K.R. SHRIRAM, ANOOP V. MOHTA

456 recorded High Court judgment(s) · 2015–2017

Courts

Bombay High Court

456

Disposed Off	244
Rule Made Absolute	139
Allowed	32
Allowed To be withdrawn	21
(unspecified)	11
Rule Discharged	6
Rejected	2
Dissmiss For Default/Non-Prosecution	1

STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SCHOOL EDU. DEPT. AND ANR. v. MRS. DEEPALI LAVOO ACHREKAR AND ANR. — Bombay High Court (2017-11-22)
STATE OF MAHARASHTRA THROUGH ITS SECRETARY, SCHOOL EDU. DEPT. AND ANR. v. MRS. DEEPALI LAVOO ACHREKAR AND ANR. — Bombay High Court (2017-11-22)
GOUR CHANDRA DUTA v. UNION OF INDIA THROUGH THE GENERAL MANAGER AND ORS. — Bombay High Court (2016-02-11)
GOUR CHANDRA DUTA v. UNION OF INDIA THROUGH THE GENERAL MANAGER AND ORS — Bombay High Court (2015-11-26)
GOUR CHANDRA DUTA v. GENERAL MANAGER AND ORS. — Bombay High Court (2015-10-23)
MRS. MADHURI PRAFUL PATIL v. THE STATE OF MAHARASHTRA, THROUGH SECRETARY, INDUSTRY, ENERGY AND LABOUR DEPT AND ANR — Bombay High Court (2015-08-14)
SMT. KASHIBAI NAVALE MEDICAL COLLEGE AND HOSPITAL v. MEDICAL COUNCIL OF INDIA AND ORS. — Bombay High Court (2015-05-08)
SMT. KASHIBAI NAVALE MEDICAL COLLEGE AND HOSPITAL v. MEDICAL COUNCIL OF INDIA AND ORS. — Bombay High Court (2015-05-08)
SMT. KASHIBAI NAVALE MEDICAL COLLEGE AND HOSPITAL v. MEDICAL COUNCIL OF INDIA AND ORS. — Bombay High Court (2015-05-08)
SMT. KASHIBAI NAVALE MEDICAL COLLEGE AND HOSPITAL v. MEDICAL COUNCIL OF INDIA AND ORS. — Bombay High Court (2015-05-08)