N. J. JAMADAR, B.R. GAVAI

466 recorded High Court judgment(s) · 2018–2019

Courts

Bombay High Court

466

Disposed Off	125
Rule Made Absolute	87
DISPOSED OFF	83
Rejected	52
(unspecified)	31
Allowed	22
Dismissed	22
Dissmiss For Default/Non-Prosecution	20

PENSIONERS SOCIAL AND WELFARE ASSOCIATION v. HINDUSTAN PETROLEUM CORPORATION LIMITED AND 2 ORS — Bombay High Court (2019-05-03)
PRIYANKA LAHU PATIL v. MAH. PUBLIC SERVICE COMMISSION — Bombay High Court (2019-04-25)
KIRAN SHANTARAM AND ANR v. THE MUNICIPAL CORPORATION OF GR.MUMBAI AND 2 ORS — Bombay High Court (2019-04-25)
MAHARASHTRA CHAMBER OF HOUSING INDUSTRY v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2019-04-25)
G.N.MOHANTY v. UNION OF INDIA AND 3 ORS — Bombay High Court (2019-04-25)
PRIYANKA LAHU PATIL v. MAH. PUBLIC SERVICE COMMISSION — Bombay High Court (2019-04-25)
THE DIRECTOR GENERAL OF POLICE AND ORS. v. MR. RIYAZ RAFIK AHMED PATEL — Bombay High Court (2019-03-08)
THE CHAIRMAN AND MANAGING DIRECTOR, MAHARASHTRA TELEPHONE NIGAM LTD. AND ANR. v. SHRI S.C. SHRIVASTAVA AND ANR. — Bombay High Court (2019-03-08)
K. G. H. DODHIYA v. THE NEW INDIA ASSURANCE CO. LTD. AND 2 ORS. — Bombay High Court (2019-03-08)
MR. X v. THE UNION OF INDIA AND 6 ORS. — Bombay High Court (2019-03-08)