAR (JUDICIAL I) (CRIMINAL)
63 recorded High Court judgment(s) · 2007–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 63 |
Disposal nature
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 58 |
| (unspecified) | 3 |
| OTHERS DISPOSED OFF | 2 |
Recent judgments
- MOHD IRFAN HAIDAR TAMBOLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-02-10)
- GAJANAN MADHUKAR LENDI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-10-28)
- BASHIR JAFAR AHMED SHAIKH AND ANR v. FATIMA INAYAT HUSSAIN BURHANI AND ANR — Bombay High Court (2013-10-28)
- BHARAT DATTATRAY GAWADE PATIL AND ANR v. CHANDRAKANT SHANKAR SATAV AND ANR — Bombay High Court (2013-10-28)
- JESSIE STANNY THOMAS THRIKHOTLA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-10-28)
- SHOAIB ABDUL SATTAR NATHANI AND ANR v. THE STATE OF MAHARASTRA AND ORS — Bombay High Court (2013-10-28)
- USHA DHIRAJ VARIA v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-10-24)
- MOHAMED ARSHAD MOHAMED ASLAM AZMI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-22)
- NARESH THAKURDAS WADHAWANI AND ORS v. J.C.SUPREME INSROCON PRIVATE LIMITED AND ANR — Bombay High Court (2013-10-19)
- VIJAY SANTOSH AHIRE (PATIL) AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-10-18)