LexR.Y. GANOO, D.B. BHOSALE
319 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 319 |
Disposal nature
| Disposed Off | 103 |
| Rule Made Absolute | 89 |
| Allowed | 49 |
| Compromised/Consent Terms | 26 |
| Allowed To be withdrawn | 18 |
| Dissmiss For Default/Non-Prosecution | 9 |
| Dismissed | 9 |
| Dismissed for non-complying conditional Order | 7 |
Recent judgments
- SMT. SHEETAL PRASAD PADIYAR v. MR. PRASAD PANDURANG PADIYAR — Bombay High Court (2011-10-05)
- SMT. SHEETAL PRASAD PADIYAR v. PRASAD PANDURANG PADIYAR — Bombay High Court (2011-10-05)
- SABAH ADNAN SAMI KHAN v. ADNAN SAMI KHAN — Bombay High Court (2010-03-23)
- SABAH ADNAN SAMI KHAN v. ADNAN SAMI KHAN — Bombay High Court (2010-03-23)
- SABAH ADNAN SAMI KHAN v. ADNAN SAMI KHAN — Bombay High Court (2010-03-23)
- NUTAN MAHENDRA BHOIR v. MAHENDRA DWARKANATH BHOIR — Bombay High Court (2010-03-12)
- M/S. BALAJI ENTERPRISES AND OTHRS v. RAMRAO RAJPAT BHAGAT AND OTHRS — Bombay High Court (2010-03-12)
- M/S. ROHANRAJ ENTERPRISES v. DR. ABHAY GANGADHAR PAGHDRE AND OTHRS — Bombay High Court (2010-03-12)
- MAHARASHTRA STATE ROAD TRANSPORT CORPORATION v. SINDHAPPA GURUPADAPPA BIJARJI D.H CHANABSAWA SIDHAPPA BIJARGI AND OTHRS — Bombay High Court (2010-03-12)
- NITA ALIAS NATHI HITENDRAKUMAR SAKARIYA v. HITENDRAKUMAR KALURAM SAKARIYA — Bombay High Court (2010-03-12)