LexRANJIT MORE., V.L. ACHLIYA
390 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 390 |
Disposal nature
| OTHERS DISPOSED OFF | 308 |
| OTHER DISPOSED OFF | 45 |
| (unspecified) | 21 |
| RULE ABSOLUTE | 6 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 5 |
| RULE DISCHARGED | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- MOHSIN JAMAL KHAN @ MOHSIN PATHAN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-10-04)
- GOLDIE PARSHOTTAM SUD v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-03-04)
- DEVENDRA SURESH BHOGALE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- ULHAS RAVINATH MORE AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- ANSAR AHMED KHAN SON OF NISAR AHMED KHAN AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- ARCHANA @ LAXMI PRAKASH GHADGE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-03-03)
- SHAKIR BHAGWANI AND ANR v. MARIYAM SHAKIR BHAGWANI AND ORS — Bombay High Court (2016-03-03)
- BHIMRAO RAMAPPA KOMARE v. THE SUB-DIVISIONAL OFFICER AND ORS — Bombay High Court (2016-03-03)
- BHIMRAO RAMAPPA KOMARE v. THE SUB-DIVISIONAL OFFICER AND ORS — Bombay High Court (2016-03-03)
- ARCHANA @ LAXMI PRAKASH GHADGE v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-03-03)