LexANOOP V. MOHTA, F.I. REBELLO
1,719 recorded High Court judgment(s) · 2000–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1719 |
Disposal nature
| DISPOSED OFF | 1544 |
| DISMISSED | 30 |
| Disposed Off | 28 |
| WITHDRAWN | 24 |
| JUDGEMENT | 16 |
| ABSOLUTE | 15 |
| Dismissed | 14 |
| Allowed | 11 |
Recent judgments
- SMT. S. A. WANKHEDE AND ORS. v. THE LD. CHIEF JUDGE OF THE SMALL CAUSE COURT BOMBAY AND ORS. — Bombay High Court (2009-07-10)
- UNION OF INDIA and ORS. v. V. R. PATIL and ORS. — Bombay High Court (2009-06-19)
- UNION OF INDIA and ORS. v. V. R. PATIL and ORS. — Bombay High Court (2009-06-19)
- UNION OF INDIA and ORS. v. L. N. BHALERAO and ANR. — Bombay High Court (2009-06-19)
- UNION OF INDIA and ORS. v. L. N. BHALERAO and ANR. — Bombay High Court (2009-06-19)
- THE STATE OF MAHARASHTRA v. HAFFKINE BIO-PHARMACEUTICAL CORPORATION EMPLOYEES UNION AND 5 OTHERS — Bombay High Court (2009-04-06)
- THE STATE OF MAHARASHTRA v. HAFFKINE BIO-PHARMACEUTICAL CORPORATION EMPLOYEES UNION AND 5 OTHERS — Bombay High Court (2009-04-06)
- UNION OF INDIA THROUGH THE SECRETARY AND 2 ORS v. ATULKUMAR R. KUMBHARE AND 9 ORS. — Bombay High Court (2008-04-01)
- SWAYAM SIDDHI MITRA SANGH v. THE UNIVERSITY OF MUM,BAI AND ORS. — Bombay High Court (2008-02-12)
- dnyaneshwari kamalakar bhagat v. the state of maharashtra and 2 ors. — Bombay High Court (2008-02-12)