T.V. NALAWADE

14,950 recorded High Court judgment(s) · 2004–2021

Courts

Bombay High Court

14950

DISPOSED OFF	4759
Admitted/Allowed/Granted/Rule Absolute	3368
Disposed off/Dismissed for default	2036
APPLICATION ALLOWED	1327
Dismissed/Rule Discharged	1037
REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL)	592
DISMISSED	349
OTHERS DISPOSED OFF	315

VIMALBAI VASUDEO PAWAR AND ANR v. STATE OF MAHARASHTRA — Bombay High Court (2021-01-19)
SHAIKH SAMDANI ABDUL KHADIR @ GHUDULAL AND ORS v. PRESIDENT, BALAJI MAHARAJ MANDIR PUNCH COMMITTEE, AHMEDPUR AND ORS — Bombay High Court (2020-02-12)
BHARAT S/O. VITHOBA TUPE AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-07-29)
SHIVAJI S/O. SUKHDEV PAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-06-25)
DAGA S/O SAKATSINHG GIRASE v. NARAYAN S/O SAKATSING GIRASE AND OTHERS — Bombay High Court (2019-06-25)
SANGITA RAMESHWAR DASPUTE v. RAMESHWAR SHRIMANTRAO DASPUTE — Bombay High Court (2019-06-25)
DR. SEEMA RAJESH PATIL v. THE STATE OF MAH AND ANR — Bombay High Court (2019-06-25)
RAMLAL S/O KESHARCHAND LODHA v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2019-06-25)
DR. RAVINDRA RAMU RATHOD AND ANR v. JAYSHREE RAVINDRA RATHOD — Bombay High Court (2019-06-24)
JAYSHRI W/O. RAVINDRA RATHOD v. RAVINDRA RAMU RATHOD AND ANR — Bombay High Court (2019-06-24)