LexSUNITA AGARWAL, D.N.RAY
61 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 61 |
Disposal nature
| 44-PARTLY ALLOWED @ FH | 17 |
| 26-DISMISSED @ ADM.STAGE | 13 |
| 33-CA DISPOSED OF | 10 |
| 53-ALLOWED / GRANTED @ ADM.STAGE | 8 |
| 56-DISPOSED AT ADMISSION STAGE | 7 |
| 35-ANY OTHER MODE @ ADM.STAGE | 2 |
| 27-WITHDRAWN @ ADM.STAGE | 1 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 1 |
Recent judgments
- VIPULSINH VIKRAMSINH SOLANKI (deleted as per oral order dated 08/05/2026) v. COMPETENT AUTHORITY AND LAND ACQUISITION OFFICER — Gujarat High Court (2026-05-08)
- MITESHKUMAR JAGDISHCHANDRA NAIK v. COMPETENT AUTHORITY AND LAND ACQUISITION OFFICER — Gujarat High Court (2026-05-08)
- PRADIPKUMAR ISHWERSINH MORI v. COMPETENT AUTHORITY AND LAND ACQUISITION OFFICER — Gujarat High Court (2026-05-08)
- AMITBHAI ISHWERBHAI PATEL v. COMPETENT AUTHORITY AND LAND ACQUISITION OFFICER, BRANCH 1 — Gujarat High Court (2026-05-08)
- RATHWA GOVINDBHAI RAMSINH v. UNION OF INDIA — Gujarat High Court (2026-05-06)
- LEGAL HEIR OF LATE GOHIL BHAGAVANDAS SHANKARBHAI v. UNION OF INDIA — Gujarat High Court (2026-05-06)
- PATEL NANDKISHOR SOMABHAI v. UNION OF INDIA — Gujarat High Court (2026-05-06)
- HEMANSHU MAHASUKHBHAI BHATT v. STATE OF GUJARAT — Gujarat High Court (2026-05-05)
- INAMDAR DHARMENDRABHAI RAMESHBHAI v. UNION OF INDIA — Gujarat High Court (2026-05-05)
- MENIYA BHAILAL SHANKARBHAI v. UNION OF INDIA — Gujarat High Court (2026-05-05)