LexA. S. OKA
172 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 172 |
Disposal nature
| Allowed | 69 |
| Disposed of | 52 |
| Partly allowed | 13 |
| Withdrawn | 10 |
| Rejected | 9 |
| Dismissed | 7 |
| Rule made absolute | 5 |
| Petition made absolute | 2 |
Recent judgments
- STATE OF GOA and ANR. v. SHRI ANAND R.NAIK ALIAS SHRI ANAND BOMBI NAIK — Bombay High Court (2010-08-13)
- SMT.SUCHITA FURTADO and ORS. v. KADAMBA TRANSPORT CORPORATION LTD. — Bombay High Court (2010-08-13)
- JOHN FERNANDES v. SANJEEV LOLIENCAR and ORS. — Bombay High Court (2010-08-13)
- M/S. CRYSTAL ISLAND PARK PVT LTD v. MR. ASHOK CHAWLA AND ANR., — Bombay High Court (2010-08-13)
- STATE OF GOA v. ANAND RAMA NAIK — Bombay High Court (2010-08-13)
- SHRI PEDRO FERNANDES v. SHRI JOAO DE DEUS REBELLO(DEC) THR.LRS. — Bombay High Court (2010-08-13)
- THE SPECIAL LAND ACQUISITION OFFICER MARGAO AND ANR., v. SHRI. DURGA BHIKU NADKERNI AND 3 ORS., — Bombay High Court (2010-08-13)
- MR. MARK WILLIAM RODRIGUES v. MR. ASHOK CHAWLA AND ANR., — Bombay High Court (2010-08-13)
- SHRI. PEDRO FERNANDES v. SHRI JOAO DE DEUS REBELLO(DEC) THR.LRS and ORS.. — Bombay High Court (2010-08-13)
- M/S. CRYSTAL ISLAND PARK PVT LTD v. MR. ASHOK CHAWLA AND ANR., — Bombay High Court (2010-08-13)