LexV.C. DAGA, RAJESH G. KETKAR
138 recorded High Court judgment(s) · 2011–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 138 |
Disposal nature
| Disposed Off | 49 |
| Dismissed | 27 |
| Allowed To be withdrawn | 20 |
| Allowed | 14 |
| Rule Made Absolute | 13 |
| Compromised/Consent Terms | 4 |
| Rejected | 4 |
| Rule Discharged | 3 |
Recent judgments
- S.A. PAREKH v. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE — Bombay High Court (2011-02-17)
- RIAZ PATEL v. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE — Bombay High Court (2011-02-17)
- BAPU SAMBHAJI LAVATE AND ANR v. JOINT CHARITY COMMISSIONER LATUR AND ORS — Bombay High Court (2011-02-17)
- HINA MANISH GAGLANI v. MANISH HARESH GAGLANI — Bombay High Court (2011-02-17)
- GANGURANI VEERANNA SABOJI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-02-15)
- THE THANE JANATA SAHAKARI BANK LIMITED v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-02-15)
- MOHAMMED SHAFI ABDUL KARIM v. FAZLUL RAHIMAN MOHAMMAD — Bombay High Court (2011-02-15)
- SHRI SANDEEP SAMBHAJI PHARATE, v. 1. THE STATE OF MAHARASHTRA, THROUGH ITS REVENUE AND FOREST DEPT. AND ORS. — Bombay High Court (2011-02-15)
- MOHAMMED SHAFI ABDUL KARIM v. FAZLUL RAHIMAN MOHAMMAD — Bombay High Court (2011-02-15)
- RAMRAKSHA RAMCHANDRA PAL v. JEEVAN JYOTI EDUCATION SOCIETY AND ORS — Bombay High Court (2011-02-15)