LexS.S. SHINDE, A.M. BADAR
1,066 recorded High Court judgment(s) · 2014–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1066 |
Disposal nature
| DISPOSED OFF | 546 |
| Disposed off/Dismissed for default | 243 |
| Admitted/Allowed/Granted/Rule Absolute | 94 |
| Rejected at Admission stage | 72 |
| Withdrawn | 64 |
| Dismissed/Rule Discharged | 25 |
| RULE ABSOLUTE | 8 |
| APPLICATION ALLOWED | 6 |
Recent judgments
- DR. SHRUTI RAMESH WANKHEDE v. VASANTRAO NAIK MARATHWADA AGRICULTURAL UNIVERSITY AND ANOTHER — Bombay High Court (2016-01-08)
- SIDDHARTH ANANDA MEDHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-01-08)
- SIDDHARTH ANANDA MEDHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-01-08)
- PRALHAD S/O CHANDAR SURYAVANSHI AND ORS v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2015-12-22)
- SANGAMNER MEDICAL FOUNDATION AND RESEARCH INSTITUTE AND HOSPITAL, SANGAMNER, AHMEDNAGAR AND ANOTHER v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2015-11-21)
- DYANESH @ DYANOBA WAMANRAO SUVARNAKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-11-21)
- SHESHRAO RAMKRISHNA SOMWANSHI v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-11-21)
- MANISHA UTTAMRAO MHASKE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2015-11-21)
- SHANTA MURLIDHAR KOTKAR v. THE STATE OF MAH AND ORS — Bombay High Court (2015-11-16)
- SANGITA BANSHIRAM JAJAGE v. THE STATE OF MAH AND ORS — Bombay High Court (2015-11-16)