LexREVATI MOHITE DERE, S. M. MODAK
212 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 212 |
Disposal nature
| Disposed Off | 142 |
| Allowed To be withdrawn | 51 |
| Allowed | 13 |
| Dismissed | 5 |
| Dismissed for non-complying conditional Order | 1 |
Recent judgments
- SACHIN ARVIND GAVHANE AND ANR v. STATE OF MAHARASHTRA — Bombay High Court (2022-10-21)
- PARVATI SONEJI BHATIA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-21)
- ASHOK RATANCHAND SHAH AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-21)
- DAMYANTI DILIP JAGTAP v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-10-21)
- NITA DHANANJAY UTEKAR ALIAS NITA MANISH JADHAV AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-10-20)
- RAUJESH DHAKKAD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-20)
- MUKUL GOYAL AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-10-20)
- SWANANAD CHANDRASHEKHAR MAHASHABDE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-10-20)
- NISHIKANT KRUSHNARAO MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-20)
- MAYURI MOHAN PASHILKAR AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-10-20)