LexS.S. JADHAV
14,928 recorded High Court judgment(s) · 2012–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 14928 |
Disposal nature
| OTHERS DISPOSED OFF | 6696 |
| BAIL GRANTED | 1732 |
| ANTICIPATORY BAIL GRANTED | 1204 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 950 |
| (unspecified) | 808 |
| BAIL REJECTED | 630 |
| Disposed Off | 394 |
| RULE ABSOLUTE | 365 |
Recent judgments
- PFIZER LIMITED v. NAVI MUMBAI MUNICIPAL CORPORATION — Bombay High Court (2024-03-04)
- ARUN TIRTHRAJ YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-11-21)
- EKNATH PANDURANG NAIK v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-05-05)
- LALIT PURUSHOTTAM SHEWALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-04-08)
- YOGESH VINOD AHIWALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-11)
- YOGESH VINOD AHIWALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-11)
- ANAND DINKAR WAGH v. ROMA ANAND WAGH AND ANR — Bombay High Court (2022-03-09)
- ARUN VARDHARAJ NAIDU v. M/S EVERGREEN DEVELOPERS AND ORS. — Bombay High Court (2022-03-09)
- AJAY ASHOK KSHIRSAGAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-09)
- AKSHAY @ BHEEMA BAPU DIVTE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-03-09)