LexANOOP V. MOHTA, B.H. MARLAPALLE
207 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 207 |
Disposal nature
| OTHERS DISPOSED OFF | 137 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 30 |
| TRIAL BE EXPEDITED | 12 |
| OTHER DISPOSED OFF | 8 |
| RULE ABSOLUTE | 3 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 3 |
| APPEAL ALLOWED/REVERSED | 3 |
| RULE DISCHARGED | 2 |
Recent judgments
- VIJAY RAMCHANDRA THOPTE AND ANOTHER . v. THE STATE OF MAHARASHTRA .THROUGH D.C.B.CID,MUMBAI — Bombay High Court (2010-10-19)
- SEBASTIAN S/O MICHAEL PEREIRA AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-20)
- AMRUT SHANTARAM UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- ANANT SHANTARAM UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- BADESAAB YUSUF SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-31)
- R.G. JOSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-18)
- SAGIRA BANO HAJI MUSHTASQUE AHMED AND ANR v. POLICE SUB INSPECTOR AND ANR — Bombay High Court (2010-08-17)
- PUNDALIK NAMDEO BHIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-17)
- PANDHARI VISHNU BUDHWANT v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-17)
- MEHBOOB SAHEBJADE PIRJADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-17)