LexT.V. NALAWADE, M. G. SEWLIKAR
1,086 recorded High Court judgment(s) · 2019–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1086 |
Disposal nature
| DISPOSED OFF | 641 |
| RULE ABSOLUTE | 243 |
| DISMISSED | 70 |
| APPLICATION ALLOWED | 49 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 24 |
| Withdrawn | 14 |
| Disposed off/Dismissed for default | 13 |
| Admitted/Allowed/Granted/Rule Absolute | 9 |
Recent judgments
- CHANDRAKANT LAXMAN KAMBALE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-02-25)
- FHULCHAND DHANSING UMBRE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-02-25)
- PRATAP S/O ASHOK DEVKATE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-02-25)
- BIPINCHANDRA JAGANNATH TIWARI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-02-25)
- GANESH VITTHAL KARALE AND ANR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-02-25)
- SHRI. SWAPNIL S/O MANOHAR PATIL v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-02-25)
- YOGESH BABASAHEB SOLUNKE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-02-25)
- SACHIN S/O. RAGHUNATH MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-02-25)
- DR. CHITTA HARASIT SIKDAR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2021-02-25)
- SHADULLA S/O. HAJILALMIYA QURESHI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-02-25)