LexN. J. JAMADAR, RANJIT MORE
529 recorded High Court judgment(s) · 2019–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 529 |
Disposal nature
| OTHERS DISPOSED OFF | 370 |
| Disposed Off | 56 |
| (unspecified) | 29 |
| RULE ABSOLUTE | 28 |
| Dismissed | 17 |
| DISPOSED OFF | 7 |
| OTHER DISPOSED OFF | 5 |
| Rule Made Absolute | 3 |
Recent judgments
- SWAPNIL ANAND WALINJKAR v. UNION OF INDIA THROUGH CHAIRMAN RAILWAY BOARD AND ANR — Bombay High Court (2021-03-11)
- SATYENDRA SINGH GURJAR v. UNION OF INDIA THROUGH THE SECRETARY, MINISTY OF FINANCE, DEPT. OF REVENUE , GOVT. OFI INDIA AND OR — Bombay High Court (2019-12-20)
- AJIT BABURAO PAWAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-10-22)
- UTTAMRAO NAMDEO WAGH v. UNION OF INDIA THRU THE OFFICE CHIEF MANAGER AND ORS. — Bombay High Court (2019-10-22)
- VISHAL KALA KRIDA VA SANSKRUTIK MANDAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-22)
- NEPTUNE MARINE PRIVATE LIMITED v. STATE BANK OF INDIA AND ORS — Bombay High Court (2019-10-22)
- VISHAL KALA KRIDA VA SANSKRUTIK MANDAL v. THE STATE OF MAHARASHTRA — Bombay High Court (2019-10-22)
- AJIT BABURAO PAWAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2019-10-22)
- SATYENDRA SINGH GURJAR v. CENTRAL BUREAU OF INVESTIGATION ACB, MUMBAI AND ANR. — Bombay High Court (2019-10-22)
- VINIT KUMAR v. CENTRAL BURAU OF INVESTIGATION AND ORS. — Bombay High Court (2019-10-22)