LexS V GANGAPURWALA, . VIBHA KANKANWADI
203 recorded High Court judgment(s) · 2017–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 203 |
Disposal nature
| Disposed off/Dismissed for default | 159 |
| DISPOSED OFF | 27 |
| Admitted/Allowed/Granted/Rule Absolute | 14 |
| Dismissed/Rule Discharged | 2 |
| Transfer to other court | 1 |
Recent judgments
- SUHASANI KALAYANI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- PRAKASH KAMLAKAR PATHAK v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- GANESH MAROTI PATALWAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-12-01)
- TEJAS SANJAY KOTKAR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2020-12-01)
- USHABAI DEOMAN NIKUM v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- M/S INDO AMINES LTD THROUGH AUTHORIZED OFFICER S K CHOUGULE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- MANIK ANANTRAO DAMKONDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- SMITA BHIMRAO SHINGATE AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-12-01)
- ARUNA MOTIRAM BISI v. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE AND OTHERS — Bombay High Court (2020-12-01)
- AVINASH ASHOK GOPOD v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2020-12-01)