LexREVATI MOHITE DERE, PRITHVIRAJ K. CHAVAN
600 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 600 |
Disposal nature
| Disposed Off | 240 |
| Allowed | 198 |
| Allowed To be withdrawn | 125 |
| Dismissed | 18 |
| Dismissed for non-complying conditional Order | 14 |
| DISPOSED OFF | 2 |
| DELAY CONDONATED/REJECTED. | 1 |
| RULE ABSOLUTE | 1 |
Recent judgments
- SHASHIKANT HINDURAO NAYAKWADE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-17)
- PREETAM GANPATI PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-05)
- VIJAYKUMAR RAJENDRA PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-12-04)
- VISHWAJEET SACHIN JADHAV AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-12-04)
- VISHAL ANNASAHEB PAWAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-11-27)
- SHITAL ABHIJEET SAWANT AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-11-25)
- SHITAL ABHIJEET SAWANT AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-11-25)
- MARUTI RAMCHANDRA KOLAPE v. STATE OF MAHARASHTRA — Bombay High Court (2024-11-25)
- RAJENDRA MARUTI SATAM v. ANIL SAHADEV GHADI AND ANR. — Bombay High Court (2024-11-22)
- LT. AJINKYA CHANDAN GANGATEERE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2024-11-19)