LexA.S. GADKARI, R.M. SAVANT
29 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 29 |
Disposal nature
| DISMISSED | 8 |
| Disposed Off | 6 |
| Allowed To be withdrawn | 6 |
| (unspecified) | 4 |
| Rejected | 2 |
| DISPOSED OFF | 1 |
| OTHERS DISPOSED OFF | 1 |
| Dismissed | 1 |
Recent judgments
- THE UNION OF INDIA AND ORS. v. B.B. SHIRSAT — Bombay High Court (2018-06-28)
- THE UNION OF INDIA AND ORS. v. B.B. SHIRSAT — Bombay High Court (2018-06-28)
- SHRI. S.R. DHIVARE v. NASHIK DISTRICT VIDHAYAK KARYA SAMITI, SATANA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2018-05-03)
- THE UNION OF INDIA AND ORS. v. B.B. SHIRSAT — Bombay High Court (2018-05-03)
- UNION OF INDIA THROUGH THE SECRETARY AND ANR. v. SMT. LALITA V. MERTIA — Bombay High Court (2017-12-20)
- MR. MAHESH HARISHCHANDRA MOHITE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-12-20)
- UNION OF INDIA THROUGH THE SECRETARY AND ANR. v. SMT. LALITA V. MERTIA — Bombay High Court (2017-12-20)
- MOHHAMED ARIF SHAH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-06-07)
- MRS. MONA BIREN SHAH v. SHRI. BIREN SHAH — Bombay High Court (2017-06-07)
- MRS. MEENU NITIN KANITKAR v. GROUP CAPTAIN MR. NITIN KANTITKAR (RETD) — Bombay High Court (2017-06-07)