LexRAJESH G. KETKAR, V.C. DAGA
158 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 158 |
Disposal nature
| Disposed Off | 59 |
| Dismissed | 33 |
| Allowed To be withdrawn | 19 |
| Allowed | 17 |
| Rule Made Absolute | 15 |
| Compromised/Consent Terms | 6 |
| Rejected | 4 |
| Rule Discharged | 3 |
Recent judgments
- HINA MANISH GAGLANI v. MANISH HARESH GAGLANI — Bombay High Court (2011-02-17)
- BAPU SAMBHAJI LAVATE AND ANR v. JOINT CHARITY COMMISSIONER LATUR AND ORS — Bombay High Court (2011-02-17)
- J.F. DSOUZA v. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE — Bombay High Court (2011-02-17)
- MADAN GOPAL DHAWAN v. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE — Bombay High Court (2011-02-17)
- MAHENDRA PITAMBAR CHAVAN v. SHITAL MAHENDRA CHAVAN — Bombay High Court (2011-02-17)
- CHAYA JAGAN KALE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-02-17)
- VIKAS VASANT PATIL AND ORS. v. STATE OF MAHARASHTRA THROUGH DIRECTOR OF LAND RECORDS, DIVISION PUNE AND ORS. — Bombay High Court (2011-02-15)
- VIJAY JAGAD AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-02-15)
- NASIR KHAN AKBAR KHAN AND ANR. v. JAI CO-OPERATIVE HOUSING SOCIETY LTD. AND ORS. — Bombay High Court (2011-02-15)
- PRAKASH MANOHAR UKRANDE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-02-15)