ANOOP V. MOHTA, V.C. DAGA

67 recorded High Court judgment(s) · 2009–2009

Courts

Bombay High Court

ABSOLUTE	27
Allowed To be withdrawn	12
DISPOSED OFF	8
WITHDRAWN	7
Rule Made Absolute	3
Admitted and Disposed Off	3
Dismissed	3
Dissmiss For Default/Non-Prosecution	2

NB SUB REGI K S v. UNION OF INDIA AND ORS — Bombay High Court (2009-04-13)
UNION OF INDIA AND ORS. v. VASANTI EKNATH KOLEKAR — Bombay High Court (2009-04-13)
SHRI RAJENDRA BABAN BABAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-04-13)
SAKHARAM RAMA SONAVANE v. THE SPECIAL LAND ACQUISITION OFFICER AND ORS. — Bombay High Court (2009-04-13)
DR. ABDUR RAHIM UNDRE v. KOKAN MERCANTILE CO-OP.BANK LTD. AND ORS. — Bombay High Court (2009-04-13)
UNION OF INDIA AND ORS. v. GAJANAN JAYRAM GOTHOSKAR — Bombay High Court (2009-04-13)
UNION OF INDIA AND ORS. v. GAJANAN JAYRAM GOTHOSKAR — Bombay High Court (2009-04-13)
SHRI RAJENDRA BABAN BABAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-04-13)
THE BANK OF RAJASTHAN LTD., v. S.M.HOLDING and FINANCE PVT.LTD. and ORS. — Bombay High Court (2009-04-13)
SAYYAD AHMAD SHAIKH v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-04-13)