LexS V GANGAPURWALA, R. G. AVACHAT
1,115 recorded High Court judgment(s) · 2018–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1115 |
Disposal nature
| Disposed off/Dismissed for default | 911 |
| DISPOSED OFF | 196 |
| Withdrawn | 7 |
| DISMISSED | 1 |
Recent judgments
- FEROJ AJIJ KHAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- KAVITABAI DHARMARAJ PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- JAGDISH DHONDIBA KONKEWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- SHITAL SUBHASH MALU v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- SUHAS ARUN MASKE v. THE STATE OF MAHARASHTRA THR THE DISTRICT COLLECTOR BEED AND OTHERS — Bombay High Court (2021-03-12)
- RAM NARAYAN YADAV v. UNION OF INDIA THROUGH SECRETARY AND OTHERS — Bombay High Court (2021-03-12)
- NANA GORAKHNATH NIKAM v. THE STATE OF MAH AND ORS — Bombay High Court (2021-03-12)
- UDGIR MUNICIPAL COUNCIL UDGIR THROUGH EXECUTIVE OFFICER v. SHAIKH SAMEERODDIN AZIMODDIN AND OTHERS — Bombay High Court (2021-03-12)
- VISHAL VASANTRAO SANAP AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- MUKUND KASHINATH SHINDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)