LexRANJIT MORE., A.M. BADAR
53 recorded High Court judgment(s) · 2016–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 53 |
Disposal nature
| OTHERS DISPOSED OFF | 39 |
| (unspecified) | 4 |
| Dismissed | 3 |
| RULE ABSOLUTE | 2 |
| OTHER DISPOSED OFF | 1 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 1 |
| DELAY CONDONATED/REJECTED. | 1 |
| BAIL GRANTED | 1 |
Recent judgments
- KARTIK ASHOK JHUNJHUNWALA AND ANR. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-09-14)
- PUSHPA W/O ANIL NARSALE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-09-14)
- PUSHPA W/O ANIL NARSALE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2018-09-14)
- BHARAT BHOIR AND ANR. v. TEHSILDAR AND EXECUTIVE MAGISTRATE THANE AND ORS. — Bombay High Court (2018-09-14)
- GODAVARI R. KUKREJA AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-09-14)
- SHRI. KIRAN BABURAO SAJANE v. THE DISTRICT COLLECTOR, KOLHAPUR AND ORS — Bombay High Court (2018-04-26)
- SHRI. KIRAN BABURAO SAJANE v. THE DISTRICT COLLECTOR, KOLHAPUR AND ORS — Bombay High Court (2018-04-26)
- KIRIT PURSHOTTAM KAPADIA v. THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS. — Bombay High Court (2018-04-26)
- UMESH VASUDEO YADAV v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-04-25)
- THE STATE OF MAHARASHTRA v. POPAT SOPAN KAPURE AND ORS — Bombay High Court (2017-04-25)