ACTING , B.R. GAVAI

246 recorded High Court judgment(s) · 2010–2018

Courts

Bombay High Court

246

DISPOSED OFF	65
Dismissed	52
(unspecified)	49
DISMISSED	22
Disposed Off	19
Allowed	19
Dissmiss For Default/Non-Prosecution	6
Allowed To be withdrawn	3

THE PRESIDENT v. SUKANYA NILKANTH PATOLE — Bombay High Court (2018-11-21)
THE PRESIDENT v. SUKANYA NILKANTH PATOLE — Bombay High Court (2018-11-21)
ALL INDIA HUMAN RIGHTS ASSOCIATION (AIHRA) AND ANR. v. THE STATE OF MAHARSHTRA AND 2 ORS. — Bombay High Court (2010-02-10)
THE DEVELOPMENT ENGINEER v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-02-10)
BRASHTACHAR NIRMOOLAN SAGHATANA MUMBAI AND ANR. v. UNION OF INDIA AND ORS — Bombay High Court (2010-02-10)
SMT. S.G.P. BARNES v. THE STATE GOVT. OF MAHARASHTRA RATION DEPT. AND 3 ORS. — Bombay High Court (2010-02-10)
ALLKA SHAH v. THE STATE OF MAHARASHTRA AND 4 ORS. — Bombay High Court (2010-02-10)
MANGESH D. KHATU v. JOINT REGISTRAR, CO-OPERATIVE SOCIETIES AND 3 ORS. — Bombay High Court (2010-02-09)
MOH. UMES A.M.QURESHI. v. B.M.C. OF GR. BOMBAY. — Bombay High Court (2010-02-09)
SURESH G. SHAH AND 7 ORS. v. THE STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2010-02-09)