LexA.S. OKA, . RANJANA DESAI
209 recorded High Court judgment(s) · 2004–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 209 |
Disposal nature
| DISPOSED OFF | 125 |
| OTHERS DISPOSED OFF | 24 |
| APPEAL DISMISSED/CONFIRMED | 23 |
| RULE DISCHARGED | 14 |
| WITHDRAWN | 5 |
| RULE ABSOLUTE | 4 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 3 |
| Allowed | 2 |
Recent judgments
- BABAN SHANKAR GITE v. SULOCHANA MARUTI SHINDE AND ORS. — Bombay High Court (2009-10-05)
- MUNICIPAL CORPN. OF GR. MUMBAI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-02-14)
- GAJANAN V. RANE v. THE COMMISSIONER OF B. M. C. AND ORS. — Bombay High Court (2006-01-31)
- BARKATALI K. SURANI v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-01-13)
- KUNDLIK M. MOHAN v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-01-13)
- PROF.RAMESH V. PADHYE and ORS. v. THE STATE OF MAHARASHTRA andORS. — Bombay High Court (2006-01-13)
- PANDURANG TUKARAM BHAGAT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-01-13)
- PRAKASH R. DESAI v. STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2006-01-13)
- VIRAJ R. NAIK v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-01-13)
- KRISHNA MISHRA v. UNION OF INDIA AND ANR. — Bombay High Court (2006-01-13)