RAVINDRA V. GHUGE

17,267 recorded High Court judgment(s) · 2013–2025

Courts

Bombay High Court

17267

Disposed off/Dismissed for default	11001
Admitted/Allowed/Granted/Rule Absolute	3020
Dismissed/Rule Discharged	1194
Withdrawn	546
DISPOSED OFF	475
Rejected at Admission stage	249
Disposed Off	245
OTHERS DISPOSED OFF	160

PAWAN SHIVPRASAD TIWARI v. IMRAN RAFIYODDIN MANIYAR — Bombay High Court (2025-10-10)
SAMBHAJI SHANKAR VANAVE v. DIVISIONAL WOMEN AND CHILD WELFARE AND ORS — Bombay High Court (2024-09-23)
SHIAKH MANJUR S/O SHAIKH CHAND v. KAUSHALYABAI SUKHLAL BAJAJ THROUGH GPA ASHOK SUKHLAL BAJAJ AND ORS — Bombay High Court (2024-06-28)
SHIAKH MANJUR S/O SHAIKH CHAND v. KAUSHALYABAI SUKHLAL BAJAJ THROUGH GPA ASHOK SUKHLAL BAJAJ AND ORS — Bombay High Court (2024-06-28)
TALODA MUNICIPAL COUNCIL THROUGH ITS CHIEF OFFICER SWAPNABEN DAMJIBHAI VASAVA v. HIRAMAN FAKIRA TIJVIJ AND OTHERS — Bombay High Court (2024-06-28)
SHIAKH MANJUR S/O SHAIKH CHAND v. KAUSHALYABAI SUKHLAL BAJAJ THROUGH GPA ASHOK SUKHLAL BAJAJ AND ORS — Bombay High Court (2024-06-28)
SHIAKH MANJUR S/O SHAIKH CHAND v. KAUSHALYABAI SUKHLAL BAJAJ THROUGH GPA ASHOK SUKHLAL BAJAJ AND ORS — Bombay High Court (2024-06-28)
TUKARAM DEVRAO GARJE v. THE EDUCATION OFFICER SECONDARY ZILLA PARISHAD BEED AND OTHERS — Bombay High Court (2024-02-02)
DASHRATH MHATARJI HIVARALE DIED THR LRS SHOBHABAI AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-02-02)
BHARTIBAI RAMESH KAMBALE v. MAHARASHTRA GRAMIN BANK THROUGH ITS CHAIRMAN — Bombay High Court (2024-01-05)