P.R. BORA, ANOOP V. MOHTA

60 recorded High Court judgment(s) · 2016–2017

Courts

Bombay High Court

Disposed Off	29
Allowed	20
Dissmiss For Default/Non-Prosecution	4
Dismissed	3
Rule Made Absolute	2
Rule Discharged	1
Allowed To be withdrawn	1

THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI V.B. SHINDE — Bombay High Court (2017-02-03)
THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI A.P. MARADE — Bombay High Court (2017-02-03)
KANCHAN DEVI KOTHARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)
YOGITA SUBHASH THAKUR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ORS. — Bombay High Court (2017-02-03)
THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI V.J. BHOSALE — Bombay High Court (2017-02-03)
THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI J.M. BANDGAR — Bombay High Court (2017-02-03)
THE PRINCIPAL CHIEF CONSERVATOR OF FOREST and DIRECTOR GENERAL SOCIAL FORESTRY. and ANR v. SHRI RAMKISAN GOVIND BENDRE — Bombay High Court (2017-02-03)
DILIP DINKAR THAKAR v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, TRIBAL DEVELOPMENT DEPT. AND ANR. — Bombay High Court (2017-02-03)
KANCHAN DEVI KOTHARI AND ORS v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)
KANCHAN DEVI KOTHARI AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-02-03)