RANJIT MORE., . RANJANA DESAI

217 recorded High Court judgment(s) · 2010–2011

Courts

Bombay High Court

217

Disposed Off	85
(unspecified)	62
DISPOSED OFF	17
Allowed To be withdrawn	12
OTHERS DISPOSED OFF	12
Dismissed	8
Allowed	5
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	4

INTERNATIONAL ASSET RECONSTRUCTION COMPANY PVT. LTD. v. UNION OF INDIA — Bombay High Court (2011-08-20)
DR. HEMANT PIKALE AND ANR. v. MUNICIPAL CORPORATION OF GREATER AND 3 ORS. — Bombay High Court (2011-08-18)
ATUL PROJECTS INDIA LTD. v. BABU DEWOO FARLE AND 26 ORS. — Bombay High Court (2011-08-17)
SHRI VAKOJI BABU MITKE AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-12)
SHRI RAJESH NAVINCHANDRA SHAH AND ORS v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-11)
ANANT WAMAN JOSHI AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-11)
M/S SHREENATH CONSTRUCTION v. 1. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-04)
SHRI RAM HALURAM PATIAL AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-04)
M/S K .C. INDUSTRIES v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-08-03)
CHANDRAKANT BALARAM GAIKAR AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-03)