LexS V GANGAPURWALA
64 recorded High Court judgment(s) · 2010–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 64 |
Disposal nature
| Disposed off/Dismissed for default | 54 |
| Dismissed/Rule Discharged | 7 |
| Admitted/Allowed/Granted/Rule Absolute | 3 |
Recent judgments
- SUNITA MASHNJI KANTEWAD v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-09-18)
- SHRIHARSH SANJAY MUDDAMWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-09-18)
- VISVAJIT USPLAL KSHIRSAGAR v. THE EDUCATION OFFICER SECONDARY ZILLA PARISHAD NANDURBAR AND ANOTHER — Bombay High Court (2020-09-18)
- DEVIDAS KHEMA MORE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2020-09-18)
- KRISH KAILAS MUDDAMWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-09-18)
- ANAGHA NITIN PEDGAONKAR AND OTHERS v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY — Bombay High Court (2020-09-18)
- PRAVIN RAMBHAU TANDALE AND ANOTHER v. STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-09-18)
- HITESH KAILASH MUDDAMWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-09-18)
- AJINKYA SUBHASHRAO BOGULWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-09-18)
- DIPALI VITTHAL KOLI AND ANOTHER v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-09-18)