LexS.S. JADHAV, N. J. JAMADAR
112 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 112 |
Disposal nature
| Disposed Off | 45 |
| Dismissed | 33 |
| Allowed | 22 |
| Partly Allowed | 6 |
| APPEAL DISMISSED | 4 |
| Rejected | 1 |
| Admitted and Disposed Off | 1 |
Recent judgments
- THE STATE OF MAHARASHTRA v. NILKANTH KASHINATH TRIMUKHE AND ORS — Bombay High Court (2022-06-10)
- ZISHAN @ NAVAZ AHAMAD MOHD. NAKHI SIDDHIQUE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-09)
- AMIT DATTATRAY KEDAR AND ANR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-06-09)
- AMIT DATTATRAY KEDAR AND ANR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-06-09)
- VILAS KHASHABA SALUNKHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-09)
- VILAS KHASHABA SALUNKHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-09)
- BHAKTA DURGACHARAN TRIPATHI v. STATE OF MAHARASHTRA — Bombay High Court (2022-06-09)
- HANMANT SHIVYOGI SALOTGI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-08)
- RIZWAN SARFARAJ SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-06-08)
- HANMANT SHIVYOGI SALOTGI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-08)