S V GANGAPURWALA, V.L. ACHLIYA

1,224 recorded High Court judgment(s) · 2015–2018

Courts

Bombay High Court

1224

Disposed off/Dismissed for default	1041
Admitted/Allowed/Granted/Rule Absolute	82
Withdrawn	65
Dismissed/Rule Discharged	32
Remanded Back	2
Rejected at Admission stage	1
DISPOSED OFF	1

THE STATE OF MAHARASHTRA AND OTHERS v. KAILASH DASHRAT PATIL AND ANOTHER — Bombay High Court (2018-10-26)
THE STATE OF MAHARASHTRA AND OTHERS v. KAILASH DASHRAT PATIL AND ANOTHER — Bombay High Court (2018-10-26)
P GOPINATHA REDDY P CHINNATHAMBI REDDY v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2018-01-19)
DATTA TRIMBAKRAO CHAVAN v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-12-22)
DNYANSUDHA SHIKSHAN PRASARAK MANDAL THROUGH ITS SECRETARY S B AWHALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-12-22)
M/S BAFANA PROVISION AND KIRANA THROUGH ITS PARTNERS D M BAFANA AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-12-22)
SHAILESH VIJAYRAO RAJESHLUWAR v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AURANGABAD THROUGH ITS MEMBER SECRETARY AND ANOTHER — Bombay High Court (2017-12-21)
SAMBHAJI BHAUSAHEB SHIRSATH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-12-21)
PROPOSED RAJESHRI SHAHUMAHARAJMAGASVERGIYASAHAKARIGRUHNIRMAN SANSTHA MARYADIT THROUGH CHIEF PROMOTE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-12-21)
DR TUKARAM VITTHAL DAUD v. STATE OF MAH AND ORS — Bombay High Court (2017-12-21)