LexP.B. MAJMUDAR, RAJESH G. KETKAR
172 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 172 |
Disposal nature
| OTHERS DISPOSED OFF | 57 |
| Disposed Off | 51 |
| Dismissed | 10 |
| Rejected | 9 |
| Allowed | 7 |
| Rule Discharged | 7 |
| Rule Made Absolute | 6 |
| APPEAL ALLOWED/REVERSED | 4 |
Recent judgments
- JAGAN JAGANNATH THOMBRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-03-31)
- MR. DILIPKUMAR P DOSHI v. THE STATE LEVEL COMMITTEE OF SILVASSA AND ANR. — Bombay High Court (2010-08-26)
- M/S. SARGAM FOODS PVT. LTD. AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-07-08)
- THAKOOR ELECTROMECHNICAL PVT. LTD. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2010-07-08)
- ANIL DNYANESHWAR JAGTAP v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-05-06)
- ANIL NEMICHAND BAFNA AND ORS. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2010-05-06)
- DATE TANAJI HONAJI v. THE SECRETARY - STATE OF MAHARASHTRA - TRIBAL DEVELOPMENT DEPARTMENT AND ORS. — Bombay High Court (2010-04-29)
- SUNIL SHRIRAM SUKALIKAR AND ANR. v. THE STATE OF MAHARASHATRA AND ANR. — Bombay High Court (2010-04-29)
- MADHUKAR SHRIDHAR SHINDE v. NIRMALA VIJAY DWIVEDI AND ORS. — Bombay High Court (2010-04-29)
- JAYAPPA REVANSIDDHAPPA BANKAPURE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2010-04-29)