LexV.C. DAGA, . MRIDULA BHATKAR
200 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 200 |
Disposal nature
| Disposed Off | 56 |
| Allowed To be withdrawn | 46 |
| Dismissed | 34 |
| Rule Made Absolute | 22 |
| Allowed | 20 |
| Dissmiss For Default/Non-Prosecution | 7 |
| Rejected | 4 |
| Admitted and Disposed Off | 3 |
Recent judgments
- THE DEPUTY DIRECTOR OF EDUCATION AND ANR,. v. JAI YASHWANT MANE AND ORS. — Bombay High Court (2010-08-03)
- M/S. MEHTA ASSOCIATES v. RUPEE CO-OPERATIVE BANK LTD.AND ORS. — Bombay High Court (2009-10-08)
- SANGLI URBAN CO-OPERATIVE BANK LTD. v. SARVA SHRAMIK SANGH AND ORS. — Bombay High Court (2009-10-08)
- PLANTINUM SQUARE TRUST v. THE CITY INDUSTRIAL DEVELOPMENT CORPORATION AND ANOTHER — Bombay High Court (2009-09-01)
- POPCORN ENTERAINMENT CORPORATION AND ANR. v. THE CITY INDUSTRIAL DEVELOPMENT CORPORATION AND ANR. — Bombay High Court (2009-09-01)
- M/S. GUJRAT AMBUJA CEMENT LTD. v. C. VARGHESE and ANR. — Bombay High Court (2009-08-17)
- 1. M/S. CHHAYA CUT PIECE HOUSE, MUMBAI. AND 4 OTHERS. v. MULCHAND RAMJI SAIYA, MUMBAI. — Bombay High Court (2009-08-17)
- VIJAYKUMAR DEVRAJ MEHTA v. RUPEE CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-06-12)
- M/S. MEHTA ASSOCIATES v. RUPEE CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-06-12)
- VIJAYKUMAR DEVRAJ MEHTA v. RUPEE CO-OPERATIVE BANK LTD. AND ORS. — Bombay High Court (2009-06-12)