LexRANJANA DESAI, ANOOP V. MOHTA
159 recorded High Court judgment(s) · 2005–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 159 |
Disposal nature
| OTHERS DISPOSED OFF | 115 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 19 |
| Disposed Off | 11 |
| DELAY CONDONATED/REJECTED. | 3 |
| APPEAL DISMISSED/CONFIRMED | 3 |
| Rule Made Absolute | 1 |
| RULE DISCHARGED | 1 |
| TRANSFER TO OTHER COURT AT ADMISSION STAGE | 1 |
Recent judgments
- M/S. TRADE WELL AND ORS. v. INDIAN BANK AND ANR. — Bombay High Court (2007-04-02)
- DILIP LOKURAM ARORA v. P. SAMPATH KUMAR AND ORS. — Bombay High Court (2007-03-13)
- BINDU RAMCHANDRA MORE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-12)
- DEEPAK PANDURANG AWASARE AND ANR. v. SANGRAM SHIVAJIRAO PATIL AND ORS. — Bombay High Court (2007-03-12)
- DEEPAK PANDURANG AWASARE AND ANR. v. SANGRAM SHIVAJIRAO PATIL AND ORS. — Bombay High Court (2007-03-12)
- BINDU RAMCHANDRA MORE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-12)
- URMILA HARISHCHANDRA PAL v. THE STATE OF MAHARASHTRA AND — Bombay High Court (2007-03-09)
- JITENKUMAR @JITESH @ TONY v. SHRI.D.SHIVANANDAN — Bombay High Court (2007-03-08)
- MHASAPPA HANUMANIA DHOTRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-03-08)
- RAPID INTEGRATED LOGISTIC LTD. AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-03-08)