LexMRIDULA BHATKAR, . RANJANA DESAI
224 recorded High Court judgment(s) · 2009–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 224 |
Disposal nature
| OTHERS DISPOSED OFF | 129 |
| (unspecified) | 66 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 11 |
| APPEAL DISMISSED/CONFIRMED | 5 |
| DISPOSED OFF | 5 |
| Dismissed | 2 |
| TRANSFERED TO OTHER COURTS | 1 |
| DISMISSED | 1 |
Recent judgments
- VANDANA PRASHANT DESHMUKH v. STATE OF MAHARASHTR — Bombay High Court (2010-04-23)
- IMRAN MOHD. AMIN KHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-15)
- SHRI. CHANDRAKANT SHANKARRO MACHALE v. SHRI. ASHOK BHAIRU MOHITE AND OTHERS — Bombay High Court (2010-03-23)
- SHRI. CHANDRAKANT SHANKARRO MACHALE v. SHRI. ASHOK BHAIRU MOHITE AND OTHERS — Bombay High Court (2010-03-23)
- HARISH DHANAJI MHATRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)
- RASHTRIYA CHEMICALS AND FERTILIZERS LTD. v. THE CHAIRMAN. GROCERY MARKETS and SHOPS FOR GREATER BOMBAY and ORS. — Bombay High Court (2010-03-12)
- KHALID ABDUL RAZZAK KAZI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)
- HAROON EBRAHIM PATEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)
- SANJAY KALLAPPA BANSODE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)
- BASHIR AHMED USMAN GANI KHAIRULLA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-03-12)