LexD.Y. CHANDRACHUD, S.C. GUPTE
169 recorded High Court judgment(s) · 2013–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 169 |
Disposal nature
| Disposed Off | 64 |
| DISPOSED OFF | 60 |
| Dismissed | 9 |
| ABSOLUTE | 8 |
| DISMISSED | 7 |
| TRANSFERED TO DRT | 3 |
| WITHDRAWN | 3 |
| OTHERS DISPOSED OFF | 3 |
Recent judgments
- PRASHANT SATESH WALI v. MISS SHUBHAM KABU AND ANR. — Bombay High Court (2013-10-29)
- HARIT VASAI SAURAKSHSN SMIRTI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-10-25)
- SHRI. SUNIL BAPUSAHEB AMBI AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-08-23)
- SUDHAKAR VASUDEO VELANKAR v. THE DISTRICT COLLECTOR AND ORS — Bombay High Court (2013-08-23)
- FORBES AND CO. LTD. AND ANR. v. THE OFFICIAL LIQUIDATOR OF THE SWADESHI MILLS CO. LTD. (IN LIQN.) — Bombay High Court (2013-08-23)
- SHRI. SUNIL BAPUSAHEB AMBI AND ORS v. STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-08-23)
- M/S. TECHNICA INTERNATIONAL ENGINEERING PVT. LTD. AND ORS v. KOKAN MERCANTILE CO-OP BANK LTD. AND 2 ORS — Bombay High Court (2013-08-21)
- FORBES AND CO. LTD. AND ANR. v. THE OFFICIAL LIQUIDATOR OF THE SWADESHI MILLS CO. LTD. (IN LIQN.), (J D. ELAVIA and 27 ORS. APPLICA — Bombay High Court (2013-08-21)
- MOTILAL OSWAL FINANCE SERVICES LTD v. RAJESH TIWARI — Bombay High Court (2013-08-20)
- CHANDRAVADANA BHARAT MYATRA v. M/S GANDHI ADHIVITIYA COMBINE — Bombay High Court (2013-08-20)