LexV.G. PALSHIKAR, . NISHITA MHATRE
604 recorded High Court judgment(s) · 2003–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 604 |
Disposal nature
| Disposed Off | 109 |
| OTHERS DISPOSED OFF | 98 |
| Allowed | 62 |
| DELAY CONDONATED/REJECTED. | 61 |
| Dismissed | 59 |
| APPEAL ALLOWED/REVERSED | 39 |
| APPEAL DISMISSED/CONFIRMED | 34 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 31 |
Recent judgments
- THE STATE OF MAHARASHTRA v. DEEPAK JAYSING MANE AND ANR — Bombay High Court (2007-01-12)
- SATISH @ MOTYA JAGANNATH PASALKAR AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-01-09)
- KULMEET SARUP SAGGU v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2006-12-20)
- PRAKASH MATHURADAS JAISINGH v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- SHRIMANT SANGANBASAPPA BAKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-20)
- IRFAN HASAN BUKHARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-18)
- CHANDRASHEKHAR RAGHUNATH UGALE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-12-18)
- RAJESH @ CHINAKA RAJESH KISANKUMAR YADAV and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-18)
- SHIVAJI SATUPPA GAVADE-PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-18)
- PRAFULLKUMAR BHARMARDAS DAS v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-12-15)