LexS.S. SHINDE, SARANG VIJAYKUMAR KOTWAL
164 recorded High Court judgment(s) · 2018–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 164 |
Disposal nature
| Disposed Off | 47 |
| Allowed | 41 |
| Allowed To be withdrawn | 27 |
| Rejected | 24 |
| Dismissed | 20 |
| Dissmiss For Default/Non-Prosecution | 1 |
| OTHERS DISPOSED OFF | 1 |
| Partly Allowed | 1 |
Recent judgments
- ANNA ALIAS SURESH MANJUNATH SHETTY v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-05)
- MANOHAR MARUTI MAJALKAR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-05)
- SAIFAN BANDU NADAF v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-05)
- RAMESH SAKHARAM AGARE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-05)
- PRINCE SANTOSH MISHRA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-05)
- SAIFAN BANDU NADAF v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-05)
- POONAM UDALSING THAKUR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-05)
- MANOHAR YASHWANT KADAM v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-04)
- GANESH VILAS RAUT v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-04)
- RAMCHANDRA DATTATRAY POWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-05-04)