LexD.Y. CHANDRACHUD, . RANJANA DESAI
190 recorded High Court judgment(s) · 2006–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 190 |
Disposal nature
| OTHERS DISPOSED OFF | 89 |
| DISPOSED OFF | 24 |
| Disposed Off | 23 |
| APPEAL DISMISSED/CONFIRMED | 21 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 8 |
| WITHDRAWN | 5 |
| APPEAL ALLOWED/REVERSED | 4 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 4 |
Recent judgments
- V P PATIL v. MR JUSTICE N D DESHPANDE and ORS. — Bombay High Court (2011-06-30)
- TATA METALIKS LIMITED v. ARATI DURGARAM GAVANDI AND ORS. — Bombay High Court (2011-01-27)
- TATA METALIKS LIMITED v. ARATI DURGARAM GAVANDI AND ORS. — Bombay High Court (2011-01-27)
- TATA METALIKS LIMITED v. ARATI DURGARAM GAVANDI AND ORS. — Bombay High Court (2010-07-02)
- TATA METALIKS LIMITED v. ARATI DURGARAM GAVANDI AND ORS. — Bombay High Court (2010-07-02)
- ARATI DURGARAM GAVANDI v. MANAGING DIRECTOR (USHA ISPAT LTD) AND ORS. — Bombay High Court (2010-02-24)
- ARATI DURGARAM GAVANDI v. MANAGING DIRECTOR (USHA ISPAT LTD) AND ORS. — Bombay High Court (2010-02-24)
- ARATI DURGARAM GAVANDI v. MANAGING DIRECTOR (USHA ISPAT LTD) AND ORS. — Bombay High Court (2008-10-06)
- ARATI DURGARAM GAVANDI v. MANAGING DIRECTOR (USHA ISPAT LTD) AND ORS. — Bombay High Court (2008-10-06)
- PRASHANT MAHADEO CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-06)