LexSHANTANU S. KEMKAR, RANJIT MORE
107 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 107 |
Disposal nature
| Disposed Off | 64 |
| Dismissed | 17 |
| Rule Made Absolute | 10 |
| (unspecified) | 8 |
| OTHERS DISPOSED OFF | 3 |
| Allowed | 1 |
| Granted | 1 |
| Rejected | 1 |
Recent judgments
- THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD v. SHRI SHARADKUMAR BHASKAR KHANDEKAR AND ORS — Bombay High Court (2017-03-16)
- THE CHIEF EXECUTIVE OFFICER v. SMT. JAYSHREE MADHUKAR LOHKARE — Bombay High Court (2017-03-16)
- THE CHIEF EXECUTIVE OFFICER v. SMT. VARSHA NAGNATH SATPUTE — Bombay High Court (2017-03-16)
- THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD v. SMT. VIDYA BABAN RASKAR — Bombay High Court (2017-03-16)
- HYDERABAD NATIONAL COLLEGIATE BOARD THROUGH PRESIDENT AND ORS v. MR. RAJENDRA G. KULKARNI AND ORS — Bombay High Court (2016-11-25)
- INAMDAR AYUB BABASAHEB v. STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY AND ORS — Bombay High Court (2016-05-06)
- GEETA MANOHAR CHAWLA v. HYDERABAD (SIND) NATIONAL COLLEGIATE BOARD THROUGH SECRETARY AND ORS — Bombay High Court (2016-05-06)
- MR. ANIL KUMAR T. SHUKLA v. THE STATE OF MAHARASHTRA AND 5 OTHERS — Bombay High Court (2016-05-06)
- SMT. VARSHA NAGNATH SATPUTE v. THE CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD AND ORS — Bombay High Court (2016-05-05)
- KAMBLE SACHIN MADHUKAR AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-05-05)