LexS V GANGAPURWALA, P.V.HARDAS
906 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 906 |
Disposal nature
| Admitted/Allowed/Granted/Rule Absolute | 528 |
| Dismissed/Rule Discharged | 195 |
| Withdrawn | 131 |
| Disposed off/Dismissed for default | 31 |
| (unspecified) | 9 |
| APPLICATION ALLOWED | 4 |
| Rejected at Admission stage | 3 |
| DISPOSED OFF | 2 |
Recent judgments
- THE STATE OF MAH AND ORS v. RESHA EKNATH GAVANE(REKULWAD) — Bombay High Court (2010-10-15)
- MEGHA SATISHRAO AKULWAR v. SUB DIVISIONAL OFFICER DEGLOOR NANDED — Bombay High Court (2010-10-15)
- MAHESH SATISHRAO AKULWAR v. SUB DIVISIONAL OFFICER — Bombay High Court (2010-10-15)
- PRAMOD SNYANDEO PATIL v. BHUSAWAL MUNICIPAL COUNCIL THROUGH ITS CHIEF OFFICER BHUSAWAL AND ORS — Bombay High Court (2010-10-15)
- URMILA VASANTRAO PATIL v. THE STATE OF MAHARASHTRA THROUGH SECRETARY ANDORS — Bombay High Court (2010-09-13)
- URMILA VASANTRAO PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2010-09-13)
- URMILA VASANTRAO PATIL v. THE STATE OF MAH AND ORS — Bombay High Court (2010-09-13)
- BHARTIYA GRAMIN PUNARRACHANNA SANSTHA AURANGABAD THROUGH PRESIDENT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-07-29)
- THE CHIEF EXEDCUTIVE OFFICER Z P OSMANABAD v. AKASH S/O. ANURATH LOKHANDE — Bombay High Court (2010-07-29)
- SUWARNA KANTILAL GAVHANE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-06-07)