LexRANJANA DESAI, . MRIDULA BHATKAR
225 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 225 |
Disposal nature
| OTHERS DISPOSED OFF | 130 |
| (unspecified) | 56 |
| DISPOSED OFF | 18 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 12 |
| OTHER DISPOSED OFF | 3 |
| APPEAL ALLOWED/REVERSED | 2 |
| MODIFIED | 2 |
| TRIAL BE EXPEDITED | 1 |
Recent judgments
- MOHAMEDALI GULAM RASOOL SHAIKH AND 5 ORS. v. THE MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND ANR. — Bombay High Court (2011-07-28)
- PARVEENBI HANIF SHAIKH @ ASMA v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-05-05)
- VIJAY ANANT VASHIRDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-07)
- THE STATE OF MAHARASHTRA v. ROHAN PUSHPRAJ FANASGAONKAR — Bombay High Court (2010-05-07)
- NADIM AMINUDDIN SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-23)
- KRISHNA LIMBAJI KADAM v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-03-12)
- HAROON IBRAHIM PATEL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)
- MURLIDHAR TUKARAM MAGAR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-03-12)
- PARSHURAM GANPAT NALAVADE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-03-12)
- PANKAJ ARUN PATIL and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-03-12)