LexANOOP V. MOHTA, . RANJANA DESAI
161 recorded High Court judgment(s) · 2005–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 161 |
Disposal nature
| OTHERS DISPOSED OFF | 114 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 18 |
| Disposed Off | 6 |
| DELAY CONDONATED/REJECTED. | 5 |
| APPEAL DISMISSED/CONFIRMED | 4 |
| RULE DISCHARGED | 2 |
| TRIAL BE EXPEDITED | 2 |
| Allowed To be withdrawn | 2 |
Recent judgments
- GURMEET BALDEVSINGH BHOI AND ORS. v. NIRMALSINGH DIWANSINGH BHOI AND ORS. — Bombay High Court (2007-09-27)
- SHAYAMSUNDER R. AGARWAL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-04-30)
- SIKANAR HAJIMALANG SHAIKH and ANR. v. STATE OF MAHARASHTRA — Bombay High Court (2007-04-24)
- SIKANAR HAJIMALANG SHAIKH and ANR. v. STATE OF MAHARASHTRA — Bombay High Court (2007-04-24)
- RAMZAN ASHRAFALI KHAN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-23)
- ALOK KUMAR MANORANJAN GHOSH v. THE STATE OF MAHARSHTRA — Bombay High Court (2007-03-13)
- MANIK KRISHANRAO PATIL v. THE COMMANDENT- TAC AND ORS. — Bombay High Court (2007-03-13)
- SHRI. AJAY SINGH @ PAPPU GOVARDHAN SINGH SHEKHAVAT v. SHRI. D. SHIVANANDHAN AND ORS. — Bombay High Court (2007-03-13)
- MANIK KRISHANRAO PATIL v. THE COMMANDENT- TAC AND ORS. — Bombay High Court (2007-03-13)
- SANGEETA SRIVASTAVA AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-03-12)