LexA.S. GADKARI, ANOOP V. MOHTA
343 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 343 |
Disposal nature
| Disposed Off | 184 |
| DISPOSED OFF | 30 |
| Allowed | 24 |
| Dismissed | 23 |
| Rule Made Absolute | 21 |
| Allowed To be withdrawn | 17 |
| (unspecified) | 13 |
| Dissmiss For Default/Non-Prosecution | 12 |
Recent judgments
- GOLDIE SUD v. PUNJAB NATIONAL BANK AND ORS. — Bombay High Court (2017-11-21)
- OMPRAKASH RAMDEV PANWAR v. GOVERNMENT OF INDIA THROUGH ITS SECRETARY, MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT AND ORS. — Bombay High Court (2017-01-20)
- M/S. MIHIR COMMERCIAL PVT. LTD. AND 2 OTHERS v. DOMBIVLI NAGARI SAHAKARI BANK LTD., FORT BRANCH — Bombay High Court (2016-12-23)
- GRAM UTKARSHA BAHUUDDESHYA SEVA BHAVI SANSTHA MARYADIT, THRUOGH PRESIDENT, SHRI. SURAJ M. GHOTKAR v. THE STATE OF MAHARASHTRA, THROUGH DEPT OF PLANNING AND ANR — Bombay High Court (2016-12-23)
- ARVIND PUNJALAL SHAH v. DISTRICT MAGISTRATE THANE AND ORS. — Bombay High Court (2016-12-23)
- MAHARASHTRA STATE FINANCIAL CORPORATION v. M/S. HOTEL MAYFAIR PVT. LTD. — Bombay High Court (2016-12-22)
- MAHARASHTRA STATE FINANCIAL CORPORATION v. M/S. HOTEL MAYFAIR PVT. LTD. — Bombay High Court (2016-12-22)
- UNION OF INDIA THRU SECRETARY MINISTRY OF SHIPPING AND ANR. v. J.K. DHAR AND ANR. — Bombay High Court (2016-12-22)
- MAHARASHTRA STATE FINANCIAL CORPORATION v. M/S. HOTEL MAYFAIR PVT. LTD. — Bombay High Court (2016-12-22)
- AJIT SUBHASH MANDE AND ANR. v. BANK OF MAHARASHTRA AND ORS. — Bombay High Court (2016-12-22)