LexA.S. GADKARI, S. G. MEHARE
238 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 238 |
Disposal nature
| DISPOSED OFF | 182 |
| DISMISSED | 27 |
| Withdrawn | 18 |
| RULE ABSOLUTE | 7 |
| Transfer to other court | 3 |
| RULE DISCHARGED | 1 |
Recent judgments
- VIKAS MANOHAR JAMADAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-02-26)
- GOODYEAR SOUTH ASIA TYRES PRIVATE LIMITED THROUGH ITS PLANT HEAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-02-26)
- BORSE BROTHERS ENGINEERS AND CONTRACTORS PVT LTD THR ITS DIRECTOR AND AUTHORISED SIGNATORY v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-02-26)
- BHARGAVI PRASAD DESHPANDE v. GANGABAI SHESHRAO PATIL AND OTHERS — Bombay High Court (2022-02-25)
- JASAWANTSING KARANSINH BAYAS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-02-25)
- ADARSH SHIKSHAN PRASARAK MANDAL THR ITS AUTHORISED SIGNATORY v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2022-02-24)
- ADARSH SHIKSHAN PRASARAK MANDAL THR ITS AUTHORISED SIGNATORY v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2022-02-24)
- MANGESH PREMKUMAR AGASE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2022-02-24)
- SAYYAD MANJUR MUJAFAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2022-02-24)
- ADARSH SHIKSHAN PRASARAK MANDAL THROUGH ITS AUTHORISED SIGNATORY v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2022-02-24)