LexSHALINI PHANSALKAR-JOSHI, RANJIT MORE
671 recorded High Court judgment(s) · 2013–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 671 |
Disposal nature
| OTHERS DISPOSED OFF | 434 |
| Disposed Off | 91 |
| (unspecified) | 59 |
| Dismissed | 22 |
| RULE ABSOLUTE | 12 |
| Allowed To be withdrawn | 11 |
| Allowed | 10 |
| DELAY CONDONATED/REJECTED. | 9 |
Recent judgments
- RAMESH DAHYALAL SHAH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-12-06)
- RAMESH DAHYALAL SHAH v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-12-06)
- YARDI PRABHU CONSULTANTS AND VALUERS PVT LTD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-12-06)
- SHABBIR BASHIR MEMON v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- ANIL C. SHAH AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- JABIRALI SHAUKATALI QURESHI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- SENTHIL DHARAMRAJ NADAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)
- BHARATI NILESH MORE AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2017-11-30)
- DADA @ DADASAHEB BHAGWAN HAVALDAR AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2017-11-30)
- SANDESH SADANAND RANE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2017-11-30)