LexT.V. NALAWADE, K.L. WADANE
499 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 499 |
Disposal nature
| APPLICATION ALLOWED | 152 |
| DISMISSED | 88 |
| Disposed off/Dismissed for default | 85 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 62 |
| DISPOSED OFF | 39 |
| RULE ABSOLUTE | 35 |
| RULE DISCHARGED | 20 |
| Withdrawn | 8 |
Recent judgments
- PRASHANT MURLIDHARRAO HIPPARGEKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-01-07)
- NILESH SUDHAKAR SALVE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-10-16)
- NIRAJ DEVIDAS PATIL AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2018-08-21)
- HARMEETSINGH @ LADDUSINGH MAHAJAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-08-21)
- SAHEBRAV TULASHIRAM DEBADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-08-21)
- KAMAL W/O. PADMANATH KHOCHARE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-08-10)
- JAYASHRI W/O. AKASH GAIKWAD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-08-10)
- VIJAYPRAKASH S/O SHRINIVASJI TOTLA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-08-10)
- GAJANAN S/O. BHUJANGRAO THORAT AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-08-10)
- RAJLAXMI THROUGH ITS PROMOTER v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-08-10)