LexRAJESH G. KETKAR, . RANJANA DESAI
287 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 287 |
Disposal nature
| OTHERS DISPOSED OFF | 174 |
| (unspecified) | 36 |
| Disposed Off | 31 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 21 |
| DISPOSED OFF | 7 |
| Allowed To be withdrawn | 4 |
| RULE ABSOLUTE | 2 |
| APPEAL DISMISSED/CONFIRMED | 2 |
Recent judgments
- DATTATRAY BALKRISHNA SUMANT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-09-07)
- BANGUR NAGAR YOUTH WELFARE ASSOCIATION v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 5 ORS. — Bombay High Court (2011-09-07)
- DATTATRAY BALKRISHNA SUMANT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-09-07)
- NARAYAN ACCHYUT PATHAK v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-29)
- TARAPUR ANUSHAKTI PRAKALP PIDIT JANATA SAMITI and ORS v. UNION OF INDIA and ORS. — Bombay High Court (2011-08-25)
- RAJAN PANDURANG PARKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-24)
- SHAFIQ ABDUL RAZAK PATEL AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-23)
- KHYBER HOTEL CORPN.and ORS v. STATE OF MAHARASHTRA — Bombay High Court (2011-08-16)
- MANUBHAI PARAGJI VASHI v. STATE OF MAHARASHTRA AND 3 ORS. — Bombay High Court (2011-08-16)
- JOHNSON DYE WORKS PVT. LTD. v. SUPERINTENDANT OF LAND RECORD OLD CUSTOM HOUSE AND 2 ORS. — Bombay High Court (2011-08-16)