LexG.S. PATEL, A.S. OKA
1,247 recorded High Court judgment(s) · 2013–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1247 |
Disposal nature
| Disposed Off | 501 |
| Rejected | 158 |
| Allowed | 127 |
| Allowed To be withdrawn | 117 |
| Rule Made Absolute | 82 |
| Dismissed | 48 |
| (unspecified) | 41 |
| DISPOSED OFF | 40 |
Recent judgments
- BALU SIDDHU BHOSALE (SINCE DECD) LRS. SON MR. KRISHNA B. SIDHU BHOSALE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-02-11)
- BALU SIDDHU BHOSALE (SINCE DECD) LRS. SON MR. KRISHNA B. SIDHU BHOSALE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-02-11)
- ZILLA PARISHAD NASHIK, THROUGH ITS CHIEF EXECUTIVE OFFICER v. DILIP RAMESHWAR SONKUSALE — Bombay High Court (2019-01-28)
- ZILLA PARISHAD NASHIK, THROUGH ITS CHIEF EXECUTIVE OFFICER v. DILIP RAMESHWAR SONKUSALE — Bombay High Court (2019-01-28)
- SHRI. BHARAT HIRALAL CHAVDA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-04-13)
- SHRI. SHRIKANT DINANATH GAIKWAD v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-04-13)
- SHRI. NILESH NILKANTH MORE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-04-13)
- YOG ADVERTISING AND MARKETING SERVICES AND ANR. v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. — Bombay High Court (2016-06-06)
- UDAY MAHADEO TAMBOSKAR v. APURVA UDAY TAMBOSKAR — Bombay High Court (2016-05-03)
- SHRI. RAMESH NANA CHIKHALE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, AGRICULTURE, ANIMAL HUSBANDARY, DAIRY DEV. AND ORS — Bombay High Court (2016-03-16)