LexD.B. BHOSALE, RANJIT MORE
44 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 44 |
Disposal nature
| OTHERS DISPOSED OFF | 25 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 17 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 2 |
Recent judgments
- SURENDRA @ APPA S/O NARAYAN CHIKHALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-23)
- JESSIE STANNY THRIKHOTALA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-23)
- CHETNA VARDHMAN SHAH AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-23)
- MANGALMURTI KALA KRIDA AND SANSKRUTIK MANDAL v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-23)
- BHASKAR KARBHARI GAIKWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-23)
- P.K. POUNRAJ v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-23)
- MANDAR AJIT BORKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-22)
- NANDKUMAR BALKRISHNA MORE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-04-22)
- PRASANNA KAVICHNDRA RANA v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-22)
- AMAR AVINASH SHINDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-22)