Y. G. KHOBRAGADE

1,477 recorded High Court judgment(s) · 2022–2026

Courts

Bombay High Court

1477

DISPOSED OFF	473
Admitted/Allowed/Granted/Rule Absolute	281
DISMISSED	277
Withdrawn	247
DELAY CONDONATED/REJECTED.	60
RULE ABSOLUTE	27
APPLICATION ALLOWED	19
RULE DISCHARGED	18

SADASHIV S/O. SHANKAR JADHAV v. USHA W/O. SADASHIV JADHAV — Bombay High Court (2026-04-08)
NAMDEV KESHAVRAO BHOSLE AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2026-02-12)
M S R T C AHMEDNAGAR THROUGH ITS THE DIVISIONAL MANAGER v. TARABAI DEVRAM THUBE AND ORS — Bombay High Court (2026-02-02)
SAYYAD JAVED S/O. SAYYAD KHAYYUM v. 1. LUBANA W/O. JAVED SAYYAD and ORS — Bombay High Court (2025-12-12)
DEELIP S/O. DHANANJAY BADGIRE v. SUCHITA W/O. DEELIP BADGIRE — Bombay High Court (2025-12-12)
SAYYAD JAVED S/O. SAYYAD KHAYYUM v. 1. LUBANA W/O. JAVED SAYYAD and ORS — Bombay High Court (2025-12-12)
MADHURI JAYESH BHAVSAR v. JAYESH KESHAV BHAVSAR AND OTHERS — Bombay High Court (2025-12-12)
SHAIK RAIS SHAIKH IQBAL v. SALEHA KHANAM W/O RAIS SHAIKH AND ANOTHER — Bombay High Court (2025-12-12)
FAZALUR REHMAN S/O HABIB-UR-REHMAN SHAIKH v. AFIFA NAAZ @ SHAMIM W/O FAZALUR REHMAN SHAIKH AND OTEHR — Bombay High Court (2025-12-12)
KAVITA W/O. GULAB KAMBLE v. GULAB NARAYAN KAMBLE — Bombay High Court (2025-12-12)