B.R. GAVAI, A.P. BHANGALE

295 recorded High Court judgment(s) · 2012–2015

Courts

Bombay High Court

295

Admitted/Allwd/Granted/Rule Absolute	88
Dispossed Off/Dismiss for Default	85
Withdrawn	41
Rejected at Admission Stage	40
Dismissed/Rule Discharged	40
OTHERS DISPOSED- OFF	1

BABARAO NATHUJI BHONGADE AND OTHERS v. THE CHIEF EXECUTIVE OFFICER, Z.P. WARDHA AND ANOTHER — Bombay High Court (2015-02-27)
BABARAO NATHUJI BHONGADE AND OTHERS v. THE CHIEF EXECUTIVE OFFICER, Z.P. WARDHA AND ANOTHER — Bombay High Court (2015-02-27)
GENERAL MANAGER, CENTRAL RAILWAY, THROUGH DY. CHIEF ENGINEER, AMRAVATI v. GHANSYAMDAS S/O MOHANLAL KARWA AND 2 OTHERS — Bombay High Court (2015-01-16)
WASUDEO GOVINDA GARMALE v. THE RANGE FOREST OFFICER AND ANOTHER — Bombay High Court (2014-03-07)
SWATANTRATA SENANI UTTAMRAO DAHAKE v. RUPALI ARJUN DOIFODE AND ORS — Bombay High Court (2014-02-21)
SANJAY NARAYAN KAKADE, AMRAVATI. v. STATE OF MAHARASHTRA MUMBAI and 4 ORS. — Bombay High Court (2012-12-21)
SANJAY S/O RAMCHANDRA MORE v. THE URBAN DEV. DEPT. THR. ITS SECTY. AND ORS — Bombay High Court (2012-12-21)
CHAMPALAL S/O KHEMCHAND JAIN DEAD THR. LRS VIRENDRAKUMAR S/O CHAMPALAL JAIN v. RAMKRISHNA PANDURANGE TELRANDHE DEAD THR. LRS VASANTRAO S/O RAMKRISHNA TELRANDHE — Bombay High Court (2012-12-21)
SHISHIR SHARADCHANDRA TIDKE THROUGH POA DILIPSINGH SARDARSINGH BAGGA v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY URBAN DEVELOPMENT DEP. AND ANOTHER — Bombay High Court (2012-12-20)
M/S SHIVKRUPA MINERALS THR PROPRIETOR SHRI D B SHASTRAKAR AND ANR v. STATE OF MAHARASHTRA THR SECTY AND ORS — Bombay High Court (2012-12-20)