LexB.H. MARLAPALLE, ANOOP V. MOHTA
249 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 249 |
Disposal nature
| OTHERS DISPOSED OFF | 156 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 29 |
| TRIAL BE EXPEDITED | 17 |
| OTHER DISPOSED OFF | 12 |
| RULE ABSOLUTE | 9 |
| APPEAL ALLOWED/REVERSED | 7 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 7 |
| PARTLY ALLOWED PARTLY DISMISSED | 3 |
Recent judgments
- THE STATE OF MAHARASHTRA . v. RAJU UMAKANT BAJE . and ANOTHER . — Bombay High Court (2010-10-19)
- KETAN K. TIRODKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-04)
- NITIN ANANT UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- NITIN ANANT UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- THE STATE OF MAHARASHTRA v. ANANT SHANTARAM UPADE and ORS. — Bombay High Court (2010-09-09)
- THE STATE OF MAHARASHTRA v. ANANT SHANTARAM UPADE and ORS. — Bombay High Court (2010-09-09)
- AMRUT SHANTARAM UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- ANANT SHANTARAM UPADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-09-09)
- THE STATE OF MAHARASHTRA v. YUSUF ISMAIL SHAIKH AND ANOTHER. — Bombay High Court (2010-08-31)
- NOOR MOHAMMAD ABDUL GAFUR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-08-18)