LexB.SHETHNA
379 recorded High Court judgment(s) · 2001–2006
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 379 |
Disposal nature
| 39-RULE DISCHARGED/DISMISSED @ FH | 165 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 99 |
| 40-WITHDRAWN @ FH | 45 |
| 26-DISMISSED @ ADM.STAGE | 32 |
| 42-RULE DISCHARGED @ FH | 16 |
| 46-ANY OTHER MODE @ FH | 14 |
| 35-ANY OTHER MODE @ ADM.STAGE | 6 |
| 30-EX-PARTY @ ADM.STAGE | 1 |
Recent judgments
- ARVINDBHAI BECHARBHAI PATEL v. STATE OF GUJARAT — Gujarat High Court (2006-04-27)
- TULSIDAS BANBIHARILAL GOYAL v. THE STATE OF GUJARAT — Gujarat High Court (2006-04-07)
- TULSIDAS BANBIHARILAL GOYAL v. THE STATE OF GUJARAT — Gujarat High Court (2006-04-07)
- TULSIDAS BANBIHARILAL GOYAL v. THE STATE OF GUJARAT — Gujarat High Court (2006-04-07)
- TULSIDAS BANBIHARILAL GOYAL v. THE STATE OF GUJARAT — Gujarat High Court (2006-04-07)
- P S SISODIA v. B K SINHA OR HIS SUCCESSOR IN OFFICE — Gujarat High Court (2006-04-07)
- BHAGWATIKUMAR RAMJIBHAI PATEL v. COLLECTOR — Gujarat High Court (2006-02-15)
- BAI DAHI WIDOW OF PARSOTTAM KANJI v. STATE OF GUJARAT — Gujarat High Court (2006-01-21)
- BHUPENDRA F KAPADIA v. DIVISIONAL CONTROLLER — Gujarat High Court (2004-12-13)
- MAHENDRABHAI VASUDEV RAJGOR v. STATE OF GUJARAT — Gujarat High Court (2004-12-13)