LexR.Y. GANOO, . RANJANA DESAI
23 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 23 |
Disposal nature
| OTHERS DISPOSED OFF | 10 |
| APPEAL DISMISSED/CONFIRMED | 8 |
| PARTLY ALLOWED PARTLY DISMISSED | 2 |
| OTHER DISPOSED OFF | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| APPEAL ALLOWED/REVERSED | 1 |
Recent judgments
- RAMDHYAN BAIJNATH VISHWAKARMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-11-19)
- SHIVAIJ CHINTAPPA PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-01)
- SHIVAIJ CHINTAPPA PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-10-01)
- NAVAB ANSAR SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-09-26)
- NAVAB ANSAR SHAIKH AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-09-26)
- MUKESH GANESHKUMAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-09-09)
- RAMESH TULSHIRAM TANDURKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-08-29)
- M/S. HAWARE ENGINEERS AND BUILDERS PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-08-25)
- RAMDAS RAJARAM BHONGRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-08-25)
- SHRISHAIL BASAPPA BASARGI v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-08-22)