LexRANJANA DESAI, A.S. OKA
183 recorded High Court judgment(s) · 2004–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 183 |
Disposal nature
| DISPOSED OFF | 101 |
| APPEAL DISMISSED/CONFIRMED | 24 |
| OTHERS DISPOSED OFF | 17 |
| RULE DISCHARGED | 11 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 9 |
| WITHDRAWN | 4 |
| APPEAL ALLOWED/REVERSED | 3 |
| PARTLY ALLOWED PARTLY DISMISSED | 3 |
Recent judgments
- nation textile corporation (maharastra north ) ltd. and ors. v. state of maharastra and 17 ors. — Bombay High Court (2006-03-31)
- ketna chitnis and ors v. uniuversity of bombay and ors — Bombay High Court (2006-02-21)
- prabhavati d kahar v. state of maharashtra and 3 ors — Bombay High Court (2006-01-13)
- PROF.VITHAL D.WANI and ORS. v. STATE OF MAHA and ORS. — Bombay High Court (2006-01-13)
- R. M. KANCHAN v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-01-13)
- D. T. KHANDHAR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2006-01-13)
- VASANT P.PATIL. v. I.I.T.POWAI, BOMBAY and ORS. — Bombay High Court (2006-01-13)
- SHIKSHAK PRATISHTAN and ORS. v. STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-01-13)
- SHRI SATISH V. PAI-RAIKAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2006-01-13)
- d.k.kesarkar and2 ors v. state of maharashtra and 3 ors — Bombay High Court (2006-01-13)