LexR.S. MOHITE, F.I. REBELLO
2,071 recorded High Court judgment(s) · 2000–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2071 |
Disposal nature
| DISPOSED OFF | 1473 |
| ABSOLUTE | 338 |
| DISMISSED | 91 |
| DISPOSED AT ADMISSION STAGE | 35 |
| Disposed Off | 30 |
| Rule Made Absolute | 21 |
| OTHERS DISPOSED OFF | 17 |
| JUDGEMENT | 10 |
Recent judgments
- MALVAN MUNICIPAL COUNCIL v. ANJALI DATTATRAYA PAI AND ORS. — Bombay High Court (2010-03-11)
- SHRIKRISHNA VASUDEO DESHPANDE v. DISTRICT REHABILITATION OFFICER, SATARA AND ORS. — Bombay High Court (2010-03-11)
- MALVAN MUNICIPAL COUNCIL v. ANJALI DATTATRAYA PAI AND ORS. — Bombay High Court (2010-03-11)
- YASHODA SADASHIV BHOIR AND ORS. v. JAGDISH KISAN PATIL AND ORS. — Bombay High Court (2010-03-11)
- SHRI SWAMI SAMARTH APANG SEVA MANDAL AND ANR. v. ASHOK SHRIMANT GHODEGAON AND ORS., — Bombay High Court (2010-03-11)
- HINDALCO INDUSTRIES LTD v. THE COMMISSIONER OF INCOME TAX VI MUMBAI — Bombay High Court (2009-11-21)
- HINDALCO INDUSTRIES LTD v. THE COMMISSIONER OF INCOME TAX VI MUMBAI — Bombay High Court (2009-11-21)
- HINDALCO INDUSTRIES LTD v. THE COMMISSIONER OF INCOME TAX VI MUMBAI — Bombay High Court (2009-11-21)
- THE COMMISSIONER OF INCOME TAX - 1 MUMBAI v. WEST COAST PAPER MILLS LTD — Bombay High Court (2009-11-21)
- ITO WARD (3) (1) v. M/S. SHASHI INVESTMENT AND FINANCE LTD — Bombay High Court (2009-11-21)