B R GAVAI, M.T. JOSHI

1,510 recorded High Court judgment(s) · 2011–2012

Courts

Bombay High Court

1510

Disposed off/Dismissed for default	788
Admitted/Allowed/Granted/Rule Absolute	296
Rejected at Admission stage	212
Withdrawn	154
Dismissed/Rule Discharged	44
(unspecified)	9
DISPOSED OFF	3
Remanded Back	2

THE CHIEF EXECUTIVE OFFICER, ZP, JALNA AND ANR v. SIDDHARTH TRIMBAKRAO SURYANARAYAN AND ORS — Bombay High Court (2012-03-28)
SHAKUNTALA HIRALAL DESARDA v. THE STATE OF MAH AND ORS — Bombay High Court (2012-03-28)
THE STATE OF MAHARASHTRA AND ORS v. PANDIT SANDU KUDAR AND ORS — Bombay High Court (2012-03-28)
THE STATE OF MAH AND ORS v. SUNIL RAJDHAR NIKAM AND ORS — Bombay High Court (2012-03-28)
SAVITA DATTATRAYA JIREWAR v. THE STATE OF MAH AND ORS — Bombay High Court (2012-02-29)
PRABHAT SHIKSHAN PRASARAK MANDAL AND ANR v. SANTOSH SHYAMRAO HUSSEKAR AND ORS — Bombay High Court (2012-02-29)
THE DIVISIONAL RAILWAY MANAGER CENTRAL RAILWAY BHUSAWAL DIVN BHUSAWAL DIST JALGAON AND ORS v. AKEEL KHAN BASHIR KHAN — Bombay High Court (2012-02-29)
THE DONDAICHA AGRICULTURAL PRODUCE MARKET COMMITTEE AND ANR v. SHAKIL RAMZAN KHATIK AND ORS — Bombay High Court (2012-02-29)
DR. PRASAD EKANATH FUNDE v. SAHYADRI BAHUJAN VIDYA PRASARAK SAMAJ AND ORS — Bombay High Court (2012-01-25)
MARUTI VISHNUPANT CHAUDHARI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-01-25)