LexS.S. JADHAV, B.P. DHARMADHIKARI
508 recorded High Court judgment(s) · 2017–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 508 |
Disposal nature
| OTHERS DISPOSED OFF | 385 |
| RULE ABSOLUTE | 72 |
| (unspecified) | 21 |
| Disposed Off | 20 |
| Rule Made Absolute | 4 |
| Allowed | 2 |
| OTHER DISPOSED OFF | 2 |
| BAIL GRANTED | 1 |
Recent judgments
- BASHIR AHMED USMAN GANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-10)
- VINOD MURJI SAVLA AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-12-05)
- MANIK KALLAPPA CHAVAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-12-05)
- PRATIT PRAMOD ATRE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-12-05)
- MANIK KALLAPPA CHAVAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-12-05)
- HARISH S SAGATIYA AND ORS v. BHERULAL UDAYLAL JAIN AND ANR — Bombay High Court (2019-12-05)
- K. J. ANTHONY v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-12-05)
- ILYAS ABDUL HAMID PATEL AND ORS v. HARISH S SAGATIYA AND ANR — Bombay High Court (2019-12-05)
- SANGITA BHREULAL JAIN AND ORS v. HARISH S SAGATIYA AND ANR — Bombay High Court (2019-12-05)
- DATTA LAXMAN INGALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-12-05)