B.R. GAVAI, V.M. DESHPANDE

991 recorded High Court judgment(s) · 2006–2018

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Courts

Bombay High Court

991

Disposal nature

OTHERS DISPOSED OFF	171
Dispossed Off/Dismiss for Default	154
Withdrawn	94
Admitted/Allwd/Granted/Rule Absolute	94
REJECTED	91
ALLOWED	77
Rejected at Admission Stage	69
Dismissed/Rule Discharged	46

Recent judgments

SK. MUNAF S/O SHEIKH YASIN v. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPTT. OF URBAN DEVELOPMENT, MUMBAI AND 2 OTHERS — Bombay High Court (2018-03-15)
GANESH S/O LAXMAN CHARDE v. THE STATE OF MAHARASHTRA THR. SECRETARY, RURAL DEVELOPMENT DEPARTMENT, MUMBAI AND OTHERS — Bombay High Court (2017-04-07)
ASHOKAPPA S/O NARAYANAPPA IREGAONKAR v. THE STATE OF MAHA., DEPT. OF RURAL WATER SUPPLY, THROUGH ITS PRINCIPAL SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2017-03-03)
ASHOKAPPA S/O NARAYANAPPA IREGAONKAR v. THE STATE OF MAHA., DEPT. OF RURAL WATER SUPPLY, THROUGH ITS PRINCIPAL SECRETARY, MUMBAI AND OTHERS — Bombay High Court (2017-03-03)
SADBHAVNA BAHUUDDESHIYA SANSTHA, THR ITS PRESIDENT SUBHASHCHANDRA G CHAKOLE AND ANOTHERS v. THE STATE OF MAHARASHTRA THR ITS PRINCIPAL SECRETARY, TRIBUNAL DEVELOPMENT DEPT., MUMBAI — Bombay High Court (2017-02-22)
MAHADEO BAPURAOJI KAPSE v. THE CHIEF EXE. OFFICER, ZILLA PARISHAD, WARDHA AND ANR — Bombay High Court (2017-01-27)
KHUSHAL SONBAJI MANWAR v. THE CHIEF EXECUTIVE OFFICER, ZP, WARDHA AND ANOTHER — Bombay High Court (2017-01-27)
HAZRATDADA HAYAT KALANDER EDU. SOCIETY, MANGRULPIR, WASHIM THR. SECRETARY, ABDUL GANI SHEIKH CHOTU v. ASSISTANT CHARITY COMMISSIONER, WASHIM AND ANOTHER — Bombay High Court (2017-01-20)
SANJAY S/O NAMDEO MANKAR v. ANIL VASANT PARDHI, DEPUTY DIRCTOR OF EDUCATION, NAGPUR AND 2 OTHERS — Bombay High Court (2016-12-22)
PARAMJEET SINGH KALSI v. DIRECTORATE OF INFORMATION TECHNOLOGY GOVT. OF MAHARASHTRA MUMBAI THR. I.T. SECRETARY AND OTHERS — Bombay High Court (2016-12-22)