LexK.R. SHRIRAM, RANJIT MORE
55 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 55 |
Disposal nature
| OTHERS DISPOSED OFF | 40 |
| OTHER DISPOSED OFF | 8 |
| (unspecified) | 3 |
| Dismissed | 2 |
| RULE ABSOLUTE | 1 |
| Disposed Off | 1 |
Recent judgments
- GIRISH MANHARLAL PARIKH v. STATE OF MAHARASHTRA — Bombay High Court (2016-01-28)
- ROHIT RAJAN AGARWAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-28)
- RAJU SHANKAR PANCHAL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-28)
- DILIP TUKARAM CHAVAN AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-28)
- MOHAMMED FARHAN SHAKIR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-01-28)
- RAJKUMAR ARJUN WADKAR v. COMMISSIONER OF POLICE AND OTHERS , SOLAPUR — Bombay High Court (2016-01-28)
- BHAGWAN PANDURANG SURVASE v. THE STATE OF MAHARASHTRA AND OTHERS 3 — Bombay High Court (2016-01-28)
- JANABAI SHIVRAM KAMBLE v. THE SENIOR INSPECTOR OF POLICE AND ORS. — Bombay High Court (2016-01-28)
- SAURABH HEMANT KASHALKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-01-28)
- JITENDRA V. DAVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-01-28)