LexANOOP V. MOHTA, D.K. DESHMUKH
502 recorded High Court judgment(s) · 2008–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 502 |
Disposal nature
| DISPOSED OFF | 158 |
| Disposed Off | 115 |
| Rejected | 80 |
| (unspecified) | 62 |
| DISMISSED | 21 |
| Rule Made Absolute | 13 |
| Admitted and Disposed Off | 12 |
| Allowed To be withdrawn | 11 |
Recent judgments
- NAVINBHAI C. DAVE v. DHIRAJLAL ALIAS DHIRUBHAI BABARIA AND ORS — Bombay High Court (2012-02-02)
- SWAN MILLS LTD v. DHIRAJLAL ALIAS DHIRUBHAI BABARIA AND ORS — Bombay High Court (2012-02-02)
- RAHUL S/O. ABHIMANYU RANPISE v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-01-24)
- SUPRIYA ANIL UMBARJE v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2012-01-23)
- ANAND GANGADHAR JOSHI AND ANR v. SMT. PRABHA GANGADHAR JOSHI AND ORS. — Bombay High Court (2012-01-23)
- SMT. ARUNA VIJAY TILLU v. SMT. PRABHA GANGADHAR JOSHI AND ORS. — Bombay High Court (2012-01-23)
- SMT. ARUNA VIJAY TILLU v. SMT. PRABHA GANGADHAR JOSHI AND ORS. — Bombay High Court (2012-01-23)
- MR. JADHAV SITARAM PANDHARINATH v. THE MAHATMA JYOTIBA PHULE EDUATION SOCIETY, MUNJWAD AND ORS — Bombay High Court (2012-01-23)
- VIVEKANAND EDUCATION SOCIETY AND ANR. v. THE REGISTRAR, UNIVERSITY OF MUMBAI, — Bombay High Court (2012-01-23)
- SURYA ANIL UMBARJE v. STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT DEPT AND ORS — Bombay High Court (2012-01-23)