LexREGISTRAR (JUDICIAL - I LPA/CRA)
205 recorded High Court judgment(s) · 2005–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 205 |
Disposal nature
| Disposed Off | 67 |
| (unspecified) | 39 |
| Allowed | 39 |
| Dismissed | 31 |
| Allowed To be withdrawn | 9 |
| Dismissed for non-complying conditional Order | 8 |
| Rule Made Absolute | 8 |
| Dissmiss For Default/Non-Prosecution | 2 |
Recent judgments
- CENTRAL BANK OF INDIA v. SMT. BHAGWATIDEVI PODAR AND ANR. — Bombay High Court (2020-07-14)
- THE STATE OF MAHARASHTRA v. PANDURANG MARUTI GOLANDE — Bombay High Court (2020-01-03)
- THE STATE OF MAHARASHTRA v. PRALHAD BHAUSAHEB DHUMAL AND OTHRS — Bombay High Court (2019-12-14)
- THE STATE OF MAHARASHTRA v. PRALHAD BHAUSAHEB DHUMAL AND OTHRS — Bombay High Court (2019-12-14)
- THE STATE OF MAHARASHTRA v. BABAN BALASAHEB PALANDE AND ANR — Bombay High Court (2019-09-14)
- THE STATE OF MAHARASHTRA v. BABAN BALASAHEB PALANDE AND ANR — Bombay High Court (2019-09-14)
- THE STATE OF MAHARASHTRA v. BABAN BALASAHEB PALANDE AND ANR — Bombay High Court (2019-09-14)
- THE STATE OF MAHARASHTRA AND OTHRS v. NARAYAN RANGNATH UMBAE AND OTHRS — Bombay High Court (2019-08-30)
- THE STATE OF MAHARASHTRA AND OTHRS v. NARAYAN RANGNATH UMBAE AND OTHRS — Bombay High Court (2019-08-30)
- SHANTARAM BARKU SHIVEKAR AND OTHRS v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-08-28)