LexD.B. BHOSALE, . RANJANA DESAI
408 recorded High Court judgment(s) · 2005–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 408 |
Disposal nature
| OTHERS DISPOSED OFF | 162 |
| Disposed Off | 104 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 40 |
| Allowed | 29 |
| Dismissed | 14 |
| DISPOSED OFF | 9 |
| Granted | 7 |
| APPEAL DISMISSED/CONFIRMED | 6 |
Recent judgments
- DEEPALI B.PRATAPE v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2009-07-09)
- DEEPALI B.PRATAPE v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2009-07-09)
- JAYANT L. PAI AND ANR. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2009-01-15)
- M/S. TOLIA INDUSTRIES v. ENGINEERING AND METAL WORKERS UNION (AITUC OFFICE) — Bombay High Court (2008-07-24)
- BHAVARLAL BHIKAMCHAND JAIN v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-06-30)
- SHAKUNTALA BUGAJI WAGHMODE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-10-18)
- REKHA UMESH SHETTY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-07-17)
- DHANRAJ NATHURAM ASWANI v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2007-06-29)
- ANANT CHANDRU WAKE v. SUPERINTENDENT, KOLHAPUR AND ORS. — Bombay High Court (2007-06-29)
- MR. SATYANARAYAN AGARWAL v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2007-06-28)