LexRANJIT MORE., . MRIDULA BHATKAR
23 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 23 |
Disposal nature
| OTHERS DISPOSED OFF | 18 |
| (unspecified) | 2 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| TRIAL BE EXPEDITED | 1 |
| Disposed Off | 1 |
Recent judgments
- RAVI RAMKRISHNA GHARAT v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2014-12-16)
- M/S. COMFORT INTECH LIMITED v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-12-16)
- PANDIT KISAN DAREKAR v. THE SUPRINTENDENT OF POLICE — Bombay High Court (2014-12-16)
- NADEEM MAJID OOMERBHOY v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-12-16)
- ASHA W/O. SUMIT BAGADIA v. SUMEET SUBHASH BAGADIA AND ANR. — Bombay High Court (2014-12-16)
- NAVKIRAN HUNDAL, AND ANR. v. SENIOR INSPECTOR OF POLICE DINDOSHI AND ANR. — Bombay High Court (2014-12-16)
- RAJKUMAR ARJUN WADKAR v. COMMISSIONER OF POLICE — Bombay High Court (2014-12-16)
- MOHAMMED ALLABAKSH SHAIKH AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2014-12-16)
- TANVEER SHARIFF v. THE SENIOR INSPECTOR OF POLICE AND ORS — Bombay High Court (2014-12-16)
- SHARAD RAMDAS DEVRE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-12-15)