LexAVINASH G. GHAROTE
4,042 recorded High Court judgment(s) · 2019–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 4042 |
Disposal nature
| DISMISSED | 1010 |
| ALLOWED | 977 |
| DISMISSED AS WITHDRAWN | 461 |
| DISPOSED OFF | 381 |
| C.A. Disposed off | 218 |
| Disposed-Off | 196 |
| PARTLY ALLOWED | 158 |
| Disposed Off | 81 |
Recent judgments
- SMT. ISHRAT SULTANA WD/O MOHD. SHAFI AND OTHERS v. SMT. JAMEELA BEGUM WD/O MOHAMMAD RAFIQUE AND OTHERS — Bombay High Court (2025-01-17)
- NANDESH @ NANDKUMAR SHESHRAO AMBADKAR v. THE ELECTION COMMISSION OF INDIA THROUGH ITS CHAIRMAN, NEW DELHI (DELETED) AND OTHERS — Bombay High Court (2024-10-25)
- ANANDRAO VITHOBA ADSUL v. SMT. NAVNEET RAVI RANA (MAIDEN MS. NAVNEET KAUR D/O HARBHAJAN SINGH KUNDLES) — Bombay High Court (2024-10-25)
- SUNIL CHANDRAKANT BHALERAO v. SMT. NAVNEET RAVI RANA (MAIDEN MS. NAVNEET KAUR D/O HARBHAJAN SINGH KUNDLES) — Bombay High Court (2024-10-25)
- NAGTHANA FISHERIES CO-OPERATIVE SOCIETY LTD., WARUD THR. ITS PRESIDENT, ARUN GULABRAO POHANE v. STATE OF MAHA. THR. COMMISSIONER OF FISHERIES CUM ASST. REGISTRAR CO-OP. SOCITIES, MUMBAI AND ORS — Bombay High Court (2024-08-09)
- KISHOR S/O UTTAMRAO GAJBHIYE v. THE ELECTION COMMISSION OF INDIA, THROUGH CHIEF ELECTION COMMISSIONER, NEW DELHI AND OTHERS — Bombay High Court (2024-08-09)
- SMT. CHANDRAKALA WD/O SAHEBRAO DHONE AND OTHERS v. SMT. SUNANDA W/O BHUJANGRAO MOHOD AND ANOTHER — Bombay High Court (2024-08-09)
- M/S. POONAM RESORTS LTD. NAGPUR THR. DIRECTORS, NANDKUMAR HARCHANDANI AND ORSCHAUH v. R. K. MISHRA, INDIAN BANK, ZONAL MANAGER, ASANSOL ZONE, WEST BENGAL — Bombay High Court (2024-08-06)
- SHRIPATI DHONDI JADHAV (DECD) BY HEIRS. v. SHRIPAD DHONDOPANT KULKARNI — Bombay High Court (2024-08-05)
- VINAYAK GANPAT MUNDAYE v. CHANDRAKANT ARJUN MUNDAYE — Bombay High Court (2024-08-02)