LexRANJANA DESAI, D.B. BHOSALE
454 recorded High Court judgment(s) · 2005–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 454 |
Disposal nature
| OTHERS DISPOSED OFF | 184 |
| Disposed Off | 113 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 55 |
| Allowed | 13 |
| Allowed To be withdrawn | 11 |
| Dismissed | 10 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 10 |
| DISPOSED OFF | 10 |
Recent judgments
- MOHAN G. BAPAT v. ORIENTAL INSURANCE CO. LTD. — Bombay High Court (2009-07-09)
- MOHAN G. BAPAT v. ORIENTAL INSURANCE CO. — Bombay High Court (2009-07-09)
- ANAND HIRALAL DARGAR v. SLUM REHABILITATION AUTHORITY AND 5 ORS. — Bombay High Court (2008-08-12)
- M/S.GANNON DUNKERLEY and CO.LTD. v. G.S.BAJ — Bombay High Court (2008-01-16)
- DHARMAJI SUDAM MOKAL v. M/S. PARSAMPRIA PLANTATION LTD. AND ORS. — Bombay High Court (2007-07-17)
- NAVIN MOHANLAL KATARMAL v. THE STATE OF MAHARASHTA AND ORS. — Bombay High Court (2007-07-17)
- HEMEN BHUPENDRA SAMPAT v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-06-29)
- ANANT CHANDRU WAKE v. SUPERINTENDENT, KOLHAPUR AND ORS. — Bombay High Court (2007-06-29)
- SUNITA LAXMAN DHUMAL v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2007-06-29)
- MUNVAR AHMED KHAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-06-28)