LexS.S. JADHAV, P.V. HARDAS
57 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 57 |
Disposal nature
| OTHERS DISPOSED OFF | 30 |
| RULE ABSOLUTE | 9 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 4 |
| Disposed Off | 2 |
| OTHER DISPOSED OFF | 2 |
| APPEAL CONFIRMED | 1 |
| RULE DISCHARGED | 1 |
Recent judgments
- PANDIT S/O SHANKAR KALAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-09-06)
- ISMAIL ASLAM QURESHI @ CHHOTA ISLAM v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-21)
- MAYUR MULJI PARMAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-21)
- AJAY Y. MAFATLAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-21)
- JAFAR AHMED ANSARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-21)
- SANJAY LALMANI SONI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-20)
- RAHUL RANJIT KHICHI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-20)
- NILOFAR NASIRALI SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-20)
- SUNILKUMAR PRAFULKUMAR SHETTY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-20)
- SAMAJ SEVA MITRA MANDAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-20)