LexRANJIT MORE., S.B. MHASE
92 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 92 |
Disposal nature
| DISPOSED OFF | 26 |
| OTHERS DISPOSED OFF | 24 |
| DISMISSED | 10 |
| ABSOLUTE | 8 |
| WITHDRAWN | 6 |
| REJECTED | 4 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 3 |
| OTHER DISPOSED OFF | 3 |
Recent judgments
- MOHAN RANGANATHAN v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-12-12)
- KRISHNAKUMAR BABURAO YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- RAMCHANDRA DATTATRAYA GHUGE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-12)
- RAMCHANDRA DATTATRAYA GHUGE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-12-12)
- SHALIK SUKA KOLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- RAJESH KRISHNARAO NIMBALKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- SAKSHI RAJESH MAHALE AND ANR v. THE SENIOR POLICE INSPECTOR AND ORS — Bombay High Court (2008-11-14)
- PARUBAI DEEPAK SHELAR AND ORS. v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-11-14)
- THE STATE OF MAHARASHTRA v. MOHAMMED AEES IDRIS ANSARI AND ORS. — Bombay High Court (2008-11-14)
- THE STATE OF MAHARASHTRA v. CHANDRAVARDHAN @ CHANDYA PRABHAKAR MHATRE AND ORS. — Bombay High Court (2008-11-14)