LexA.S. GADKARI, R.M. BORDE
294 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 294 |
Disposal nature
| Disposed Off | 116 |
| Rule Made Absolute | 40 |
| Dismissed | 32 |
| Rejected | 25 |
| DISPOSED OFF | 23 |
| Allowed | 16 |
| (unspecified) | 11 |
| WITHDRAWN | 11 |
Recent judgments
- SHRI. BABANRAO DATTATRAY BHILARE AND ORS v. GRAMPANCHAYAT AMBEGAON, TAL MULSHI DIST. PUNE THROUGH SARPANCH DATTATRAY M MARNE — Bombay High Court (2019-03-20)
- SHRI. BABANRAO DATTATRAY BHILARE AND ORS v. GRAMPANCHAYAT AMBEGAON, TAL MULSHI DIST. PUNE THROUGH SARPANCH DATTATRAY M MARNE — Bombay High Court (2019-03-20)
- SHRI. RAJIV SHAMBHUNATH MALVIYA v. THE STATE OF MAHARASHTRA THROUGH THE OFFICE OF AGP AND ORS. — Bombay High Court (2019-02-06)
- THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR v. SMT. VIJAYLAKSHMI SUNDARRAO MONE — Bombay High Court (2018-02-08)
- THE STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND ANR v. SMT. VIJAYLAKSHMI SUNDARRAO MONE — Bombay High Court (2018-02-08)
- SHRI. AKRAM ASLAM BAHAUDDIN AND ORS. v. SHRI. IRFAN JALIL PATEL AND ANR. — Bombay High Court (2018-01-25)
- TAMILAND MERCANTILE BANK LTD. v. UMESH GOYAL — Bombay High Court (2018-01-22)
- SHRI. NAI PAL SINGH v. UNION OF INDIA THROUGH THE SECRETARY AND ANR — Bombay High Court (2017-09-20)
- UNION OF INDIA, THROUGH SECRETARY, RAILWAY BOARD AND ORS v. M. K. GUPTA AND ORS — Bombay High Court (2017-09-04)
- VARSHA RAMESH CHAVAN AND 8 ORS. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2017-06-09)