LexSANGEETA K. VISHEN
2,049 recorded High Court judgment(s) · 2014–2024
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| Gujarat High Court | 2049 |
Disposal nature
| 27-WITHDRAWN @ ADM.STAGE | 623 |
| 56-DISPOSED AT ADMISSION STAGE | 302 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 184 |
| 53-ALLOWED / GRANTED @ ADM.STAGE | 179 |
| 35-ANY OTHER MODE @ ADM.STAGE | 142 |
| 58-RULE ISSUED & RULE ABSOLUTE/ALLOWED @FH | 124 |
| 47-DISPOSAL IN ANY OTHER MODE FH | 122 |
| 28-REJECTED @ ADM.STAGE | 89 |
Recent judgments
- GEETABEN GOVINDBHAI PATEL v. MAMTABEN DIPAKBHAI KHANDELWAL — Gujarat High Court (2024-02-12)
- RAJWADI AGRO FOOD PVT. LTD. v. THE MEHSANA URBAN CO-OPERATIVE BANK LTD. — Gujarat High Court (2024-02-02)
- PATEL KANUBHAI MANIBHAI v. STATE OF GUJARAT — Gujarat High Court (2024-01-11)
- KOTAK MAHINDRA BANK LIMITED v. CITY SURVEY OFFICER — Gujarat High Court (2024-01-08)
- DILIPKUMAR PREMCHAND SHAH v. SARDAR BHILADWALA PARDI PEOPLES CO-OP BANK LTD — Gujarat High Court (2023-12-19)
- KAMLESH GAJANAND PATEL v. SARDAR BHILADWALA PARDI PEOPLES CO-OP BANK LTD — Gujarat High Court (2023-12-19)
- KAMLESH GAJANAND PATEL v. SARDAR BHILADWALA PARDI PEOPLES CO-OP BANK LTD — Gujarat High Court (2023-12-19)
- DILIPKUMAR PREMCHAND SHAH v. SARDAR BHILADWALA PARDI PEOPLES CO-OP BANK LTD — Gujarat High Court (2023-12-19)
- SARDAR BHILADWALA PARDI PEOPLES CO-OPERATIVE BANK LIMITED THROUGH IN CHARGE GENERAL MANAGER v. BOARD OF NOMINEES, BHAVNAGAR — Gujarat High Court (2023-12-19)
- SARDAR BHILADWALA PARDI PEOPLES CO-OPERATIVE BANK LIMITED THRO INCHARGE GENERAL MANAGER v. BOARD OF NOMINEES, BHAVNAGAR — Gujarat High Court (2023-12-19)