LexREVATI MOHITE DERE
10,986 recorded High Court judgment(s) · 2012–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 10986 |
Disposal nature
| OTHERS DISPOSED OFF | 4364 |
| BAIL GRANTED | 1591 |
| Disposed Off | 1258 |
| ANTICIPATORY BAIL GRANTED | 896 |
| Allowed | 588 |
| BAIL REJECTED | 474 |
| (unspecified) | 410 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 179 |
Recent judgments
- KAMLESH DNYANDEV JADHAV v. STATE OF MAHARASHTRA — Bombay High Court (2024-11-26)
- AMOL JAWYANT PAWAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-11-26)
- ZAKIR AJMUDDIN JAMADAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-09-09)
- SUNIL @ BHAIRU DAGADU MORE v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
- SAINATH SHANKAR WADKAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
- PANKAJ HARISHCHANDRA MHATRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
- SAINATH SHANKAR WADKAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
- SADDAM LALTU SHAIKH v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-01-19)
- BALU BAPU PORE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
- SUNIL @ BHAIRU DAGADU MORE v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)