LexT.V. NALAWADE, SHRIKANT D. KULKARNI
194 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 194 |
Disposal nature
| DISPOSED OFF | 91 |
| RULE ABSOLUTE | 55 |
| DISMISSED | 24 |
| Withdrawn | 8 |
| APPLICATION ALLOWED | 6 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
| Disposed off/Dismissed for default | 4 |
| RULE DISCHARGED | 1 |
Recent judgments
- MOHD. OSMAN KHAN S/O. MOHD. ABBAS KHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-12-02)
- PRITAM S/O. VIJAYKUMAR DARGAD AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-11-26)
- SANDEEPKUMAR SURESH SONTAKKE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-11-26)
- SAMPAT S/O. GOPALA PAGARE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-11-26)
- PRABHAKAR S/O. VITHAL TERKE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-11-26)
- ASHOK KONDAJI ROKADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-11-26)
- SHAKIL USMAN SHAIKH AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-11-26)
- RAJENDRA S/O. PUNDLIK NALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-11-26)
- SHIVAJI ANANDA CHAVAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-11-26)
- SAYED JAFAR PATEL S/O. MOHAMMAD HUSSAIN PATEL @ JAFAR HUSSAIN PATEL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-11-26)