LexBHARATI DANGRE, RANJIT MORE
1,541 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1541 |
Disposal nature
| OTHERS DISPOSED OFF | 969 |
| Disposed Off | 200 |
| RULE ABSOLUTE | 128 |
| (unspecified) | 67 |
| Dismissed | 65 |
| DISPOSED OFF | 33 |
| Allowed To be withdrawn | 21 |
| OTHER DISPOSED OFF | 13 |
Recent judgments
- MRS. PRADNYA AJAY GAWAI v. THE STATE OF MAHARASHTRA THROUGH THE SECRETARY, RURAL DEVELO. AND WATER CONSERVATION DEPT. AND ORS. — Bombay High Court (2019-11-29)
- AONE LAND DEVELOPERS v. THE STATE OF MAHARASHTRA , THROUGH THE PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2019-11-20)
- RAGHULEELA BUILDERS PRIVATE LIMITED AND ANR v. THE MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY (MMRDA) AND 4 ORS — Bombay High Court (2019-11-20)
- SHWETAMBARI VASANTRAO BHOSALE v. MAKARAND SUBHASH DAGADKHAIR AND ORS — Bombay High Court (2019-10-17)
- MRUDULA LAXMIKANT ANDE v. MAKRAND SUBHASH DAGADKHAIR AND ORS — Bombay High Court (2019-10-17)
- SHAKUNTALA SHEENA SHETTY v. MAHARASHTRA PUBLIC SERVICE COMMISSION AND ORS — Bombay High Court (2019-10-17)
- MAKRAND SUBHASH DAGADKHAIR v. THE STATE OF MAHARASHTRA, THR. SECRETARY AND ORS. — Bombay High Court (2019-10-17)
- MAHARASHTRA PUBLIC SERVICE COMMISSION THRU SECRETARY v. MAKRAND SUBHASH DAGADKHAIR AND ORS — Bombay High Court (2019-10-17)
- VIJAYMALA MAHADEO PAWAR v. MAKRAND SUBHASH DAGADKHAIR AND ORS — Bombay High Court (2019-10-17)
- ADANI ENTERPRISES LIMITED AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2019-10-17)