LexBHARATI DANGRE, B.R. GAVAI
264 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 264 |
Disposal nature
| Disposed Off | 91 |
| Dismissed | 36 |
| OTHERS DISPOSED OFF | 27 |
| Allowed | 26 |
| Rule Made Absolute | 26 |
| Rejected | 21 |
| DISPOSED OFF | 14 |
| (unspecified) | 11 |
Recent judgments
- RATANCHAND SHAH SAHAKARI BANK LTD. v. THE REGIONAL PROVIDENT FUND COMMISSIONER — Bombay High Court (2019-04-16)
- RATANCHAND SHAH SAHAKARI BANK LTD. v. THE REGIONAL PROVIDENT FUND COMMISSIONER — Bombay High Court (2019-04-16)
- KHANDERAO ARJUN WAKADE v. STATE OF MAHARASHTRA THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2019-04-15)
- KETAN TIRODKAR v. HONOURABLE BOMBAY HIGH COURT AND ANR — Bombay High Court (2018-10-29)
- SHRI YUVRAJ B. KHULE v. MR. DNYANESHWAR KRISHNA KAMBLE — Bombay High Court (2018-10-05)
- RELIANCE INDUSTRIES LTD v. ENFORCEMENT DIRECTORATE AND ORS — Bombay High Court (2018-10-05)
- SHRI YUVRAJ B. KHULE v. MR. DNYANESHWAR KRISHNA KAMBLE — Bombay High Court (2018-10-05)
- MAKSUD MAHMOOD SHAIKH v. THE PRINCIPAL, SHRI. RASHTRASANT TUKDOJI MAHARAJ MADHYAMIK ASHRAM PRASHALA AND ORS. — Bombay High Court (2018-08-31)
- SHRI NARESH GOVIND VAZE v. THE STATE GOVT. OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS — Bombay High Court (2018-08-31)
- MAKSUD MAHMOOD SHAIKH v. THE PRINCIPAL, SHRI. RASHTRASANT TUKDOJI MAHARAJ MADHYAMIK ASHRAM PRASHALA AND ORS. — Bombay High Court (2018-08-31)