LexS.S. PARKAR, ANOOP V. MOHTA
121 recorded High Court judgment(s) · 2005–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 121 |
Disposal nature
| OTHERS DISPOSED OFF | 76 |
| APPEAL DISMISSED/CONFIRMED | 22 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 7 |
| APPEAL ALLOWED/REVERSED | 7 |
| PARTLY ALLOWED PARTLY DISMISSED | 4 |
| ABATED | 2 |
| OTHER DISPOSED OFF | 2 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- M/S. FLAIR CLOTHING FASHIONS v. THE STATE OF MAHARASHTRA — Bombay High Court (2006-06-08)
- SATISH VASANT HOLKAR AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-29)
- SAROJ KUMAR OJHA S/O. CHAKARDHAR OJHA v. THE UNION OF INDIA AND ORS — Bombay High Court (2005-09-29)
- SARMAT BEG KHALIL BEG @ KALU v. UMAR MOHD. HANIF SHAIKH AND ORS. — Bombay High Court (2005-09-29)
- NANDAKUMAR VISHWANATH NAKATEE @ NANDU v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-29)
- NITIN PURUSHOTTAM REDIJ v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-29)
- PRAVIN C. SURVE v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-29)
- MASTER SURESH NAMBIAR v. THE UNION OF INDIA AND ORS. — Bombay High Court (2005-09-29)
- SURESH TALERA v. THE STATE OF MAHARASHTRA — Bombay High Court (2005-09-28)
- SHAHNAWAZ MUSTAFA DOSSA AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-09-27)