BHARATI DANGRE, ANOOP V. MOHTA

402 recorded High Court judgment(s) · 2017–2017

Courts

Bombay High Court

402

Allowed	127
Disposed Off	93
Rule Made Absolute	89
DISPOSED OFF	69
Dismissed	6
(unspecified)	5
Rule Discharged	5
Dissmiss For Default/Non-Prosecution	3

JYOTI BHOLENATH GAIKWAD v. STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS — Bombay High Court (2017-11-27)
DR. SHRIRAM OMPRAKASH FAFAT AND ORS. v. THE STATE OF MAHARASHTRA , THROUGH SECRETARY AND ANR. — Bombay High Court (2017-10-06)
SR. LOURDU MARY N AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-09-29)
BEL -AIR COLLEGE OF NURSING (THROUGH THE PRINCIPAL) v. STATE OF MAHARASHTRA, THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2017-09-29)
SHRI. DIGAMBAR GANGARAM MOHITE v. DEVGAD EDUCATION BOARD THROUGH ITS CHAIRAM AND ORS. — Bombay High Court (2017-09-29)
BEL -AIR COLLEGE OF NURSING (THROUGH THE PRINCIPAL) v. STATE OF MAHARASHTRA, THROUGH GOVT. PLEADER AND ORS. — Bombay High Court (2017-09-29)
SR. LOURDU MARY N AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-09-29)
SHRI. DIGAMBAR GANGARAM MOHITE v. DEVGAD EDUCATION BOARD THROUGH ITS CHAIRAM AND ORS. — Bombay High Court (2017-09-29)
SHAPOORJI PALLONJI AND COMPANY PVT. LTD. AND ANR. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-09-28)
RASHITRIYA AROGYA NYAYA SANSHODHAN SANSTHA , THROUGH ITS SECRETARY v. UNION OF INDIA — Bombay High Court (2017-09-28)