LexRANJANA DESAI, V.G. PALSHIKAR
99 recorded High Court judgment(s) · 2004–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 99 |
Disposal nature
| Disposed Off | 33 |
| Dismissed | 29 |
| Allowed | 19 |
| Dismissed for non-complying conditional Order | 6 |
| Allowed To be withdrawn | 5 |
| Rejected | 4 |
| Rule Discharged | 1 |
| Abated | 1 |
Recent judgments
- PREMANAND JANARDAN RAIKWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-25)
- PRABHAKAR D. PAWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-25)
- PRABHAKAR D.PAWAR v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2006-04-25)
- PREMANAND JANARDAN RAIKWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-25)
- PREMANAND JANARDAN RAIKWAR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-04-25)
- SHOBANA B.MANTRAWADI v. THE CHAIRMAN AND MANAGING DIRECTOR-SYNDICATE BANK and ORS. — Bombay High Court (2004-11-05)
- FRAMROZE KAIKHUSHRU BATLIBOI AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-01)
- DR. S.G. JOSHI v. UNION OF INDIA and ORS. — Bombay High Court (2004-09-01)
- RAMCHANDRA MADHUKAR TARAL v. R.S. DESHMUKH EXECUTIVE ENGINEER and ORS. — Bombay High Court (2004-09-01)
- BAPURAO BHAVANRAO DEWARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2004-09-01)