LexRANJANA DESAI, RAJESH G. KETKAR
255 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 255 |
Disposal nature
| OTHERS DISPOSED OFF | 147 |
| (unspecified) | 40 |
| Disposed Off | 26 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 13 |
| DISPOSED OFF | 7 |
| OTHER DISPOSED OFF | 5 |
| APPEAL DISMISSED/CONFIRMED | 3 |
| WITHDRAWN | 3 |
Recent judgments
- SANDEEP SHARADCHANDRA THAKUR v. NAVI MUMBAI MUNICIPAL CORPORATION AND ANR — Bombay High Court (2011-09-07)
- JASMINE K. GANDHI v. MANECK KALYANIWALA — Bombay High Court (2011-08-30)
- M/S GIRI ROADLINES AND COMMERCIAL TRADING PVT. LTD. v. STATEOF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-23)
- M/S K .C. INDUSTRIES v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-18)
- LAXMI INDUSTRIAL ESTATE v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-17)
- BANGUR NAGAR YOUTH WELFARE ASSOCIATION v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. AND DILIP GAVAI — Bombay High Court (2011-08-17)
- ASHOK GANGADHAR PURANIK v. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION, — Bombay High Court (2011-08-16)
- AMRISH KILACHAND v. SHREEMATI AMBALAL KILACHAND and ORS. — Bombay High Court (2011-06-16)
- MAHADEO BHAGOJI LAD AND ORS v. THE DIVISIONAL COMMISSIONER, REVENUE AND FOREST DEPARTMENT AND ORS — Bombay High Court (2011-05-05)
- MHADA GULMOHAR RESIDENT'S WELFARE ASSOC.and ANR. v. MHADA and ANR. — Bombay High Court (2011-05-05)