LexRAJESH G. KETKAR, D.B. BHOSALE
32 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 32 |
Disposal nature
| APPEAL DISMISSED/CONFIRMED | 19 |
| Disposed Off | 4 |
| APPEAL DISMISSED AT ADMISSION STAGE | 3 |
| OTHERS DISPOSED OFF | 3 |
| APPEAL ALLOWED/REVERSED | 1 |
| Allowed To be withdrawn | 1 |
| Rule Discharged | 1 |
Recent judgments
- TEJASVINI RAGHUNATH GALANDE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-11-15)
- JYOTI UMESH KALAMKAR v. UMESH SURESH KALAMKAR — Bombay High Court (2011-10-12)
- JYOTI UMESH KALAMKAR v. UMESH SURESH KALAMKAR — Bombay High Court (2011-10-12)
- NASIR ALI KHAN v. MOMINA BEGUM — Bombay High Court (2011-10-12)
- SHRI. SATISH GANPATRAO DABHADE v. WELFARE COMMISSIONER AND ORS — Bombay High Court (2011-10-12)
- MANU RAJAT CHOUDHARY v. RAJAT CHOUDHARY — Bombay High Court (2011-10-11)
- THE STATE OF MAHARASHTRA v. SAMPAT BABASO KALE AND ANOTHER. — Bombay High Court (2010-10-13)
- THE STATE OF MAHARASHTRA v. KRISHNA MAHADEV LOHAR and ORS. — Bombay High Court (2010-09-24)
- STATE v. RAGHUNATH NARAYAN PALAYEKAR and ORS. Vs RAGHUNATH NARAYAN PALAYEKAR AND OTHERS. — Bombay High Court (2010-09-16)
- THE STATE VS.H.G.PATIL and 19 ORS. v. H.G.PATIL and 19 ORS. — Bombay High Court (2010-09-15)