LexZ.A. HAQ, S. M. GAVHANE
96 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 96 |
Disposal nature
| Disposed off/Dismissed for default | 96 |
Recent judgments
- NAGRIK SAMANVYA SAMITI AURANGABAD v. THE STATE OF MAH and ORS. — Bombay High Court (2020-03-13)
- FAIZUL ULOOM EDUCATION SOCIETY GOKUL NAGAR NANDED THROUGH SECRETARY v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- RAMESH BAPURAO RAHATE THROUGH LRS ASHA RAMESH RAHAT AND ANOTHER v. THE MAHARSHTRA STATE ROAD TRANSPORT CORPORATION THROUGH VICE CHAIRMAN AND MANAGING DIRECTOR AND ORS — Bombay High Court (2020-03-13)
- DHULE VIKAS MANCH, DHULE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-13)
- SUDARSHAN MARUTRAO HASBE v. THE STATE OF MAH AND ORS — Bombay High Court (2020-03-13)
- CHHAYA POPAT KUWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-12)
- GOVIND PUNDLIK MARDE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-12)
- ANIL HIRALAL SHARMA v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-12)
- SANTOSH VASUDEO TAYADE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-12)
- VAISHALI KESHARLAL MAHAJAN v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2020-03-12)