LexS.B. MHASE, ANOOP V. MOHTA
85 recorded High Court judgment(s) · 2004–2004
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 85 |
Disposal nature
| OTHERS DISPOSED OFF | 45 |
| DELAY CONDONATED/REJECTED. | 22 |
| APPEAL DISMISSED AT ADMISSION STAGE | 9 |
| OTHER DISPOSED OFF | 3 |
| APPEAL ALLOWED/REVERSED | 3 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 1 |
| APPEAL DISMISSED/CONFIRMED | 1 |
Recent judgments
- BABOO RAMCHANDRA SHINDE AND ORS. v. STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- YASIR ZAKI KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- BABOO RAMCHANDRA SHINDE AND ORS. v. STATE OF MAHARASHTRA — Bombay High Court (2004-12-23)
- BAPU SHRIPATI YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-22)
- VISHNU BHAGWAN KADAM v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-22)
- JALINDER @ KARTARSING JAYSING SATHE-PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-22)
- JAMBA RAMCHANDRA TIRMARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-22)
- THE STATE OF MAHARASHYTRA v. MEHBOOB IBRAHIM SHAIKH and ANR. — Bombay High Court (2004-12-22)
- THE STATE OF MAHARASHTRA v. KESHAV SHANKAR PAWAR and ORS. — Bombay High Court (2004-12-22)
- LAHU NARAYAN BETURKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2004-12-22)