LexRAJESH G. KETKAR, RANJIT MORE
172 recorded High Court judgment(s) · 2015–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 172 |
Disposal nature
| OTHERS DISPOSED OFF | 139 |
| OTHER DISPOSED OFF | 22 |
| (unspecified) | 3 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 3 |
| DISMISSED | 2 |
| ABATED | 1 |
| Disposed Off | 1 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- KULDEEPSINGH MATHARU v. ULHASNAGAR MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2018-02-08)
- SANTOSH DAUNDKAR v. STATE OF MAHARASHTRA AND 8 ORS. — Bombay High Court (2016-04-29)
- ADARASH COP-OP. HSG. SOC.LTD., AND ANR v. UNION OF INDIA AND ORS. — Bombay High Court (2016-04-29)
- MOHAMMED JAVED ABDUL SATTAR SHAHABAJKAR AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-10-30)
- YOGIN PRAVINCHAND JHAVERI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-10-30)
- PRAVIN BHASKAR TURE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-10-30)
- NARSI NANJI PATEL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-10-30)
- BABU HASAN SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-10-30)
- SWEEKAR B. VAISHANV AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-10-29)
- ABDUL HAMID MAPKHAN SHAH v. THE COMMISSIONER OF POLICE AND ANR — Bombay High Court (2015-10-29)