LexS.C. GUPTE, A.S. OKA
327 recorded High Court judgment(s) · 2013–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 327 |
Disposal nature
| Disposed Off | 130 |
| OTHERS DISPOSED OFF | 51 |
| Rejected | 32 |
| Allowed To be withdrawn | 30 |
| Allowed | 16 |
| Rule Made Absolute | 16 |
| Dismissed | 11 |
| Transfer to other Court | 8 |
Recent judgments
- NORTH GOA DISTRICT ADVOCATES ASSOCIATION AND ANR. v. HIGH COURT OF BOMBAY AND GOA THROUGH THE REGISTRAR GENERAL AND ORS. — Bombay High Court (2016-01-08)
- SHRI DATTATRAY MASU KHORATE, PROP. DAILY VISION VARTA AND ORS. v. BANK OF INDIA AND ORS. — Bombay High Court (2015-12-18)
- SHRI. PRAKASH VASUDEO DEODHAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-12-18)
- MR.MOHAN ASHOK AGRAWAL v. MR RAMESH NARSINGRAO SHIRDHONKAR AND ANR — Bombay High Court (2015-12-16)
- RAMCHANDRA VISHWANATH PATIL v. STATE OF MAHARASHTRA THROUGH COLLECTOR, SOLAPUR AND ORS — Bombay High Court (2015-12-10)
- MRS. PARVEEN RIZWAN BOBDE AND ORS. v. MUNICIPAL CORPORATION FOR THE CITY OF BHIWANDI NIZAMPUR AND ORS. — Bombay High Court (2015-12-10)
- VAISHALI CHANDRAKANT SABLE v. ICICI BANK THROUGH ITS MANAGER AND ORS — Bombay High Court (2015-12-09)
- VAISHALI CHANDRAKANT SABLE v. ICICI BANK THROUGH ITS MANAGER AND ORS — Bombay High Court (2015-12-09)
- M/S. RATAN BUILDERS PVT. LTD. v. SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2015-12-09)
- MUNICIPAL CORPORATION OF GREATER MUMBAI v. AMITA ARVIND AJMERA AND 3 OTHERS — Bombay High Court (2014-12-16)