LexT.V. NALAWADE, R. G. AVACHAT
35 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 35 |
Disposal nature
| RULE ABSOLUTE | 19 |
| APPLICATION ALLOWED | 4 |
| DISPOSED OFF | 3 |
| PARTLY ALLOWED AND PARTLY DISMISSED | 3 |
| DISMISSED | 3 |
| APPEAL ALLOWED/REVERSED | 2 |
| Disposed off/Dismissed for default | 1 |
Recent judgments
- DHONDIRAM S/O BHUJANGRAO LOHARE v. STATE OF MAHARASHTRA — Bombay High Court (2020-09-23)
- SUNIL S/O. SHYAM BHARTI (C-8496) v. THE STATE OF MAHARASHTRA — Bombay High Court (2020-09-22)
- RAM S/O. UTTAMRAO SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-09-22)
- PRASHANT S/O. GANESH KHARADE (C-9119) v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-09-22)
- SANDEEP SUBHASH TAYADE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-09-22)
- ANAND KERRNATH KHATKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-16)
- MARUTI PANTANNA TEKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-11)
- SAYYAD RASHID S/O. SAYYAD SAIDU AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-10-11)
- SAGAR DHONDU @ NEMIDAS SAITWAL AND ANR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-10-09)
- NASIR S/O. MOHAMMED KHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-10-09)