LexMOHIT S. SHAH, . AKIL KURESHI
111 recorded High Court judgment(s) · 2006–2008
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 111 |
Disposal nature
| 38-RULE ABSOLUTE/ALLOWED @ FH | 32 |
| 26-DISMISSED @ ADM.STAGE | 30 |
| 35-ANY OTHER MODE @ ADM.STAGE | 25 |
| 46-ANY OTHER MODE @ FH | 18 |
| (unspecified) | 3 |
| 44-PARTLY ALLOWED @ FH | 2 |
| 42-RULE DISCHARGED @ FH | 1 |
Recent judgments
- JYOTI SANJEEV PROPRIETOR - JYOTI TRANSPORT v. BHARAT PETROLEUM CORPORATION LIMITED THRO' TERRITORY MANAGER — Gujarat High Court (2008-05-16)
- CASTROL INDIA LIMITED v. UNION OF INDIA — Gujarat High Court (2008-04-21)
- JITENDRA TEXTILES v. ASSISTANT COMMISSIONER CENTRAL EXCISE & CUSTOMS — Gujarat High Court (2008-04-16)
- AJAY TEXTILES v. ASSISTANT COMMISSIONER CENTRAL EXCISE & CUSTOMS — Gujarat High Court (2008-04-16)
- MESSRS MUSTAN TAHERBHAI v. UNION OF INDIA — Gujarat High Court (2008-04-10)
- POOJA PRAKASHAN THRO' PARTNER DHARAMCHAND SHAH v. STATE OF GUJARAT THRO' SECRETARY — Gujarat High Court (2008-04-09)
- GABAJI R/O MEHSANA v. UNION OF INDIA — Gujarat High Court (2007-03-28)
- ALLARUBHABHAI JETABHAI v. HARUNBHAI JUSABBHAI — Gujarat High Court (2007-03-23)
- NATIONAL INSURANCE CO. v. RAMILABEN CHINUBHAI PARMAR (DARJI) — Gujarat High Court (2007-03-21)
- BHOLANATH KALICHARAN CHAUBE v. DISTRICT SUPDT OF POLICE — Gujarat High Court (2007-03-21)