B.R. GAVAI, Z.A. HAQ

405 recorded High Court judgment(s) · 2013–2017

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Courts

Bombay High Court

405

Disposal nature

Admitted/Allwd/Granted/Rule Absolute	89
Dispossed Off/Dismiss for Default	70
OTHERS DISPOSED OFF	53
ALLOWED	38
Rejected at Admission Stage	35
Withdrawn	31
REJECTED	25
Dismissed/Rule Discharged	20

Recent judgments

SACHIN AMBADAS DAWALE AND OTHERS v. THE STATE OF MAHA. PRINCIPAL SECRETARY HIGHER AND TECH. EDUCATION, MUMBAI AND ANR. — Bombay High Court (2017-11-21)
MR. WAMAN S/O ANANDRAO SADAFALE AND OTHERS v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF SCHOOL EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2017-11-21)
SHAIKH BASHIR SHAIKH RASOOL v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, MINISTRY OF HOME AFFAIRS, MUMBAI AND ANOTHER — Bombay High Court (2016-10-21)
MADHUKAR ZINGAR SHAHARE AND OTHERS v. THE STATE OF MAHARASHTRA THR SECRETARY, EDUCATION AND EMPLOY DEPT. MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2016-10-07)
MADHUKAR ZINGAR SHAHARE AND OTHERS v. THE STATE OF MAHARASHTRA THR SECRETARY, EDUCATION AND EMPLOY DEPT. MANTRALAYA MUMBAI AND OTHERS — Bombay High Court (2016-10-07)
PRABHAKAR PANJABRAO LOHKARE v. STATE OF MAH. THR. ITS SECTY. AND ORS — Bombay High Court (2016-08-19)
MR. WAMAN S/O ANANDRAO SADAFALE AND OTHERS v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPARTMENT OF SCHOOL EDUCATION, MUMBAI AND OTHERS — Bombay High Court (2016-08-19)
UDAI SHANLAR SHUKLA v. UNION OF INDIA, THROUGH THE SECRETARY, MINISTRY OF RAILWAYS, AND OTHERS — Bombay High Court (2016-08-19)
SHAIKH BASHIR SHAIKH RASOOL v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, MINISTRY OF HOME AFFAIRS, MUMBAI AND ANOTHER — Bombay High Court (2016-08-19)
SAIBABA SHIKSHAN PRASARAK MANDAL, WANOJA, THROUGH ITS PRESIDENT v. RUSHIBABA SHIKSHAN PRASARAK SANSTHA, WANOJA, THROUGH PRESIDENT/SECT. AND OTHERS — Bombay High Court (2016-03-11)