LexU.V. BAKRE
601 recorded High Court judgment(s) · 2011–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 601 |
Disposal nature
| OTHERS DISPOSED OFF | 209 |
| BAIL GRANTED | 126 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 74 |
| REJECTED | 60 |
| ALLOWED | 58 |
| BAIL REJECTED | 36 |
| MODIFIED | 7 |
| DISMISSED | 4 |
Recent judgments
- SUNITA @ SUSMITAA AJIT GHOLKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-12-16)
- SONAL KIRTI CHANDARANA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-12-16)
- SANGHIAN PANDIAN RAJKUMAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-11-20)
- PREM SHANKER A. PUROHIT v. INSPECTOR OF CUSTOMS (PREVENTIVE) AND ANR — Bombay High Court (2013-10-29)
- NAMDEO RAMCHANDRA SHINDE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- KISHOR LAXMAN KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- ATIF MOBIN AHMED v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- NAMDEO RAMCHANDRA SHINDE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- VIJAY SONABA BODARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- PRABHAKAR DHONDIRAM SHINDE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)