LexRANJANA DESAI
1,277 recorded High Court judgment(s) · 1998–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1277 |
Disposal nature
| Disposed Off | 441 |
| OTHERS DISPOSED OFF | 187 |
| Rejected | 119 |
| Allowed | 111 |
| DISPOSED OFF | 88 |
| Dismissed | 52 |
| Granted | 47 |
| APPEAL DISMISSED/CONFIRMED | 42 |
Recent judgments
- MALHOTRA GLOBAL EXIM LTD v. STATE BANK OF INDIA and ORS — Bombay High Court (2011-08-02)
- MR. VINOD KISAN SATHE v. SHRI. MEGHNATH SADASHIV BODAS — Bombay High Court (2011-03-25)
- RAMESH LAXMAN RANAWARE and ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-20)
- PRADEEP B. SAWANT v. CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2010-08-18)
- VASISHTHA RAMBHAU ANDHALE v. THE CENTRAL BUREAU OF INVESTIGATION AND ANR — Bombay High Court (2010-08-18)
- CEMTRAL BUREAU OF INVESTIGATION v. PRADEEP BALCHANDRA SAWANT AND ANR. — Bombay High Court (2010-07-14)
- CENTRAL BUREAU OF INVESTIGATION v. VASHITHA RAMBHAU ANDHALE AND ANR. — Bombay High Court (2010-07-14)
- RAMJI BALDEO YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-06-10)
- THE STATE OF MAHARASHTRA v. VIJAY ANANT VASHIRDE — Bombay High Court (2010-05-07)
- MUNISH S. SHAH v. M/S. VITARA CHEMICALS LTD. AND ORS. — Bombay High Court (2010-04-16)