LexB.PARDIWALA, . VAIBHAVI D. NANAVATI
712 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 712 |
Disposal nature
| 33-CA DISPOSED OF | 227 |
| 26-DISMISSED @ ADM.STAGE | 115 |
| 56-DISPOSED AT ADMISSION STAGE | 98 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 85 |
| 27-WITHDRAWN @ ADM.STAGE | 50 |
| 53-ALLOWED / GRANTED @ ADM.STAGE | 37 |
| 35-ANY OTHER MODE @ ADM.STAGE | 30 |
| 47-DISPOSAL IN ANY OTHER MODE FH | 25 |
Recent judgments
- IMC LIMITED v. UNION OF INDIA — Gujarat High Court (2022-05-06)
- KANDLA PORT TRUST v. KESAR TERMINALS AND INFRASTRUCTURE LIMITED — Gujarat High Court (2022-05-06)
- KANDLA PORT TRUST v. IMC LIMITED — Gujarat High Court (2022-05-06)
- KESAR TERMINALS AND INFRASTRUCTURE LIMITED v. KANDLA PORT TRUST — Gujarat High Court (2022-05-06)
- KESAR TERMINALS AND INFRASTRUCTURE LIMITED v. KANDLA PORT TRUST — Gujarat High Court (2022-05-06)
- KESAR TERMINALS AND INDRASTRUCTURE LIMITED v. UNION OF INDIA — Gujarat High Court (2022-05-06)
- MOTHER DAIRY FRUITS AND VEGETABLE PRIVATE LIMITED v. KANDLA PORT TRUST — Gujarat High Court (2022-05-06)
- INEOS STYROLUTION INDIA LIMITED v. DEENDAYAL PORT TRUST / BOARD OF TRUSTEES OF THE PORT OF KANDLA — Gujarat High Court (2022-05-06)
- KANDLA POST TRUST v. INEOS STYROLUTION INDIA LIMITED — Gujarat High Court (2022-05-06)
- KANDLA POST TRUST v. KESAR TERMINALS AND INFRASTRUCTURE LIMITED — Gujarat High Court (2022-05-06)