LexV.K. JADHAV, SHRIKANT D. KULKARNI
547 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 547 |
Disposal nature
| DISPOSED OFF | 194 |
| Withdrawn | 158 |
| APPLICATION ALLOWED | 93 |
| DISMISSED | 60 |
| Admitted/Allowed/Granted/Rule Absolute | 16 |
| RULE ABSOLUTE | 15 |
| CONVERTED TO OTHER TYPE | 2 |
| DELAY CONDONATED/REJECTED. | 2 |
Recent judgments
- THE STATE OF MAHARASHTRA v. RAJU SAMPAT DARODE AND OTHERS — Bombay High Court (2022-04-08)
- SWAPNIL S/O NANDKUMAR KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-02-08)
- MANGESH S/O PANDURANG GUND v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-02-08)
- SANJAY S/O DINKAR KAKADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2022-02-08)
- SUNILKUMAR S/O. RAOSAHEB HAKE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-01-03)
- CHETAN S/O. CHANDRAKANT KARADE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-01-03)
- KALIM SHAIKH MUNAF AND OTHERS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-01-03)
- SACHIN RAMESHWAR TAYADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-20)
- THE STATE OF MAHARASHTRA v. DIGAMBER BABURAO DASRE — Bombay High Court (2021-12-13)
- RAJU VISHWANATH JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-06)