A.M. BADAR, RANJIT MORE

58 recorded High Court judgment(s) · 2016–2018

Courts

Bombay High Court

OTHERS DISPOSED OFF	40
(unspecified)	9
DELAY CONDONATED/REJECTED.	3
ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE	2
RULE ABSOLUTE	1
By Transfer	1
BAIL GRANTED	1
Disposed Off	1

KARNIK KALPESH SHAH AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2018-09-14)
SANTOSH M. MISHRA v. GOVERNMENT OF MAHARASHTRA AND ANR — Bombay High Court (2018-09-14)
SHAILESH RAMASHRAY UPADHYAY v. SLUM REHABILITATION AUTHORITY AND 3 OTHERS — Bombay High Court (2018-04-26)
HARNISHBHAI CHIMANBHAI PATEL v. THE COLLECTOR , THANE AND ORS. — Bombay High Court (2018-04-26)
SHRI. ANNA KISHANRAO MORE v. STATE OF MAHARASHTRA , THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2018-04-26)
SANJEEVA RAO v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-25)
THE CHEMBUR EESH KRIPA CO-OPERATIVE HOUSING SOCIETY v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-25)
LAL ARJANDAS SADHWANI AND ORS v. STATE OF MAHARASHTRA — Bombay High Court (2017-04-25)
BHARDWAJ YADAVRAO PAGARE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-25)
SUNIL SUDHAKAR KHOT v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-04-25)