LexPUSHPA VIRENDRA GANEDIWALA, R.M. BORDE
76 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 76 |
Disposal nature
| Disposed Off | 43 |
| Rule Made Absolute | 9 |
| (unspecified) | 8 |
| Dismissed | 6 |
| Rejected | 5 |
| Allowed | 2 |
| OTHERS DISPOSED OFF | 1 |
| Rule Discharged | 1 |
Recent judgments
- M/S. CARONA LIMITED v. ANAND MANJUNATH RAO (ALIAS B. ANANDA) — Bombay High Court (2019-03-01)
- KIRAN NANA SANGALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-03-01)
- TIRUPATI DEVELOPERS THROUGH ITS PARTNER v. THE ADMINISTRATOR, OFFICE OF THE ADMN., UT OF DAMAN AND DIU AND DADRA AND NAGAR HAVELI SEC. AND ORS — Bombay High Court (2019-03-01)
- SHRI. MOHAN BHIKAJI KHARABE v. THE DISTRICT COLLECTOR, PUNE AND ORS. — Bombay High Court (2019-03-01)
- SHRI. BABANRAO VITHOBA PINGLE (SINCE DECD) THROUGH LRS. v. SHRI. BHIKU ALIAS BHIKAJI SHANKAR KOKATE AND ORS. — Bombay High Court (2019-03-01)
- MR. VASANT KISAN KALAMKAR AND ORS v. THE PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2019-03-01)
- SANDEEP SUNIL KUMAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-03-01)
- MOHAMMED FURQAN QURESHI v. THE STATE OF MAHARASHTRA THROUGH GOVT. PLEADER, AND ANR — Bombay High Court (2019-03-01)
- MR. VASANT KISAN KALAMKAR AND ORS v. THE PRINCIPAL SECRETARY, URBAN DEVELOPMENT DEPT. AND ORS — Bombay High Court (2019-03-01)
- SUB DIVISIONAL OFFICER, BARAMATI AND ANR. v. SHRI. BABANRAO VITHOBA PINGALE (SINCE DECD.) THROUGH LRS. — Bombay High Court (2019-03-01)