LexVIBHA KANKANWADI, HITEN S. VENEGAVKAR
1,647 recorded High Court judgment(s) · 2025–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1647 |
Disposal nature
| DISPOSED OFF | 1423 |
| Withdrawn | 88 |
| APPLICATION ALLOWED | 69 |
| DISMISSED | 38 |
| Transfer to other court | 19 |
| RULE ABSOLUTE | 9 |
| TRANSFER TO OTHER COURT AT ADMISSION STAGE | 1 |
Recent judgments
- NITESH VILAS PATIL v. THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS — Bombay High Court (2025-12-24)
- X.Y.Z. v. THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ANOTHER — Bombay High Court (2025-12-24)
- MADHAV MAROTI JADHAV v. THE STATE OF MAHARASHTRA THROUGH THE SECRETORY AND OTHERS — Bombay High Court (2025-12-23)
- SUBHASH LOBHAJI WAGH AND OTHERS v. THE UNION OF INDIA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-12-23)
- PALLAVI BHUDEO PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-12-23)
- GANPAT BHIVAJI SONKAMBLE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETORY AND OTHERS — Bombay High Court (2025-12-23)
- SHAIKH AMINSAB SAYYADSAB THROUGH GPA SAILANI SHAIKH AMINSAB v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS — Bombay High Court (2025-12-23)
- MADAN KISHANRAO MEKEWAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-12-23)
- SANGITA BADAM MUSALE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-12-23)
- BARKU MANAJI SAROVAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2025-12-23)