LexVASANTI A. NAIK
2,488 recorded High Court judgment(s) · 2013–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2488 |
Disposal nature
| Disposed Off | 777 |
| Dismissed | 769 |
| Allowed | 601 |
| Allowed To be withdrawn | 97 |
| Partly Allowed | 71 |
| Rejected | 60 |
| (unspecified) | 47 |
| Dissmiss For Default/Non-Prosecution | 42 |
Recent judgments
- ABHYUDAYA CO-OP. BANK LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-11-17)
- THE ABHYUDAYA CO-OP. BANK LTD. v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-11-17)
- AJINATH GORAKH THONGE v. 1. MRS. VANMALA DADASAHEB KODAK AND ORS. — Bombay High Court (2015-03-09)
- AJINATH GORAKH THONGE v. 1. MRS. VANMALA DADASAHEB KODAK AND ORS. — Bombay High Court (2015-03-09)
- AJINATH GORAKH THONGE v. 1. MRS. VANMALA DADASAHEB KODAK AND ORS. — Bombay High Court (2015-03-09)
- AJINATH GORAKH THONGE v. 1. MRS. VANMALA DADASAHEB KODAK AND ORS. — Bombay High Court (2015-03-09)
- KISHAN CHANDU RATHOD v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2015-02-09)
- KISHAN CHANDU RATHOD v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2015-02-09)
- DR. PRADEEP DATTATRAY KAMBLE v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2015-02-09)
- DR. PRADEEP DATTATRAY KAMBLE v. STATE OF MAHARASHTRA, THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2015-02-09)