RANJIT MORE

129 recorded High Court judgment(s) · 2011–2015

Courts

Disposal nature

Recent judgments

• ADARSH NAGAR NAGARIK SEVA SAMITI AND ANR. v. THE CHIEF OFFICER, MUMBAI HOUSING AND AREA DEVELOPMENT BOARD AND ANR. — Bombay High Court (2015-09-01)
• SHRI. KETAN TIRODKAR v. STATE OF MAHARASHTRA, THROUGH SECRETARY, URBAN DEVELOPMENT AND ORS — Bombay High Court (2013-08-30)
• SANTOSH DATTARAM SAWANT AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2013-04-03)
• SAMBHAJIRAO LAXMANRAO SHIROLE (DECEASED) THR LRS SATISH S SHIROLE v. PANDHARINATH MUKUNDRAO DANGRE (DECEAED) THR LRS SHARAD P DANGRE — Bombay High Court (2013-02-08)
• KHED TALUKA CHALAK MALAK SANGH AND ANR. v. GARGI GAGOI AND ANR. — Bombay High Court (2012-11-26)
• NITIN SHANKAR DESHPANDE v. THE REGISTRAR GENERAL AND ANR — Bombay High Court (2012-11-22)
• SHRI. KETAN TIRODKAR v. REGISTRAR GENERAL BOMBAY HIGH COURT and ANR. — Bombay High Court (2012-10-10)
• BRIHANMUMBAI MUINCIPAL CORPORATION v. BAR COUNCIL OF INDIA AND ORS — Bombay High Court (2012-07-25)
• VAIJANATH PANDURANG VAZE v. UNION OF INDIA, THROUGH THE MINISTRY OF LAW AND JUSTICEDEPT OF JUSTICE AND ORS — Bombay High Court (2012-07-11)
• META COPPER and ALLOYS LTD. v. USHDEV INTERNATIONAL LTD. — Bombay High Court (2012-06-18)