LexG.S. GODBOLE
2,255 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2255 |
Disposal nature
| Disposed Off | 1086 |
| Allowed | 435 |
| Rejected | 205 |
| Rule Made Absolute | 188 |
| Dismissed | 139 |
| Allowed To be withdrawn | 75 |
| Admitted and Disposed Off | 53 |
| (unspecified) | 20 |
Recent judgments
- ABN AMRO BANK MUMBAI PENSIONERS ASSOCIATION v. THE ROYAL BANK OF SCOTLAND NV (ABN AMRO BANK) — Bombay High Court (2012-05-11)
- GIRIRAJ CIVIL DEVELOPERS PVT. LTD. v. CHIEF ADMINISTRATION OFFICER , CONST AND ANR — Bombay High Court (2012-05-10)
- THE STATE OF MAHARASHTRA v. M/S. GUPTA CONSTRUCTION CO. — Bombay High Court (2012-05-10)
- MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY(MMRDA) v. M/S. PATEL ENGINEERING LTD. — Bombay High Court (2012-05-10)
- GIRIRAJ CIVIL DEVELOPERS PVT. LTD. v. CHIEF ADMINISTRATION OFFICER AND ANR — Bombay High Court (2012-05-10)
- NANDAN CLEANTEC LTD. v. MANEESH PHARMACEUTICALS LTD. — Bombay High Court (2012-05-09)
- L AND T FINANCE LTD. v. PINKU T. SARKAR AND 2 ORS. — Bombay High Court (2012-05-09)
- JAIPUR IPL CRICKET PVT. LTD. v. BOARD OF CONTROL OF CRICKET IN INDIA — Bombay High Court (2012-05-09)
- L AND T FINANCE LTD. v. AMULYA KUMAR A. SWAIN AND 2 ORS. — Bombay High Court (2012-05-09)
- SADGURU BROTHERS v. JAI BHAVANI APT. CHS LTD. — Bombay High Court (2012-05-09)