LexRANJANA DESAI, . R.S. DALVI
226 recorded High Court judgment(s) · 2007–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 226 |
Disposal nature
| Disposed Off | 139 |
| Allowed To be withdrawn | 23 |
| Dismissed | 16 |
| BAIL GRANTED / REJECTED(FOR APEAL) | 10 |
| OTHERS DISPOSED OFF | 9 |
| Rule Made Absolute | 4 |
| Allowed | 4 |
| Rejected | 4 |
Recent judgments
- THE STATE OF MAHARASHTRA AND ANR. v. SACHIN SUBHASH HUNDEKARI — Bombay High Court (2010-10-29)
- NANDU V. KADAM v. DILIP JAGANNATH SARODE AND ORS. — Bombay High Court (2010-01-28)
- NANDU V. KADAM v. DILIP JAGANNATH SARODE AND ORS. — Bombay High Court (2010-01-28)
- GOVIND BAPU POTLE v. CITY INDUSTRIAL AND DEVELOPMENT CORPORATION AND ORS. — Bombay High Court (2008-12-18)
- KALPANA VITTHAL BHOIR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-16)
- DILIP S/O.JAGANNATH SARODE v. THE MAHARASHTRA PUBLIC SERVICE COMMISSION AND ANR. — Bombay High Court (2008-05-06)
- DR.RAJARAM DHONDIBA SHINGTE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-24)
- DR.RAJARAM DHONDIBA SHINGTE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-04-24)
- VASUDHA GORAKHNATH MANDVILKAR v. THE CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED — Bombay High Court (2008-04-17)
- BHILWADI EDUCATION SOCIETY v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-03-28)