LexV.M. KANADE, S.C. GUPTE
401 recorded High Court judgment(s) · 2013–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 401 |
Disposal nature
| Disposed Off | 247 |
| Dismissed | 49 |
| (unspecified) | 33 |
| Allowed To be withdrawn | 20 |
| Allowed | 19 |
| Dissmiss For Default/Non-Prosecution | 12 |
| DISPOSED OFF | 12 |
| Remanded for retrial | 4 |
Recent judgments
- JANTA SHIKSHAN SANSTHAN v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2017-04-28)
- BAJAJ HEALTHCARE LIMITED AND ANR v. UNION OF INDIA THROUGH THE SECRETARY DEPARTMENT OF HEALTH AND FAMILY WELFARE AND ORS — Bombay High Court (2015-02-03)
- RANGARA INDUSTRIES PRIVATE LIMITED AND ANR v. SICOM LIMITED — Bombay High Court (2014-12-15)
- PRAKASH GOVIND BAVKAR v. CHIEF OFFICER, MUMBAI HOUSING AND AREA DEVELOPMENT BOARD AND 5 ORS. — Bombay High Court (2014-12-15)
- RANGARA INDUSTRIES PRIVATE LIMITED AND ANR v. SICOM LIMITED — Bombay High Court (2014-12-15)
- MR. KHALID BATLIWALLA THE SOLE PROPRIETOR OF M/S. GALAXY ADS. v. THE MAHARASHTRA COASTAL ZONE MANAGEMENT AUTHORITY — Bombay High Court (2014-12-10)
- BOMBAY ENVIRONMENT ACTIONGROUP v. MUN.CORPN.OF GREATER BOMBAY and ORS. — Bombay High Court (2014-12-10)
- B. VENKATESH PAI v. SYNDICATE BANK AND 7 ORS. — Bombay High Court (2014-12-10)
- G.H.R. EDUCATION FOUNDATION SOCIETY v. THE STATE OF MAHARASHTRA THROUGH THE DEPARTMENT OF EDUCATION AND 2 ORS — Bombay High Court (2014-12-10)
- VARSHA SANJAY SHINDE AND ANR v. THE SOCIETY OF FRIENDS OF THE SASSOON HOSPITALS AND ORS — Bombay High Court (2014-07-11)