LexMANISH PITALE, ANOOP V. MOHTA
151 recorded High Court judgment(s) · 2017–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 151 |
Disposal nature
| Disposed Off | 71 |
| Rule Discharged | 31 |
| Rule Made Absolute | 25 |
| Allowed | 15 |
| Dismissed | 3 |
| (unspecified) | 2 |
| DISPOSED OFF | 2 |
| Allowed To be withdrawn | 1 |
Recent judgments
- KAMLAKAR BHIMRAO PATIL v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION — Bombay High Court (2017-11-30)
- KAMLAKAR BHIMRAO PATIL v. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION — Bombay High Court (2017-11-30)
- M/S. GHODAWAT FOODS INTERNATIONAL PVT. LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-11-29)
- M/S. GHODAWAT FOODS INTERNATIONAL PVT. LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2017-11-29)
- SHRI. AJAY RAJENDRA PAWAR v. THE COLLECTOR, AHMEDNAGAR AND ANR. — Bombay High Court (2017-11-28)
- SHRI. SANTOSH SADASHIV MINDE v. THE COLLECTOR, AHMEDNAGAR AND ANR. — Bombay High Court (2017-11-28)
- SHRI. FULCHAND KONDIBA KHADE v. THE COLLECTOR, AHMEDNAGAR AND ANR. — Bombay High Court (2017-11-28)
- VITTHAL MAHADEO SHINDE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2017-11-27)
- KADWA SAHAKARI SAKHAR KARKHANA LIMITED v. THE UNION OF INDIA AND ORS. — Bombay High Court (2017-11-27)
- GAJANAN SHANTARAM ANAOKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-11-27)