B.PARDIWALA, . NISHA M. THAKORE

1,595 recorded High Court judgment(s) · 2022–2022

Courts

Gujarat High Court

1595

35-ANY OTHER MODE @ ADM.STAGE	1132
47-DISPOSAL IN ANY OTHER MODE FH	176
27-WITHDRAWN @ ADM.STAGE	110
53-ALLOWED / GRANTED @ ADM.STAGE	47
38-RULE ABSOLUTE/ALLOWED @ FH	38
56-DISPOSED AT ADMISSION STAGE	31
58-RULE ISSUED & RULE ABSOLUTE/ALLOWED @FH	21
26-DISMISSED @ ADM.STAGE	15

MUNJAAL MANISHBHAI BHATT v. UNION OF INDIA — Gujarat High Court (2022-05-06)
DIPESH ANILKUMAR NAIK v. UNION OF INDIA — Gujarat High Court (2022-05-06)
M/S KARMA BUILDCON THROUGH CHETAN RAMESHBHAI JOGI v. UNION OF INDIA — Gujarat High Court (2022-05-06)
DHARMESH MAGANBHAI KOSHIYA v. UNION OF INDIA — Gujarat High Court (2022-05-05)
PURNIMA KOMALKANT SHARMA v. UNION OF INDIA — Gujarat High Court (2022-05-05)
KIRITKUMAR RAGHURAM THAKKER v. UNION OF INDIA — Gujarat High Court (2022-05-05)
LALITKUMAR MAHAVIRPRASAD KHADRIA v. UNION OF INDIA — Gujarat High Court (2022-05-05)
RAJHANS INFRACON (INDIA) PVT. LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3 — Gujarat High Court (2022-05-05)
ARSHI CONSTRUCTION LLP v. UNION OF INDIA — Gujarat High Court (2022-05-05)
VALLABHBHAI GORADHANBHAI KAKADIYA v. UNION OF INDIA THRU SECRETARY — Gujarat High Court (2022-05-05)