LexANOOP V. MOHTA, R.M.S. KHANDEPARKAR
26 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 26 |
Disposal nature
| Dismissed | 11 |
| Disposed Off | 8 |
| Dissmiss For Default/Non-Prosecution | 3 |
| Allowed | 3 |
| Allowed To be withdrawn | 1 |
Recent judgments
- RAJENDRA BABULAL MALU AND ANR. v. SIR WILLIUM WANLESS CHEST HOSPITAL AND ORS. — Bombay High Court (2005-08-02)
- THE STATE OF MAHARASHTRA v. RAMCHANDRA KANU CHIMANE DECD and ORS. — Bombay High Court (2005-06-21)
- MOHINDER PAL N. KOCHAR v. SOU. JYOTIDAR KARU MOHINDER PAL N. KOCHAR — Bombay High Court (2005-06-20)
- HIRA MAHADU MHATRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-06-20)
- BHIKA BAPU THUBE (DECD.)BY LRS.-MANJUBAI B.THUBE AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-06-20)
- SANJAY KRISHNA GAIKWAD v. THE SECRETARY, BHARATI VIDYAPEETH AND ORS. — Bombay High Court (2005-06-17)
- BIPIN M.SANGAR v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY and ORS. — Bombay High Court (2005-06-17)
- SATISH D.SHAH v. THE MUNICIPAL CORPN. OF GR. BOMBAY — Bombay High Court (2005-06-16)
- SUDHIR LAXMAN RAJADHYAKSHA v. SMT. VISHAKHA SUDHIR RAJADHYAKSHA — Bombay High Court (2005-06-15)
- AMISHI MILIN HONAWAR v. MILIN BHAVANISHANKAR HONAWAR — Bombay High Court (2005-06-14)