R.D. DHANUKA, . GAURI GODSE

279 recorded High Court judgment(s) · 2023–2023

Courts

Bombay High Court

279

Disposed Off	175
Dismissed	40
Rule Made Absolute	33
Allowed	21
Allowed To be withdrawn	5
DISPOSED OFF	2
TRANSFERED TO APPELLATE SIDE	1
Partly Allowed	1

KASHI HOMES PVT. LTD. v. SECRETARY MAHA RERA MUMBAI AND ORS — Bombay High Court (2023-05-04)
SMT. BHARATI DHANAJI JADHAV v. SHRI. DHANAJI MAHIPATI JADHAV — Bombay High Court (2023-05-04)
MOHAMMAD HANIF KASHIM MULLA v. STATE OF MAHARASHTRA THROUGH THE OFFICE OF THE GOV. PLEADER AND ORS. — Bombay High Court (2023-05-04)
MOHAMMAD HANIF KASHIM MULLA v. STATE OF MAHARASHTRA THROUGH THE OFFICE OF THE GOV. PLEADER AND ORS. — Bombay High Court (2023-05-04)
DIPAK RAJARAM JADHAV v. THE STATE OF MAHARSHTRA THR THE SECRETARY AND ORS — Bombay High Court (2023-05-04)
MANEKBEN RAMA TANDEL AND ANR v. THE COLLECTOR DAMAN, UNION TERRITORY OF DADRA AND NAGAR HAVELI AND ANR — Bombay High Court (2023-05-04)
TATYASAHEB BAPU VADAPURE THR. POA SARJERAO K. JADHAV AND ORS v. NATIONAL HIGHWAY ATUHORITY OF INDIA AND ORS — Bombay High Court (2023-05-03)
THE LIQUIDATION COMMITTEE BHUDARGAD NAGARI SAHAKARI PATSANSTHA LTD v. JAGANATH VINAYAK DHOPESHWARKAR and ANR. — Bombay High Court (2023-05-03)
THE LIQUIDATION COMMITTEE BHUDARGAD NAGARI SAHAKARI PATSANSTHA LTD v. JAGANATH VINAYAK DHOPESHWARKAR and ANR. — Bombay High Court (2023-05-03)
MR. GANESH D. KOKARE v. MRS. JAYSHREE GANESH KOKARE — Bombay High Court (2023-05-03)