LexB R GAVAI, S V GANGAPURWALA
863 recorded High Court judgment(s) · 2010–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 863 |
Disposal nature
| Dismissed/Rule Discharged | 354 |
| Admitted/Allowed/Granted/Rule Absolute | 254 |
| Disposed off/Dismissed for default | 197 |
| Withdrawn | 35 |
| (unspecified) | 12 |
| Rejected at Admission stage | 9 |
| APPEAL ALLOWED/REVERSED | 1 |
| Appeal Abated | 1 |
Recent judgments
- SOPAN VISHVANATH GAIKWAD v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-01-12)
- SOPAN VISHVANATH GAIKWAD v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-01-12)
- UNION OF INDIA THROUGH MINISTRY OF RAILWAY AND ANR v. VISHWAS DODHU NERPAGAR — Bombay High Court (2011-12-20)
- SHRISH BAPURAO PATOLE v. STATE OF MAH AND ORS — Bombay High Court (2010-11-30)
- M/S. AMAR AMIT JALNA ALLOYS PVT LTD AURANGABAD v. M.S.E.B. JALNA — Bombay High Court (2010-08-18)
- AIJAZ AHMED ABDUL RAHIM AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-08-18)
- TAPI IRRIGATION DEVELOPMENT CORPORATION, JALGAON. v. SAHEBRAO DEVRAM PATIL AND ANR. — Bombay High Court (2010-08-18)
- PRIYADARSHINI SEVA SANSTHA,KALAMNOORI(THRU PRESI.) v. SWAMI RAMANAND TEERTH MARATHWADA UNIVERSITY,NANDED — Bombay High Court (2010-08-18)
- MAJEED KHAN AMIR KHAN v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2010-08-18)
- DEEPAK KALUBA NAGARE v. THE STATE OF MHA. and ORS — Bombay High Court (2010-08-18)