LexRANJANA DESAI
184 recorded High Court judgment(s) · 2002–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 184 |
Disposal nature
| DISPOSED OFF | 79 |
| Disposed Off | 28 |
| DISPOSED AT ADMISSION STAGE | 17 |
| JUDGEMENT | 13 |
| WITHDRAWN | 10 |
| OTHERS DISPOSED OFF | 7 |
| DISMISSED | 6 |
| Dismissed | 5 |
Recent judgments
- NIRA BHIMA SAHAKARI SAKHAR KARKHANA LTD. v. THE COMMISSIONER OF SUGAR MAHARASHTRA STATE — Bombay High Court (2011-08-26)
- PANDURANG SAHAKARI SAKHAR KARKHANA LIMITED v. 1. SHRI ASHOK N. KULKARNI — Bombay High Court (2011-08-26)
- PANDURANG SAHAKARI SAKHAR KARKHANA LIMITED v. 1. SHRI ASHOK N. KULKARNI — Bombay High Court (2011-08-26)
- THE MULA SAHAKARI SAKHAR KARKHANA LTD., SONAI v. ASHOK N. KULKARNI AND ORS. — Bombay High Court (2011-07-29)
- SHRI. VITTHAL SAHAKARI SAKHAR KARKHANA LIMITED, v. COMMISSIONER OF SUGAR AND ORS. — Bombay High Court (2011-07-21)
- SHRI. VITTHAL SAHAKARI SAKHAR KARKHANA LIMITED, v. COMMISSIONER OF SUGAR AND ORS. — Bombay High Court (2011-07-21)
- INDIAN PEOPLES TRIBUNAL A PROJECT OF SOCIO LEGAL INFORMATION CENTER v. THE COLLECTOR, RATNAGIRI AND ORS — Bombay High Court (2011-07-15)
- ASHOK RAJARAM SUTAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-06-17)
- ASHOK RAJARAM SUTAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-06-17)
- DISHA v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. AND VERSOVA ANDHERI SANKALPASIDDHI CHS LTD. — Bombay High Court (2011-04-29)