T.V. NALAWADE, KUM. I.K. JAIN
424 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 424 |
Disposal nature
| DISPOSED OFF | 353 |
| DISMISSED | 19 |
| APPLICATION ALLOWED | 12 |
| Admitted/Allowed/Granted/Rule Absolute | 10 |
| Dismissed/Rule Discharged | 9 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 5 |
| Withdrawn | 4 |
| Disposed off/Dismissed for default | 3 |
Recent judgments
- PRABHAKAR KERBA BICHKATE v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-03-07)
- PRABHAKAR KERBA BICHAKATE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-03-07)
- GATYA @ LAXMIKANT KOTALWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-01-21)
- LAXMIKANT S/O MAHADEO MUSLE v. THE STATE OF MAHARASHTRA and ORS — Bombay High Court (2015-11-24)
- THE STATE OF MAHA v. SUREKHA UMAKANT KASALE — Bombay High Court (2015-06-23)
- FAYYAZ SHAMSHODDIN ATTAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-06-09)
- SATISH VASANT SALVI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2015-06-09)
- RAJU @ RAJARAM BAPU CHOUGULE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-05-08)
- PARVAZ GULAM RASOOL ANSARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-05-08)
- SACHIN AJIT BHOLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-05-08)
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