B.R. GAVAI

4,555 recorded High Court judgment(s) · 2010–2022

Courts

Bombay High Court

4555

OTHERS DISPOSED OFF	879
Disposed Off	785
Allowed	767
Rejected	634
RULE ABSOLUTE	363
Dismissed	239
Rule Made Absolute	156
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	137

ARUN KISAN ALIAS KRISHNAJI KANPILE v. SUBHAS KISAN ALIAS KRISHNAJI KANPILE AND ORS — Bombay High Court (2022-08-25)
BABUBHAI SARDARMAL SHAH AND ORS v. DILIP BABUBHAI SHAH AND ORS — Bombay High Court (2022-03-22)
KISHOR SHANKAR BHOIR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-04-16)
SHRI. DHARMA GANU WAD (SINCE DECD.) THORUGH LRS. v. RAGHO TUKA MADHAVI @ GULVI (SINCE DECD.) THROUGH LRS. — Bombay High Court (2019-04-04)
M/S. GOEL GANGA INDIA PVT. LTD. AND ANR. v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS. — Bombay High Court (2019-03-13)
MR. TUKARAM VITHAL MORE AND ORS. v. MR. MAHENDRA PANDURANG DHOTRE — Bombay High Court (2019-03-05)
ALTAMASH MOHD ISTIYAQUE QURESHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-06-01)
MANZOOR AHMED ILAHI S/O MAQBOOL AHMED ILAHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-05-30)
SUNNY NARENDRA MEHTA AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-05-30)
RAVI SRICHAND PUNJABI v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-05-25)