LexR. I. CHAGLA, B.R. GAVAI
890 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 890 |
Disposal nature
| Disposed Off | 333 |
| DISPOSED OFF | 149 |
| Rule Made Absolute | 96 |
| Dismissed | 71 |
| DISMISSED | 69 |
| Rejected | 62 |
| Allowed | 28 |
| WITHDRAWN | 21 |
Recent judgments
- CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD AND ANR. v. SANGITA DATTATRAY PATIL — Bombay High Court (2019-03-08)
- DEEPAK S SRIVASTAVA v. M/S ICICI LOMBARD GENERAL INSURANCE CO LTD AND 3 ORS — Bombay High Court (2019-03-08)
- ABDUL SATTAR HAJI USMAN AND ORS v. STATE OF MAHARASHTRA AND 5 ORS — Bombay High Court (2019-03-08)
- SANDEEP SUNIL KUMAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-03-08)
- RADHIKA BHARGAVA AND 2 ORS. v. ARJUN SAHGAL AND 7 ORS. — Bombay High Court (2019-01-11)
- CHETAK CHS. LTD. v. SANDHU BUILDERS AND 13 ORS — Bombay High Court (2019-01-11)
- RADHIKA BHARGAVA AND 2 ORS. v. ARJUN SAHGAL AND 7 ORS. — Bombay High Court (2019-01-11)
- RADHIKA BHARGAVA AND 2 ORS. v. ARJUN SAHGAL AND 7 ORS. — Bombay High Court (2019-01-11)
- K.H.CHOWHAN v. G.H.CHOWHAN (SINCE DECEASED) — Bombay High Court (2019-01-11)
- MR. DEEPAK ABAJI KADAM AND ANR v. MR. HEMANT DATTAJI NAIKNAWARE , DIRECTOR, OF M/S. NAIKNAWARE DEVELOPERS PVT. LTD. AND ORS — Bombay High Court (2018-12-22)