LexNITIN JAMDAR, A.S. OKA
35 recorded High Court judgment(s) · 2013–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 35 |
Disposal nature
| Disposed Off | 14 |
| Rejected | 5 |
| DISPOSED OFF | 4 |
| WITHDRAWN | 3 |
| Rule Discharged | 2 |
| OTHERS DISPOSED OFF | 2 |
| Allowed | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- MRS. SANGEETA VIKAS CHACHALE AND ORS v. ASST. ELECTION COMMISSION OFFICER, SOUTH CENTRAL MUMBAI LOK SABHA CONSTITUENCY AND ORS — Bombay High Court (2019-04-24)
- PRAKASH AGRAWAL v. NAHAR AMRIT SHAKTI-R 2 SECTOR RESIDENTS WELFARE ASSOCIATION AND 19 ORS — Bombay High Court (2018-02-02)
- MANOJ JALAMCHAND OSWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-04-16)
- MISS. PRONOTI VYAS v. STATE OF MAHARASHTRA THROUGH OFFICE OF THE PUBLIC PROSECUTOR AND ORS — Bombay High Court (2015-10-06)
- MANOJ JALAMCHAND OSWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-10-06)
- YOGESH BHAGWANDAS MEHTA v. UDAY HARILAL JOSHI — Bombay High Court (2015-07-10)
- MANOJ JALAMCHAND OSWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-06-25)
- MR. GOVIND LAXMAN BIDGAR AND ORS v. MS. PRONOTI VYAS — Bombay High Court (2015-04-08)
- MR. GOVIND LAXMAN BIDGAR AND ORS v. MS. PRONOTI VYAS — Bombay High Court (2015-04-08)
- RACHNA SWAPNIL SAGAR v. SWAPNIL SAGAR — Bombay High Court (2014-07-10)