LexRANJANA DESAI, . R.P. SONDURBALDOTA
71 recorded High Court judgment(s) · 2008–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 71 |
Disposal nature
| Disposed Off | 51 |
| OTHERS DISPOSED OFF | 7 |
| DISPOSED OFF | 4 |
| Allowed To be withdrawn | 3 |
| Dismissed | 2 |
| Dismissed for non-complying conditional Order | 2 |
| Granted | 1 |
| Rule Made Absolute | 1 |
Recent judgments
- RONAK SUNIL MURARKA AND ANR v. THE NEW INDIA ASSURANCE CO. LTD. — Bombay High Court (2010-01-25)
- VANITA RAJKUMAR CHAMADIA v. M/S. TOWNSCAPE CONSTRUCTIONS AND OTHRS — Bombay High Court (2009-03-19)
- VIJAY BABURAO CHOWGULE v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-07-16)
- THE STATE OF MAHARASHTRA v. TANAJI NIVRUTTI PAWAR AND ORS. — Bombay High Court (2008-07-16)
- ASHOK BALOBA DOMBE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-15)
- ASHOK BALOBA DOMBE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-07-15)
- THE COMMISSIONER OF INCOME TAX CENTRAL - II, MUMBAI v. M/S. PALLAVI HOLDINGS P. LTD. — Bombay High Court (2008-07-02)
- JAGIRKRISHNA YASHWANTRAI DAVE v. DIPTI JAGIRKRISHNA DAVE — Bombay High Court (2008-07-02)
- JAYPRAKASH N. SHETTY v. DEEPA SHETTY — Bombay High Court (2008-07-01)
- LALITA GANGADHAR CHATLA v. GANGADHAR BHOJANNA CHATLA — Bombay High Court (2008-06-30)