LexRANJANA DESAI, RANJIT MORE
218 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 218 |
Disposal nature
| Disposed Off | 92 |
| (unspecified) | 60 |
| DISPOSED OFF | 17 |
| Allowed To be withdrawn | 15 |
| OTHERS DISPOSED OFF | 12 |
| Allowed | 8 |
| Dismissed | 6 |
| Rule Made Absolute | 2 |
Recent judgments
- INDIRA SRA CO-OPERATIVE HOUSING SOCIETY v. SHIVKRIPA BUILDERS AND DEVELOPERS AND ORS. — Bombay High Court (2011-08-22)
- SUNANDA KESHAV BHAVE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-12)
- SHRI VAKOJI BABU MITKE AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-12)
- VASANT VINAYAK SATHE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-12)
- ANTONIA BARNARDO D'SOUZA v. DISTRICT JUDGE, RAIGAD AND ORS. — Bombay High Court (2011-08-12)
- TARAPUR ANUSHAKTI PRAKALP PIDIT JANATA SAMITI and ORS v. UNION OF INDIA and ORS. — Bombay High Court (2011-08-11)
- SOMANI AND COMPANY PVT LTD. v. SHRI DASHMA ROOPJI THAKARE THROUGH LEGAL HEIRS AND ORS — Bombay High Court (2011-08-11)
- BHASKAR LAXMAN JOSHI AND ANR v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-11)
- KRISHNA RAMNARAYAN BOOB v. STATE OF MAHARASHTRA AND 2 ORS. — Bombay High Court (2011-08-08)
- NINA TULSIDAS KILACHAND v. RAMILA RAJNIKANT KILACHAND AND ORS — Bombay High Court (2011-08-08)