LexB R GAVAI, K.U. CHANDIWAL
82 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 82 |
Disposal nature
| Disposed off/Dismissed for default | 27 |
| Admitted/Allowed/Granted/Rule Absolute | 24 |
| Dismissed/Rule Discharged | 15 |
| Withdrawn | 11 |
| Rejected at Admission stage | 5 |
Recent judgments
- SHRI SANT GOVIND SMARAK SHIKSHAN SANSTHA, WANJARWADA, THORUGH KISHANRAO SHANKARRAO KIDE v. THE STATE OF MAHARASHTRA, THORUGH ITS SECRETARY, — Bombay High Court (2010-10-22)
- THE STATE OF MAH AND ORS v. SHIRISH SURESH THATTE — Bombay High Court (2010-10-21)
- SAACHIN VIJAYKUMAR LAKHOTIYA v. THE UNION OF INDIA AND ORS — Bombay High Court (2010-10-21)
- LALITA DAGDU THOSARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-24)
- ARCHANA SUBHASH TARDE v. THE VICE CHANCELLOR , NORTH MAHARASHTRA UNIVERSITY AND ANR — Bombay High Court (2010-09-24)
- AKASH RAMESH MATADE v. THE STATE OF MAH AND ANR — Bombay High Court (2010-09-24)
- UJWALA BALIRAM BOINWAD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-09-24)
- PADMINIBAI BHIMRAO DHORMARE DIED TH HER HEGAL HEIRS RAHIBAI DATTU BANDE AND ORS v. PANDURANG VENKOBA GADIME AND ORS — Bombay High Court (2010-09-24)
- KAZI SYED SALLAUDDIN S/O KAZI SYED NAZIRUL HASAN v. THE STATE OF MAH AND ANR — Bombay High Court (2010-09-24)
- BALASAHEB SAMBHAJI WAGHMARE (VISHNUPURIKAR) v. THE STATE OF MAHRASHTRA AND ANR — Bombay High Court (2010-09-24)