LexS.B. MHASE, RANJIT MORE
101 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 101 |
Disposal nature
| DISPOSED OFF | 29 |
| OTHERS DISPOSED OFF | 25 |
| ABSOLUTE | 11 |
| DISMISSED | 9 |
| REJECTED | 6 |
| (unspecified) | 4 |
| JUDGEMENT | 3 |
| RULE ABSOLUTE | 3 |
Recent judgments
- QUADRICON PVT. LTD v. SHRI BAJRANG ALLOYS LTD — Bombay High Court (2009-03-17)
- RAJESH KRISHNARAO NIMBALKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- UMESH ANWAYA GOUDA v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- PANDURANG CHANGA CHIKLEKAR v. THE SENIOR INSPECTOR OF POLICE AND ORS. — Bombay High Court (2008-12-12)
- RAMAVATAR PANDURANG KOLI v. THE STATE OF MAHARASHTRA — Bombay High Court (2008-12-12)
- BHAUSAHEB RAOSAHEB ANDALKAR v. VASANT DAVKHARE AND ORS. — Bombay High Court (2008-11-14)
- BHURARAM SHIVAJI SOLANKI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2008-11-14)
- MANJU RAJESH MISHRA v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2008-11-14)
- C.L.ANTO v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2008-11-14)
- THE STATE OF MAHARASHTRA v. APPA @ PRAKASH HARIBHAU LONDHE AND ORS. — Bombay High Court (2008-11-14)