LexANOOP V. MOHTA, V.L. ACHLIYA
155 recorded High Court judgment(s) · 2015–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 155 |
Disposal nature
| Disposed Off | 95 |
| Allowed | 19 |
| DISPOSED OFF | 17 |
| Allowed To be withdrawn | 11 |
| (unspecified) | 4 |
| Rule Made Absolute | 3 |
| WITHDRAWN | 1 |
| DISMISSED | 1 |
Recent judgments
- SHRUTI RANJAN CHIKE AND 2 ORS. v. MGM COLLEGE OF ENGINEERING AND TECHNOLOGY AND 2 ORS. — Bombay High Court (2015-09-07)
- COLONEL ANIL KUMAR SHARMA v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2015-08-26)
- LOKMANYA TILAK JANKALYAN SHIKSHAN SANSTHAS LOKMANYA TILAK COLLEGE OF ENGINEERING v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2015-08-14)
- UNAIDED SCHOOL FORUM AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-08-14)
- DR. VIKHE PATIL FOUNDATIONS AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2015-08-14)
- MAHATMA GANDHI MISSIONS INSTITUTE OF MANAGEMENT AND RESEARCH v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AND ORS. — Bombay High Court (2015-08-14)
- KUM. FEHMI MUSHTAK MUKADAM v. STATE OF MAHARASHTRA THROUGH THE SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE DEPT. AND ORS. — Bombay High Court (2015-08-14)
- THE SOUTH INDIAN EDUCATION SOCIETY AND ANR. v. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS. — Bombay High Court (2015-08-14)
- DESH SEVA SAMITI AND ANOTHER v. UNION OF INDIA AND 4 OTHERS — Bombay High Court (2015-08-14)
- BHARATIYA VIDYA BHAVAN, PUNE KENDRA v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY FOR SCHOOL EDUCATION AND SPORTS AND ORS. — Bombay High Court (2015-08-14)