LexS V GANGAPURWALA, ARUN M. DHAVALE
4,486 recorded High Court judgment(s) · 2018–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 4486 |
Disposal nature
| Disposed off/Dismissed for default | 4396 |
| Dismissed/Rule Discharged | 35 |
| Withdrawn | 33 |
| Admitted/Allowed/Granted/Rule Absolute | 16 |
| Rejected at Admission stage | 3 |
| (unspecified) | 3 |
Recent judgments
- DAMODHAR SHANKAR INGLE v. NIDHI PANDEY AND ANOTHER — Bombay High Court (2025-09-25)
- SHANKAR SHIKSHAN PRASARAK MANDAL THROUGH ITS SECRETARY v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-05)
- DAIVSHALA MOTIRAM INGOLE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- AMRAPALI TRIMBAK WAGHMARE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- UJWALA RAMESH TARPE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- SHANKAR JANARDHAN GONE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- ASHA DATTA PARHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- PRANITA RAJESHWARRAO BONDGE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- PRINCIPAL SECRETARY SCHOOL MANGING COMMITTEE PRATHMIK ASHRAM SCHOOL DHAVALPURI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)
- ASHOK PANDHARINATH MANE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2019-07-04)