LexR. I. CHAGLA, A.S. OKA
1,571 recorded High Court judgment(s) · 2006–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1571 |
Disposal nature
| Disposed Off | 489 |
| DISPOSED OFF | 408 |
| WITHDRAWN | 92 |
| Rule Discharged | 77 |
| ABSOLUTE | 73 |
| DISMISSED | 68 |
| (unspecified) | 67 |
| Rule Made Absolute | 47 |
Recent judgments
- THE MUNICIPAL CORPORATION FOR GREATER MUMBAI AND 2 ORS v. BABULAL G. HINGAD AND 7 ORS. — Bombay High Court (2019-04-26)
- SUNIL KUMAR GANGA SHARMA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-24)
- SABIHA RAHAT KHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-24)
- SUNIL KUMAR GANGA SHARMA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-24)
- SUNIL KUMAR GANGA SHARMA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-24)
- ARUN MADAN TAK v. SUNIL SUKHADEV CHABUSKAR — Bombay High Court (2019-04-24)
- SHASHIKANT PRALHAD CHAUDHARI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2019-04-24)
- SABIHA RAHAT KHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-04-24)
- T-SQUARE CO-OPERATIVE PREMISES SOCIETY LTD. v. THE STATE OF MAHARASHTRA AND 4 ORS — Bombay High Court (2019-03-29)
- CHITRA MARUTI SHELAR v. THE MUNICIPAL CORPORATION OF GR. MUMBAI AND ANR — Bombay High Court (2019-02-08)