LexD.K. DESHMUKH, ANOOP V. MOHTA
291 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 291 |
Disposal nature
| Disposed Off | 140 |
| Rejected | 66 |
| Rule Made Absolute | 20 |
| Dismissed | 15 |
| Allowed To be withdrawn | 13 |
| Admitted and Disposed Off | 12 |
| Granted | 11 |
| Allowed | 8 |
Recent judgments
- MOHD. SHAKEEL QURESHI AND ANR. v. THE CHARITY COMMISSIONER AND ORS. — Bombay High Court (2012-03-02)
- MR. JYOTIRAO JAGANNATH JADHAV AND ORS v. THE EDUCATION OFFICER, ZILLA PARISHAD (SECONDARY), NASHIK AND ORS — Bombay High Court (2012-01-23)
- SHRI. GANPAT JAGANNATH PADARI v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, SCHOOL EDUCATION DEPT AND ORS — Bombay High Court (2012-01-23)
- JAWAHAR EDUCATIN SOCIETY AND ANR. v. THE STATE OF MAHARASHRA AND ORS. — Bombay High Court (2012-01-23)
- SHRI. DHIWARE SUPADU BHAGAJI v. DANG SEVA MANDAL, NASHIK THROUGH PRESIDENT /SECRETARY AND ORS — Bombay High Court (2012-01-23)
- SHRI. SUBHASH V. CHARI AND ORS v. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF DEFENCE (NAVY) AND ORS — Bombay High Court (2012-01-23)
- SHRI. DHIWARE SUPADU BHAGAJI v. DANG SEVA MANDAL, NASHIK THROUGH PRESIDENT /SECRETARY AND ORS — Bombay High Court (2012-01-23)
- MR. JADHAV SHEKHAR KHANDERAO v. THE MAHATMA JYOTIBA PHULE EDUATION SOCIETY, MUNJWAD AND ORS — Bombay High Court (2012-01-23)
- MR. JAGTAP TUSHAR SUBHASH v. THE MAHATMA JYOTIBA PHULE EDUATION SOCIETY, MUNJWAD AND ORS — Bombay High Court (2012-01-23)
- SHRI. SHEWALA RAVINDRA BALIRAM v. THE MAHATMA JYOTIBA PHULE EDUATION SOCIETY, MUNJWAD AND ORS — Bombay High Court (2012-01-23)