LexRANJIT MORE., . . SHALINI PHANSALKAR-JOSHI
713 recorded High Court judgment(s) · 2013–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 713 |
Disposal nature
| OTHERS DISPOSED OFF | 457 |
| Disposed Off | 79 |
| (unspecified) | 73 |
| Dismissed | 24 |
| Allowed | 18 |
| RULE ABSOLUTE | 11 |
| Allowed To be withdrawn | 11 |
| Rule Made Absolute | 9 |
Recent judgments
- ASHWINKUMAR SHETTY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-06)
- SHRIKANT MANIK VHATKAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- DADA @ DADASAHEB BHAGWAN HAVALDAR AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-11-30)
- YUNUSALI USMANALI CHULBUL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- JUMMAN PIRA SHAIKH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-11-30)
- SACHIN ASHOK AMBURLE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-29)
- LALSAHAB LADLESAHAB SHIVNAGI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-29)
- RAGHUNATH KONDIBA ITHAPE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-11-29)
- JAYANTILAL ROOPCHAND JAIN AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-29)
- JAYA TALAKSHI CHHEDA v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-11-29)