LexNITIN JAMDAR, ANOOP V. MOHTA
292 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 292 |
Disposal nature
| Disposed Off | 171 |
| Allowed To be withdrawn | 23 |
| Rule Discharged | 22 |
| Dissmiss For Default/Non-Prosecution | 21 |
| Allowed | 17 |
| (unspecified) | 15 |
| Rule Made Absolute | 14 |
| Dismissed | 7 |
Recent judgments
- SANJAY MARUTI KAMBLE v. THE COMMANDANT - CENTRAL INDUSTRIAL SECURITY FORCE AND ORS. — Bombay High Court (2014-12-24)
- SANJAY MARUTI KAMBLE v. THE COMMANDANT - CENTRAL INDUSTRIAL SECURITY FORCE AND ORS. — Bombay High Court (2014-12-24)
- THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY (FOREST), REVENUE AND FOREST DEPT. AND ANR. v. SHRI. DADARAO BAJIRAO KHANDAGALE — Bombay High Court (2014-12-23)
- RAVINDRA KUMAR CHANDRADEV JAISWAR AND ORS v. MUMBAI VEGETABLE MARKET UNPROTECTED, LABOUR BOARD, MUMBAI AND ORS — Bombay High Court (2014-12-23)
- THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY (FOREST), REVENUE AND FOREST DEPT. AND ORS. v. SMT. RAJASHREE PRAKASH DALAVI — Bombay High Court (2014-12-23)
- JAGDISH REVANSIDDHA PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-12-23)
- THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY (FOREST), REVENUE AND FOREST DEPT. AND ANR. v. SHRI. SHRIKANT YASHWANT KULKARNI — Bombay High Court (2014-12-23)
- JAGDISH REVANSIDDHA PATIL v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-12-23)
- THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY (FOREST), REVENUE AND FOREST DEPT. AND ANR. v. SHRI. SHRIKANT YASHWANT KULKARNI — Bombay High Court (2014-12-23)
- THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY (FOREST), REVENUE AND FOREST DEPT. AND ANR. v. SHRI. DADARAO BAJIRAO KHANDAGALE — Bombay High Court (2014-12-23)