ANOOP V. MOHTA

10,256 recorded High Court judgment(s) · 1997–2017

Courts

Bombay High Court

10256

Disposed Off	3133
DISPOSED OFF	2361
Allowed	1474
Dismissed	974
WITHDRAWN	388
DISMISSED	370
ABSOLUTE	248
Dissmiss For Default/Non-Prosecution	193

MR. SUBHASH NARAYAN KALE v. M/S. DAINIK KESARI VIBHAGIYA KARYALAYA AND ANR. — Bombay High Court (2017-11-29)
SUBHASH NARAYAN KALE v. M/S. KESARI MARATHA TRUST AND ANR. — Bombay High Court (2017-11-29)
MR. SUBHASH NARAYAN KALE v. M/S. DAINIK KESARI VIBHAGIYA KARYALAYA AND ANR. — Bombay High Court (2017-11-29)
SUBHASH NARAYAN KALE v. M/S. KESARI MARATHA TRUST AND ANR. — Bombay High Court (2017-11-29)
AJAY LALMANI TRIPATHI v. MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2017-11-24)
AJAY LALMANI TRIPATHI v. MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2017-11-24)
MR. KAUSHIK RAMESHCHANDRA ANAM v. CENTRAL BANK OF INDIA AND ANR. — Bombay High Court (2017-09-15)
B.B.SANAS CO.PVT.LTD. v. THE COLLECTOR OF PUNE AND ORS. — Bombay High Court (2017-06-02)
THE STATE OF MAHARASHTRA v. VASANT LAXMAN YADAV — Bombay High Court (2017-06-02)
THE STATE OF MAHARASHTRA v. KAMLESH SATISH HEREKAR and ANR. — Bombay High Court (2017-06-02)