LexR. I. CHAGLA, S.C. DHARMADHIKARI
561 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 561 |
Disposal nature
| Disposed Off | 323 |
| DISPOSED OFF | 82 |
| (unspecified) | 69 |
| Dismissed | 49 |
| WITHDRAWN | 14 |
| Allowed | 6 |
| Rule Made Absolute | 5 |
| OTHERS DISPOSED OFF | 4 |
Recent judgments
- UNISTONE PANELS PVT LTD AND ANR. v. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AND ANR. — Bombay High Court (2020-02-14)
- ANIL TEKADMAL VIDHANI AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-02-14)
- ANIL TEKADMAL VIDHANI AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-02-14)
- SHRI MANOHAR SHIVAJIRAO BODAKE v. PRESIDENT, GRIEVANCE COMMITTEE, SHIVAJI UNIVERSITY, KOLHAPUR AND ORS. — Bombay High Court (2020-02-13)
- SHRI MANOHAR SHIVAJIRAO BODAKE v. PRESIDENT, GRIEVANCE COMMITTEE, SHIVAJI UNIVERSITY, KOLHAPUR AND ORS. — Bombay High Court (2020-02-13)
- RAJU PUNUMADI KOUNDER AND 8 ORS v. THE STATE OF MAHARASHTRA AND 3 ORS — Bombay High Court (2020-02-12)
- UPENDRA LALLUBHAI SHAH AND 3 ORS v. THE MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY (MHADA) AND 4 ORS — Bombay High Court (2020-02-11)
- DEEPALI DESIGNS AND EXHIBITS PVT. LTD v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2020-02-11)
- KESHAV N. GUPTA v. THE SUPERINTENDENT OF HOSPITAL SAI HOMOEOPATHIC MEDICAL COLLEGE AND ANR — Bombay High Court (2020-02-11)
- SMT. SONI GURMUKHDAS JAGIASI v. SMT. SHOBHA VASANT BHOIR THRU POAH S S BHOIR AND ORS — Bombay High Court (2020-02-10)