LexS V GANGAPURWALA, AVINASH G. GHAROTE
1,297 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1297 |
Disposal nature
| Disposed off/Dismissed for default | 1293 |
| Dismissed/Rule Discharged | 3 |
| DISPOSED OFF | 1 |
Recent judgments
- ANANT VINAYAK THATTE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2020-11-06)
- GANGABAI LAXMAN HASANPALLE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-06-16)
- MAHADEO MUKUND KAMBALE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- REKHA BABULAL MAHALE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2020-03-13)
- NARENDRA YUVRAJ PAWAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- MALA MADHUKARRAO BURDE ALIAS MALA RAJENDRA NAGPURE v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2020-03-13)
- SANJAY VITTHALRAO JADHAV AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- SHAIKH NISAR NASHIR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- ASHABAI BHILA KOLI ALIAS ASHABAI DEVMAN BORSE v. BHARAT SANCHAR NIGAM LTD AND OTHERS — Bombay High Court (2020-03-13)
- SHAIKH RAFIQ MAINODDIN AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)