LexS.S. JADHAV, R.M. SAVANT
369 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 369 |
Disposal nature
| Disposed Off | 96 |
| DISPOSED OFF | 60 |
| (unspecified) | 39 |
| OTHERS DISPOSED OFF | 34 |
| Allowed | 33 |
| DISMISSED | 25 |
| WITHDRAWN | 22 |
| Dismissed | 21 |
Recent judgments
- REHAN KHAN ALI RAZA v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2018-04-13)
- RAIS KAHN AHMED KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-12-19)
- STATE v. DHONDIBA RAVAJI BHANDALKAR and ORS. Vs DHONDIBA RAVAJI BHANDALKAR and ORS. — Bombay High Court (2017-12-19)
- NIJAMUDDIN SARTAJUDDIN MUNSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-12-19)
- EKNATH SHIVAJI SHIRTAR v. DHONDIBA RAUAJI BHANDALKAR and ORS. — Bombay High Court (2017-12-19)
- SAGIR AHMED NASIR AHMED ANSARI and 2 ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-12-19)
- NIJAMUDDIN SARTAJUDDIN MUNSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-11-15)
- MR. SHRIKANT BHUJABALLI BAHIRSHET v. SHAMRAO VITTHAL CO-OPERTAIVE BANK LIMITED — Bombay High Court (2017-09-19)
- MR. SHRIKANT BHUJABALLI BAHIRSHET v. SHAMRAO VITTHAL CO-OPERTAIVE BANK LIMITED — Bombay High Court (2017-09-19)
- SANTOSH JAMBU KOGE v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-09-06)