LexR.D. DHANUKA, R. I. CHAGLA
327 recorded High Court judgment(s) · 2021–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 327 |
Disposal nature
| Disposed Off | 225 |
| Allowed To be withdrawn | 39 |
| RULE ABSOLUTE | 23 |
| Allowed | 15 |
| Dismissed | 14 |
| DISPOSED OFF | 10 |
| ABSOLUTE | 1 |
Recent judgments
- ANIL BALKISANJI BHANGDIA v. M/S. BIRLA STEEL CORNER THR. PARTNER AND ORS — Bombay High Court (2023-03-08)
- FARID AHMED ABDUL GAFFAR ANSARI AND ANR. (APPLICANTS) v. UFASA REALTORS PVT. LTD. AND ORS. — Bombay High Court (2023-03-01)
- INDIAN OIL, CORPORATION LTD. THROUGH ITS GENERAL MGR. AND ORS. v. MR. R.R. ARYA AND ORS — Bombay High Court (2023-01-24)
- THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. SHRI. RAJIV SAHADEV KADAM AND ORS. — Bombay High Court (2023-01-24)
- THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. v. SHRI. RAJIV SAHADEV KADAM AND ORS. — Bombay High Court (2023-01-24)
- SHRI. ARJUN VITTHAL CHAVAN v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, EDUCATION DEPT. AND ORS — Bombay High Court (2022-02-09)
- SHRI. ARJUN VITTHAL CHAVAN v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, EDUCATION DEPT. AND ORS — Bombay High Court (2022-02-09)
- THE COMMISSIONER, THANE MUNICIPAL CORP. AND ORS v. SMT. LALITA YASHWANT JADHAV — Bombay High Court (2022-02-09)
- SHRI. SHASHIKANT PANDURANG KAMBLE v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2021-10-22)
- LEELA DINESHSINGH CHAUHAN v. THE STATE OF MAHARASHTRA AND 6 ORS — Bombay High Court (2021-10-22)