SURENDRA PANDHARINATH TAVADE, RANJIT MORE
172 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 172 |
Disposal nature
| (unspecified) | 69 |
| Disposed Off | 37 |
| OTHERS DISPOSED OFF | 20 |
| Dismissed | 15 |
| Allowed | 8 |
| DISPOSED OFF | 7 |
| APPEAL DISMISSED | 7 |
| Allowed To be withdrawn | 3 |
Recent judgments
- CHANDRAKANT @ GOTYA RAMDAS PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-28)
- CHANDRAKANT @ GOTYA RAMDAS PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-28)
- CHANDRAKANT @ GOTYA RAMDAS PAWAR AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-28)
- CHANDRAKANT @ GOTYA RAMDAS PAWAR AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-28)
- SOPAN SUDAM PAGARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-25)
- GIRVARSING BHAGWATSINGH DEVDA v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-25)
- AKIL SHEIKHLAL MANSURI v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2020-02-20)
- AMBADAS CHANDRAMOHAN PORANDALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-17)
- NADIM ABDULLA KADRI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2020-02-17)
- MURTUZA @ MUNNA DAWAL SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-02-17)
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