LexRAJESH G. KETKAR, R.M. BORDE
82 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 82 |
Disposal nature
| Disposed Off | 29 |
| (unspecified) | 16 |
| Dismissed | 9 |
| Rule Made Absolute | 7 |
| WITHDRAWN | 6 |
| Allowed To be withdrawn | 5 |
| Rejected | 5 |
| Rule Discharged | 2 |
Recent judgments
- SUNITA SUBHASH CHOPRA AND ANR v. THE CHIEF OFFICER, MUMBAI BUILDING REPAIR AND RECONSTRUCTION (M.B.R.R.) AND 4 ORS — Bombay High Court (2018-02-16)
- HIND OFFSHORE PVT. LTD. v. UNION OF INDIA AND 4 ORS. — Bombay High Court (2018-02-16)
- SHRI. SURYAKANT CHANDRAKANT AYAREKAR v. THE UNION OF INDIA THROUGH THE PRICIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-15)
- SHRI. SURYAKANT CHANDRAKANT AYAREKAR v. THE UNION OF INDIA THROUGH THE PRICIPAL SECRETARY AND ORS. — Bombay High Court (2018-02-15)
- SHRI. RAGHUNATH DARKU SATPUTE AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2018-02-14)
- PRIMO JOSEPH CROSS v. THE HON'BLE GRIEVANCE REDRESSAL COMMITTEE AND ORS 5 — Bombay High Court (2018-02-13)
- SHRI PAWAR GANESH BALKRISHNA v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-02-13)
- DR. MANJUSHA PUNDLIK SHIVADE v. MAHARASHTRA PUBLIC SERVICE COMMISSION AND ORS. — Bombay High Court (2018-02-12)
- ULHAS T. NAIK v. THE HON'BLE PRESIDENT OF INDIA AND 6 ORS. — Bombay High Court (2018-02-08)
- FILM STUDIOS SETTING AND ALLIED MAZDOOR UNION v. THE REGISTRAR AND ANR — Bombay High Court (2018-02-07)