LexB.PARDIWALA, . BHARGAV D. KARIA
893 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 893 |
Disposal nature
| 47-DISPOSAL IN ANY OTHER MODE FH | 308 |
| 56-DISPOSED AT ADMISSION STAGE | 120 |
| 42-RULE DISCHARGED @ FH | 93 |
| 46-ANY OTHER MODE @ FH | 78 |
| 26-DISMISSED @ ADM.STAGE | 70 |
| 27-WITHDRAWN @ ADM.STAGE | 63 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 50 |
| 58-RULE ISSUED & RULE ABSOLUTE/ALLOWED @FH | 41 |
Recent judgments
- AMRISHBHAI HASMUKHLAL PARIKH v. INCOME TAX OFFICER WARD 2(1)(3), AHMEDABAD — Gujarat High Court (2021-03-19)
- M/S. PAM AGRO INDUSTRIES A PARTNERSHIP FIRM v. UNION OF INDIA — Gujarat High Court (2021-03-19)
- BHARATKUMAR NIHALCHAND SHAH v. THE ASSISTANT COMMISSIONER OF TAX CIRCLE 1(2) — Gujarat High Court (2021-03-19)
- MEDIA BUZZ v. BOPAL-GHUMA NAGARPALIKA — Gujarat High Court (2020-10-20)
- KAUSHIK PUBLICITY v. THE MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD — Gujarat High Court (2020-10-20)
- BHAVANI OUTDOOR PUBLICITY v. RAJKOT MUNICIPAL CORPORATION — Gujarat High Court (2020-10-20)
- SHAISHAV PUBLICITY COMPANY v. BOPAL-GHUMA NAGARPALIKA — Gujarat High Court (2020-10-20)
- CLASSIC ADVERTISING v. THE MUNICIPAL OFFICER — Gujarat High Court (2020-10-20)
- DIYA ADS PVT LTD THRU DIRECTOR RITESH BAKULBHAI MEHTA v. THE MUNICIPAL CORPORATION THRU MUNICIPAL COMMISSIONER — Gujarat High Court (2020-10-20)
- SHAISHAV PUBLICITY COMPANY THROUGH PROPRIETOR SHAISHAV BAKULESH MEHTA v. THE MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD — Gujarat High Court (2020-10-20)