LexANOOP V. MOHTA, S.S. PARKAR
112 recorded High Court judgment(s) · 2005–2005
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 112 |
Disposal nature
| OTHERS DISPOSED OFF | 58 |
| APPEAL DISMISSED/CONFIRMED | 21 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 10 |
| APPEAL ALLOWED/REVERSED | 8 |
| PARTLY ALLOWED PARTLY DISMISSED | 7 |
| DELAY CONDONATED/REJECTED. | 3 |
| OTHER DISPOSED OFF | 2 |
| ABATED | 1 |
Recent judgments
- MANISH VIJAY MHASHELKAR v. THE STATE OF MAHARASHTRA AND ORS . — Bombay High Court (2005-09-30)
- BAPUSO SHRIPATI YADAV v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-09-29)
- PRAKASH SHARMA S/O BN SHARMA v. THE UNION OF INDIA AND ORS . — Bombay High Court (2005-09-29)
- NOCHUR R. VASUDEVAN v. THE UNION OF INDIA AND ORS. — Bombay High Court (2005-09-29)
- UMAR ISMAIL MACHIWALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-29)
- SABYASACHI JYOTI S/O. C.P. JYOTI v. THE UNION OF INDIA AND ORS. — Bombay High Court (2005-09-29)
- BAPUSO SHRIPATI YADAV v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-09-29)
- MOHD. YASIN MOHD. DOSSA AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-09-27)
- ABIDA MOHAMMED DOSSA v. UNION OF INDIA AND ORS. — Bombay High Court (2005-09-27)
- SUJATA RANDEEP MORE v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-27)