LexR.S. DALVI, . RANJANA DESAI
216 recorded High Court judgment(s) · 2003–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 216 |
Disposal nature
| Disposed Off | 142 |
| Dismissed | 20 |
| Allowed To be withdrawn | 15 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 9 |
| Allowed | 8 |
| OTHERS DISPOSED OFF | 6 |
| DISPOSED AT ADMISSION STAGE | 2 |
| Rejected | 2 |
Recent judgments
- THE STATE OF MAHARASHTRA AND ANR. v. SACHIN SUBHASH HUNDEKARI — Bombay High Court (2010-10-29)
- LEELABAI VITTHALRAO BHEGADE v. UNION OF INDIA AND ORS. — Bombay High Court (2009-01-27)
- SAHAKARI BANK KARMACHARI SANGH v. THE DISTRICT DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES AND ORS. — Bombay High Court (2008-06-03)
- SAHAKARI BANK KARMACHARI SANGH v. THE DISTRICT DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES AND ORS. — Bombay High Court (2008-06-03)
- DILIP S/O.JAGANNATH SARODE v. THE MAHARASHTRA PUBLIC SERVICE COMMISSION AND ANR. — Bombay High Court (2008-05-06)
- BHILWADI EDUCATION SOCIETY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-28)
- HINDURAO ANANDA PATIL v. SHRI BHAIRAWANATH NAGARI SAHAKARI PAT SANSTHA LTD. AND ORS. — Bombay High Court (2008-03-28)
- HINDURAO ANANDA PATIL v. SHRI BHAIRAWANATH NAGARI SAHAKARI PAT SANSTHA LTD. AND ORS. — Bombay High Court (2008-03-28)
- PANDURANG NAMDEO RAJAGE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-27)
- RAVINDRA MARUTI GUJAR v. THE DISTRICT and SESSION JUDGE, and ORS — Bombay High Court (2008-03-25)