LexA.S. OKA, . MRIDULA BHATKAR
220 recorded High Court judgment(s) · 2010–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 220 |
Disposal nature
| Disposed Off | 78 |
| Dismissed | 25 |
| Allowed | 21 |
| DISPOSED OFF | 20 |
| Rejected | 17 |
| Allowed To be withdrawn | 16 |
| Rule Made Absolute | 13 |
| (unspecified) | 8 |
Recent judgments
- DILIP KANJI PUROHIT AND ANR. v. JAYANTILAL RATANSINGH GADA AND ANR. — Bombay High Court (2016-08-04)
- EDELWEISS ASSET RECONSTRUCTION CO. LTD. v. ABC INFRA EQUIPMENT PVT. LTD. AND ANR — Bombay High Court (2016-08-04)
- SHUBHADA RAJENDRA MENON AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-08-04)
- LEON LONO v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-08-04)
- SHRI ANIL G. SHAH v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2015-10-01)
- SHRI. ARUN NIVRUTTI SHINDE AND ORS v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-01-27)
- SHRI. ARUN NIVRUTTI SHINDE AND ORS v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-01-27)
- WILFRED ANTHONY JOSE PEREIRA AND ARN. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-10-29)
- LEILA B. ADVANI AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2013-07-05)
- M/S. KOLHAPUR SUGAR MILLS LTD THROUGH P.O.A. HOLDER, KANAYALAL KIMATAM KALANI v. STATE OF MAHARASHTRA THROUGH SECRETARY, EXICE DEPT, MUMBAI AND ORS — Bombay High Court (2013-05-09)