LexS.V. GANGAPURWALA, G. S. KULKARNI
234 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 234 |
Disposal nature
| DISPOSED OFF | 184 |
| DISMISSED | 16 |
| Disposed Off | 11 |
| Rule Discharged | 9 |
| WITHDRAWN | 7 |
| Dismissed | 4 |
| Allowed To be withdrawn | 1 |
| (unspecified) | 1 |
Recent judgments
- M/S TATA JOHNSON CONTROLS AUTOMOTIVE LTD. v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-08-03)
- RAEESA BEGAM ABDUL KARIM SAGRI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)
- AYUBKHAN AHMADKHAN PATHAN AND ANR. v. PIMPRI CHINCHWAD MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-07-27)
- GOREKHNATH NAMDEO KHALATE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)
- GOREKHNATH NAMDEO KHALATE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)
- FUTURA POLYESTERS LIMITED, MUMBAI AND ANR. v. ASSISTANT COMMISSIONER OF INCOME TAX AND 2 ORS. — Bombay High Court (2017-07-27)
- GUJRAT STATE FINANCIAL CORPORATION v. INDUSTRIAL INVESTMENT BANK OF INDIA LTD., AND ANR. — Bombay High Court (2017-07-27)
- RAEESA BEGAM ABDUL KARIM SAGRI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)
- SHAIKH ABID HUSAIN ABDUL KARIM v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)
- SHAIKH ABID HUSAIN ABDUL KARIM v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-07-27)