LexR.M.S. KHANDEPARKAR, ANOOP V. MOHTA
24 recorded High Court judgment(s) · 2005–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 24 |
Disposal nature
| Dismissed | 9 |
| Disposed Off | 6 |
| Allowed | 5 |
| Rejected | 2 |
| OTHERS DISPOSED OFF | 1 |
| Dismissed for non-complying conditional Order | 1 |
Recent judgments
- SHRI.DIPAK C.CHAVAN v. SMT.VANDANA D.CHAVAN — Bombay High Court (2008-08-25)
- SANJAY KRISHNA GAIKWAD v. THE SECRETARY, BHARATI VIDYAPEETH AND ORS. — Bombay High Court (2005-09-16)
- RAJENDRA BABULAL MALU AND ANR. v. SIR WILLIUM WANLESS CHEST HOSPITAL AND ORS. — Bombay High Court (2005-08-02)
- SAHAKARI SAKHAR KARKHANA LTD.,SONAI DIST.A'NAGAR. v. STATE BANK OF INDIA and ANR. — Bombay High Court (2005-08-02)
- SHRI VILAS SRATANCHAND SHAH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2005-08-02)
- SHRI VILAS SRATANCHAND SHAH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2005-08-02)
- SHRI MUKUND SHANKAR SHINDE v. SOU. SHILA MUKUND SHINDE — Bombay High Court (2005-08-02)
- RAMCHANDRA KANU CHIMANE (DECD.) v. STATE OF MAHARASHTRA — Bombay High Court (2005-06-21)
- THE NEW INDIA ASSURANCE CO. LTD. v. JAYASHRI BHONDVE and ORS. — Bombay High Court (2005-06-21)
- union of india and another v. 1. miss navaz phiroze anklesaria and other — Bombay High Court (2005-06-21)