ANOOP V. MOHTA, V.G. PALSHIKAR

96 recorded High Court judgment(s) · 2004–2005

Courts

Bombay High Court

APPEAL DISMISSED/CONFIRMED	24
OTHERS DISPOSED OFF	18
APPEAL ALLOWED/REVERSED	16
RULE DISCHARGED	9
DELAY CONDONATED/REJECTED.	7
APPEAL DISMISSED AT ADMISSION STAGE	5
PARTLY ALLOWED PARTLY DISMISSED	5
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	5

RAGHUNATH @ JYOTIRAM TUKARAM KACHARE @ SURYAWANSHI v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-10-20)
SHRI SANTOSH B. PUTHRAN v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2004-11-05)
NAFIS TAUFIQ SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
MAKARANAND MANOHAR NIKAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
SHIVAJI @ SHIVA SITARAM BETURKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
ANIL SAINATH CHOWDHARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-04)
MUKUND TUKARAM KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-03)
PRAKASH NARAYAN SHETTY v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2004-11-03)
SOMLING RAMANNA PATRIGIDA v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-11-03)
PANSINGH MAHASINGH THAKUR . v. THE STATE OF MAHARASHTRA . — Bombay High Court (2004-11-03)