LexRANJIT MORE., RAJESH G. KETKAR
160 recorded High Court judgment(s) · 2012–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 160 |
Disposal nature
| OTHERS DISPOSED OFF | 125 |
| OTHER DISPOSED OFF | 21 |
| (unspecified) | 4 |
| Dismissed | 2 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| Disposed Off | 1 |
| DISMISSED | 1 |
| BAIL GRANTED | 1 |
Recent judgments
- ADARSH CO-OP. HOUSING SOCIETY LTD. AND ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-29)
- UNION OF INDIA THROUGH THE INDIAN ARMY v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-04-29)
- RAVI SHRICHAND PUNJABI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-11-24)
- SANJAY MADHUKAR LANDGE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-10-30)
- CHETAN RAMNIKLAL SHAH v. JYOTIKA PADAM RATANPAL AND ANR — Bombay High Court (2015-10-30)
- SANJAY MADHUKAR LANDGE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-10-30)
- TANZEEM AHMED S/O. INTEZAR AHMED SIDDIQUE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-10-30)
- SHAHBAAZ SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-10-30)
- AVINASH PARSHURAM JAGTAP AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-10-29)
- SONAL NAVJEET SHARMA @ SONAL SRINIVASAN v. NAVJEET JITENDRA SHARMA AND ORS — Bombay High Court (2015-10-29)