BILAL NAZKI, ANOOP V. MOHTA

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

Courts

Bombay High Court

273

OTHERS DISPOSED OFF	225
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	16
RULE ABSOLUTE	6
RULE DISCHARGED	6
APPEAL ALLOWED/REVERSED	6
OTHER DISPOSED OFF	4
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	3
Dismissed	2

SURESH TIMAPPA SHETTY v. THE STATE OF MAHARASHTRA (DCB,CID, UNIT VI MUMBAI) — Bombay High Court (2009-11-05)
DUNGAR @ RAVI MOHAN SAPHARIA v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-04-28)
ANIL KOTHARI . S/O. NARENDRASINGAJI KOTHARI . v. C.B.I., EOW, MUMBAI AND ANR — Bombay High Court (2009-04-09)
CHARU K. MEHTA v. VIJAY K. MEHTA AND ORS — Bombay High Court (2009-03-21)
VIJAY NATHALAL GOHIL and ORS. v. STATE OF MAHARASHTRA — Bombay High Court (2009-03-21)
KARIMA MUJIB SHAH @ SHAIKH v. HASAN GAFOOR AND ORS. — Bombay High Court (2009-03-02)
GEETABAI MARUTI KUNDALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-02-09)
GEETA SATISHKUMAR BATRA AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-02-09)
IBTESAM MOHAMED ASLAM KASHMIRI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-02-09)
USHA DHIRAJ VARIA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2009-02-09)