LexRANJIT MORE., D.B. BHOSALE
40 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 40 |
Disposal nature
| OTHERS DISPOSED OFF | 24 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 12 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 2 |
| RULE ABSOLUTE | 1 |
| (unspecified) | 1 |
Recent judgments
- MANGALMURTI KALA KRIDA AND SANSKRUTIK MANDAL v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-23)
- ASHOK DEWAN v. K.H.S. JAMES AND ANR — Bombay High Court (2010-04-23)
- MOHAMMED HASAN BHIWANDIWALA v. THE SENIOR INSPECTOR OF POLICE AND ORS — Bombay High Court (2010-04-23)
- BANSI KRISHNA NARVADE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-04-23)
- PINTU @ VISHNU BAPURAO PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-22)
- VIJAY HARISHCHANDRA JADHAV v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-04-22)
- PINTU @ VISHNU BAPURAO PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-04-22)
- HARI DHONDIBA KHULE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-04-22)
- ADNAN MAIRAJ SIDDIQUI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-04-22)
- NANDU SITARAM SAWANT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-04-22)