LexV.M. KANADE
11,452 recorded High Court judgment(s) · 1997–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 11452 |
Disposal nature
| OTHERS DISPOSED OFF | 3207 |
| DISPOSED OFF | 1881 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 1512 |
| Disposed Off | 746 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 608 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 522 |
| Dismissed | 431 |
| Allowed | 324 |
Recent judgments
- MODERN INDIA LTD. v. BHARAT PETROLEUM CORPORATION LTD. AND OTHER — Bombay High Court (2021-10-08)
- CUSTODIAN v. RENEWAL OF LEASE AGREEMENT OF BANGALORE OFFICE PREMISES — Bombay High Court (2017-06-08)
- THE CUSTODIAN v. REPORT REGARDS TO SALE OF ATTACHED PROPERTIES OF ROMIL EXPORTS AND PARTNERS AND TAKING POSSESSION — Bombay High Court (2017-06-08)
- JITENDRA R SHROFF v. THE CUSTODIAN — Bombay High Court (2017-04-27)
- AARAYAA FINSTOCK PVT LTD v. THE CUSTODIAN — Bombay High Court (2017-04-27)
- LEENA DALAL v. CUSTODIAN — Bombay High Court (2017-04-20)
- MIHIR KUMAR SHAH v. THE CUSTODIAN — Bombay High Court (2017-04-20)
- CANBANK FINANCIAL SERVICES LTD v. THE PROVISIONAL LIQUIDATOR OF BANK OF KARAD — Bombay High Court (2017-04-20)
- VEENA AGARWAL v. THE CUSTODIAN — Bombay High Court (2017-04-06)
- SASHI KUMAR NAIR v. THE CUSTODIAN — Bombay High Court (2017-04-06)