B R GAVAI

951 recorded High Court judgment(s) · 2006–2012

Courts

Bombay High Court

951

Admitted/Allowed/Granted/Rule Absolute	216
Rejected at Admission stage	208
Dismissed/Rule Discharged	177
Disposed off/Dismissed for default	148
Withdrawn	115
(unspecified)	71
REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL)	3
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	3

M/S RAMKY ENVIRO ENGINEERS LTD v. AURANGABAD MUNICIPAL CORPORATION AND ANR — Bombay High Court (2012-02-06)
M/S NITA CONSTRUCTION THROUGH PROPRIETOR v. PRASARBHARTI BROADCASTING CORPORATION OF INDIA THROUGH ITS CHIEF ENGINEER AND ORS — Bombay High Court (2011-11-29)
SHIRISH SURYAKANT SHIRSATHE v. MANGESH DINKARRAO SALUNKHE — Bombay High Court (2011-10-13)
GHANSHAMDAS SALCHANDRA AHUJA v. JINTUR URBAN CO OP BANK and ORS — Bombay High Court (2010-12-23)
NARAYANRAO KESHAVRAO SALUNKE v. JANARDHAN NIVRUTTI GIRME AND ORS — Bombay High Court (2010-12-15)
PRALHAD MANIK TUPSAUNDER v. THE EDUCATION OFFICER PRIMARY Z P JALNA AND ORS — Bombay High Court (2010-12-08)
GODAVARI MARATHWADA IRRIGATIONK DEV CORPORATION AURANGBAD TH EX ENGNRR PARBHANI v. SMT KAMLABAI SHANKARRAO JADHAV AND ORS — Bombay High Court (2010-08-10)
GODAVARI MARATHWADA IRRIGATIONK DEV CORPORATION AURANGBAD TH EX ENGNRR PARBHANI v. SMT KAMLABAI SHANKARRAO JADHAV AND ORS — Bombay High Court (2010-08-10)
SATISH SITARAM DESHMUKH v. THE EXECUTIVE ENGINEER JAIKWADI IRRIGATION DIVISION NATHNAGAR — Bombay High Court (2010-08-09)
GODAWARI MARAHTWADA IRRIGATION DEVELOPMENT CORPORATION v. M/S HARI CONSTRUCTIONS — Bombay High Court (2010-07-23)