G.S. PATEL, S.C. DHARMADHIKARI

1,575 recorded High Court judgment(s) · 2013–2019

Courts

Bombay High Court

1575

DISPOSED OFF	425
Disposed Off	270
OTHERS DISPOSED OFF	217
Dismissed	109
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	102
WITHDRAWN	90
DISMISSED	83
(unspecified)	73

BOMBAY SUBURBAN KHATIK ASSOCIATION v. MUNICIPAL CORNP.OF GR. BOMBAY — Bombay High Court (2019-12-19)
THE PRINCIPAL COMMSSIONER OF CENTRAL EXCISE, RAIGAD v. DHARAMSI MORARJI CHEMICALS CO.LTD. — Bombay High Court (2019-10-22)
ABDUL HAQUE ABDUL RAZZAK MUNSHI v. EXECUTIVE ENGINEER, C-1 DIVISION, MUMBAI BUILDING REPAIRS AND RECONSTRUCTION BOARD, MUMBAI AND 4 OR — Bombay High Court (2019-10-22)
RITURAJ KISHORE SINHA DIN 00477256 v. UNION OF INDIA ANR — Bombay High Court (2019-10-22)
MITCON CONSULTANCY AND ENGG. SERVICES LTD. v. IFCI LTD. AND ANR — Bombay High Court (2019-10-18)
MOHD. JAHIR SHAIKH NASIR v. STATE OF MAHARASHTRA AND 2 OTHERS — Bombay High Court (2019-10-18)
SHREE AYYAPPA SEVA SANGHAM v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS — Bombay High Court (2019-10-18)
BUSHANLAL BHAT S/O LATE SHRI DWARIKA NATH BHAT v. UNION OF INDIA AND 3 ORS — Bombay High Court (2019-10-18)
MITCON CONSULTANCY AND ENGINEERING SERVICES LIMITED v. IFCI LTD. AND ANR — Bombay High Court (2019-10-18)
ALI KAASHIF KHAN DESHMUKH AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2019-10-18)