LexB R GAVAI, R. M. BORDE
392 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 392 |
Disposal nature
| Disposed off/Dismissed for default | 137 |
| Admitted/Allowed/Granted/Rule Absolute | 111 |
| Dismissed/Rule Discharged | 53 |
| Withdrawn | 51 |
| Rejected at Admission stage | 36 |
| Transfer to other court | 3 |
| RULE ABSOLUTE | 1 |
Recent judgments
- SYED SALEEM SYED ALI v. THE STATE OF MAHARSHTRA AND ORS — Bombay High Court (2011-09-05)
- RADHIKA OMPRAKASH DAGA v. MAHARASHTRA UNIVERSITY OF LHEALTH SCIENCES DINDORI ROAD NASHIK THROUGH CONTROLLER OF EXAM AND ANR — Bombay High Court (2011-09-05)
- MOHMOOD KHAN HAIDAR KHAN PATHAN v. THE STATE OF MAH AND ORS — Bombay High Court (2011-09-05)
- SHAIKH SHARIF SHAIKH HASAN v. THE STATE OF MAH AND ANR — Bombay High Court (2011-09-05)
- BHAGWAN SHRIKRISHNA SHIKSHAN PRASARAK MANDAL DAREPHAL THROUGH SECRETARY v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2011-09-05)
- VINOD BAPU DONDAVE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2011-09-05)
- GANPATI SATBA SHIVPURE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-09-05)
- SARDAR BHIMSING UTTAMSING PUJARI v. THE STATE OF MAH AND ORS — Bombay High Court (2011-09-05)
- THE BAHUJAN SAMAJ PRABODHAN SHIKSHAN SANSTHA KOTUL THROUGH SECRETARY v. THE STATE OF MAHARSHTRA AND ORS — Bombay High Court (2011-09-05)
- KOMAL NARSING CHAUHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2011-09-05)