LexRETIRED JUDGE, ANOOP V. MOHTA
50 recorded High Court judgment(s) · 2004–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 50 |
Disposal nature
| DISPOSED OFF | 28 |
| Disposed Off | 7 |
| INFRUCTIOUS | 5 |
| WITHDRAWN | 3 |
| DISMISSED | 1 |
| ABSOLUTE | 1 |
| Allowed To be withdrawn | 1 |
| REJECTED | 1 |
Recent judgments
- ZILLA VIDYA VIKAS MANDAL, PUNE AND ORS v. THE EDUCATION OFFICER (SECONDARY), YASHWANTRAO CHAVAN BHAVAN AND ORS — Bombay High Court (2011-12-21)
- SHRI. VASANTRAO YASHWANT DORGE PATIL v. ZILLA VIDYA VIKAS MANDAL, PUNE THROUGH SECRETARY, SHRI. VASANT SAKHARAM DAREKAR AND ORS — Bombay High Court (2011-12-21)
- MAHARASHTRA STATE ROAD TRANSPORT CORPORTATION v. THE COLECTOR MUMBAI SUBURBAN DIVISION AND 6 ORS. — Bombay High Court (2011-12-05)
- SHRI SIDDHIVINAYAK BUILD HEIGHTS PVT. LTD. v. THE STATE OF MAHARASHTRA AND 6 ORS. — Bombay High Court (2011-12-05)
- DHANAJI K. PATIL AND ORS. v. THE MANAGING DIRECTOR, CIDCO AND ANR. — Bombay High Court (2011-11-29)
- SATRAM SINGH v. THE UNION OF INDIA AND ORS. — Bombay High Court (2011-11-22)
- THE NATIONAL WIRE HEALD WORKS PVT. LTD. v. THE STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2011-11-17)
- M/S. MARCONI ENGINEERING COMPANY v. CONTROLLER OF ACCOMMDATION AND ANR. — Bombay High Court (2011-10-20)
- VILAS VARDHAMANRAO SANGHAI v. THE STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2011-10-10)
- NARESHKUMAR N.ADNANI v. BRIHAN MUMBAI ELECTRIC SUPPLY AND TRANSPORT UNDERTAKING (BEST) AND ANR., — Bombay High Court (2011-09-22)