LexANOOP V. MOHTA, P.R. BORA
65 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 65 |
Disposal nature
| Disposed Off | 24 |
| DISPOSED OFF | 19 |
| Allowed | 11 |
| Dismissed | 5 |
| Dissmiss For Default/Non-Prosecution | 5 |
| Rule Made Absolute | 1 |
Recent judgments
- MUNICIPAL CORPN.OF GREATER BOMBAY v. BHARAT CONSTRUCTION CO.and ANR. — Bombay High Court (2017-05-05)
- JOHN PETER FERNANDES v. SARASWATI RAMCHANDRA GHANATE AND 2 ORS. — Bombay High Court (2017-03-30)
- TATA TEA LIMITED AND ANR. v. TATA TEA LIMITED (BOMBAY) EMPLOYEES UNION, MUMBAI AND ANR. — Bombay High Court (2017-03-07)
- TATA GLOBAL BEVERAGES LIMITED AND ANR. v. TATA TEA LIMITED (BOMBAY) EMPLOYEES UNION, MUMBAI AND ANR. — Bombay High Court (2017-03-07)
- M/S JEEVAT CONSTRUCTION v. UNION OF INDIA AND ORS — Bombay High Court (2017-02-07)
- THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI A.D. CHAVAN — Bombay High Court (2017-02-03)
- KANCHAN DEVI KOTHARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)
- KANCHAN DEVI KOTHARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)
- THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI V.R. DESHMUKH — Bombay High Court (2017-02-03)
- KANCHAN DEVI KOTHARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)