LexB R GAVAI, K. K. TATED
27 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 27 |
Disposal nature
| Disposed off/Dismissed for default | 16 |
| Admitted/Allowed/Granted/Rule Absolute | 5 |
| Rejected at Admission stage | 3 |
| Dismissed/Rule Discharged | 2 |
| Withdrawn | 1 |
Recent judgments
- SURESH JAINARAYAN BHUTADA DIED BY LRS MRS PRAMILA SURESH BHUTADA AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2010-11-19)
- MASTAN SHAH AKBAR SHAH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)
- BALASAHEB RAOSAHEB JAMKAR v. THE STATE OF MAH AND ORS — Bombay High Court (2010-11-19)
- CHANDRAKANT BHAGWAN PATIL AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)
- DNYANOBA GANGARAM SHINDE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)
- MARUTI KHANDU KAMBLE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)
- DNYANOBA MASAJI KAMBLE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)
- SATISHKUMAR RAGHAVRAO MEKEWAD v. THE SWAMI RAMANANAD TEERTH MARATHWADA UNIVERSITY THROUGH REGISTRAR AND ORS — Bombay High Court (2010-11-19)
- THE STATE OF MAH v. SHIVAJI KANTIRAM YALPALWAD AND ANR — Bombay High Court (2010-11-19)
- SHARAD RAOSAHEB SURVE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-11-19)