LexREVATI MOHITE DERE, SHARMILA U. DESHMUKH
405 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 405 |
Disposal nature
| Disposed Off | 210 |
| Allowed | 112 |
| Allowed To be withdrawn | 56 |
| Dismissed | 12 |
| Rejected | 5 |
| Dismissed for non-complying conditional Order | 4 |
| DELAY CONDONATED/REJECTED. | 3 |
| DISPOSED OFF | 2 |
Recent judgments
- AMIT HIRAMAN DHOTRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-04-18)
- VISHAL @ SAGAR HARIBHAU NANAWARE @ GURAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-06-19)
- VISHAL @ SAGAR HARIBHAU NANAWARE @ GURAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-06-19)
- PRAVEEN KUMAR PILLAI v. STATE OF MAHARASHTRA — Bombay High Court (2023-05-04)
- RAVINDRA BABAN JADHAV v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2023-05-04)
- AMOL RAMESH BOLE AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-05-04)
- MEENA HARVINDER CHAWLA v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2023-05-04)
- AMOL RAMESH BOLE AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-05-04)
- KONKAN LNG LTD. v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-05-03)
- DHANAJI VASANTRAO MISAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-05-03)