LexANOOP V. MOHTA, S.B. MHASE
103 recorded High Court judgment(s) · 2004–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 103 |
Disposal nature
| OTHERS DISPOSED OFF | 46 |
| DELAY CONDONATED/REJECTED. | 26 |
| APPEAL DISMISSED AT ADMISSION STAGE | 14 |
| APPEAL DISMISSED/CONFIRMED | 9 |
| OTHER DISPOSED OFF | 5 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 1 |
Recent judgments
- KISHOR EKANATH NIKAM . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2005-01-25)
- KISHOR EKANATH NIKAM . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2005-01-25)
- SHRI HARIKANTRAI SHRINIKHEDI YADAV. v. THE STATE OF MAHARASHTRA . — Bombay High Court (2004-12-23)
- DATTA MARUTI SALGAR and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- SHAIKH MOHAMMAD ISSAK v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- AHMED HASIM MULANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- DATTA MARUTI SALGAR and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- AHMED HASIM MULANI v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- PARSHURAM KASHINATH CHAUHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- LAXI JAHU MAHALA AND ANOTHER . v. UNION TERRITORY OF DADRA AND NAGAR HAVELI AND ANR. — Bombay High Court (2004-12-22)