LexD.Y. CHANDRACHUD, ANOOP V. MOHTA
295 recorded High Court judgment(s) · 2010–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 295 |
Disposal nature
| Disposed Off | 149 |
| Rule Made Absolute | 61 |
| Dismissed | 45 |
| Allowed | 24 |
| Rule Discharged | 3 |
| Allowed To be withdrawn | 3 |
| (unspecified) | 3 |
| Granted | 2 |
Recent judgments
- MR. BHIMRAO PRABHAKR KAMBLE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- MR. BHIMRAO PRABHAKR KAMBLE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- MR. BHIMRAO PRABHAKR KAMBLE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- MR. VINOD WAMAN AMANE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- MR. VINOD WAMAN AMANE v. THE STATE OF MAHARASHTRA THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- MR. BHIMRAO PRABHAKR KAMBLE v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPT AND ORS — Bombay High Court (2013-05-03)
- RANGADAS SWAMI SHIKSHAN VIKAS MANDAL THROUGH CHAIRMAN SHRI. SHREEPRAKASH CHANDMAL v. EDUCATION OFFICER, PUNE ZILLA PARISHAD, PUNE AND ORS — Bombay High Court (2013-05-03)
- BULLS VENTURA PRIVATE LIMITED v. MRS. ASHA MEHTA AND ORS — Bombay High Court (2012-03-30)
- VAISHALI MADAN SHINDE AND ORS v. NAMAN AND ASSOCIATES THROUGH JAYSINGHRAO SHITOLE AND ORS — Bombay High Court (2012-03-30)
- KHUSHALCHAND BHAIRULAL VARMA v. HIGH COURT OF JUDICATURE AT BOMBAY AND ORS. — Bombay High Court (2011-08-08)