LexA.A. SAYED, ANOOP V. MOHTA
1,656 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1656 |
Disposal nature
| Disposed Off | 680 |
| Rule Made Absolute | 255 |
| Rule Discharged | 241 |
| DISPOSED OFF | 126 |
| Allowed To be withdrawn | 104 |
| Allowed | 94 |
| Dismissed | 72 |
| (unspecified) | 30 |
Recent judgments
- DR. CHANDRAKANT B. DIXIT v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2017-11-27)
- DR. GANESH PUNDALIKRAO NICHAT v. STATE OF MAHARASHTRA THRO. ITS SECRETARY, RURAL DEVELOPMENT DEPTT. AND ORS. — Bombay High Court (2017-11-27)
- DR. DNANABA BALIRAM RANGE v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2017-11-27)
- DR. NARESH RANGRAOJI RAUT v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND ORS — Bombay High Court (2017-11-27)
- SHRI. SWAMI VIVEKANAND SHIKSHAN SANSTHA, KOLHAPUR THROUGH CHAIRMAN AND ORS. v. JAYKUMAR APPASAHEB BALWAN AND ORS. — Bombay High Court (2017-11-14)
- SHRI. SWAMI VIVEKANAND SHIKSHAN SANSTHA, KOLHAPUR THROUGH CHAIRMAN AND ORS. v. JAYKUMAR APPASAHEB BALWAN AND ORS. — Bombay High Court (2017-11-14)
- VIMUKTA JATIS, NOMADIC TRIBES AND SPECIAL BACKWARD CLASS EMPLOYEES AND OFFICERS ASSO. MUMBAI AND OR v. VIJAY GHOGRE AND ORS. — Bombay High Court (2017-08-04)
- THE STATE OF MAHARASHTRA THROUGH THE CHIEF SECRETARY AND ANR v. SHRI VIJAY GHOGARE AND ORS — Bombay High Court (2017-08-04)
- SHRI R. C. TELANG AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2016-12-09)
- SMT. JAGUBAI MANOHAR BARSING v. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD. AND ORS. — Bombay High Court (2016-12-09)