LexA. K. MENON, RANJIT MORE
52 recorded High Court judgment(s) · 2016–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 52 |
Disposal nature
| OTHERS DISPOSED OFF | 46 |
| OTHER DISPOSED OFF | 2 |
| (unspecified) | 2 |
| TRIAL BE EXPEDITED | 1 |
| OTHERS (DISPOSE/DISMISSED for court disposal) | 1 |
Recent judgments
- VIVEK NAVIN @ VIVEKKUMAR NAUINCUMAR v. THE STATION HOUSE OFFICER, CPS MOTI DAMAN AND ORS. — Bombay High Court (2016-01-20)
- ASLAM SAYYED JEHANGIR SAYYED AND ORS v. FARAH SAYYED AND ANR — Bombay High Court (2016-01-20)
- VINOD NAYAK AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-01-20)
- GOVIND BALWANT PATIL v. SYNDICATE BANK AND ORS — Bombay High Court (2016-01-20)
- ADAM BABA BAWAB QURESHI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-20)
- MAYURESH SHAMKANT PATIL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-20)
- NEELAM ASHISH NARSARIA AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-20)
- JAYESH CHANDRAKANT MIRANI v. NILESH BHAVANJI KATIRA AND ANR — Bombay High Court (2016-01-20)
- USHA VIJAY NARSARIA AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-20)
- I. LALITHA RAO v. ST. XAVIER'S GROUP SCHOOLS AND ORS — Bombay High Court (2016-01-20)