LexV.L. ACHLIYA, RANJIT MORE
389 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 389 |
Disposal nature
| OTHERS DISPOSED OFF | 311 |
| OTHER DISPOSED OFF | 39 |
| (unspecified) | 18 |
| RULE ABSOLUTE | 8 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 5 |
| Transfer to other Court | 2 |
| APPEAL DISMISSED | 2 |
| DELAY CONDONATED/REJECTED. | 1 |
Recent judgments
- ENERCON GMBH AND ORS v. THE STATE OFMAHARASHTRA AND ORS — Bombay High Court (2016-04-05)
- MOHD. AZAM ASLAM BUTT v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-04-05)
- RAJENDRA KISANRAO SHIRSATH v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-03-04)
- EQRAR HUSAIN ANSARI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-03-04)
- VHCL INDUSTRIES LIMITED v. UIC CORPORATION PVT. LTD., AND ORS — Bombay High Court (2016-03-04)
- KHWAJA MOHMAD SHAIKH @ BABLU AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- MAKARAND LAXMIKANT BHUJANG AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- NILESH PRABHAKAR MOGAL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)
- RAJAT RAKESH SINGHARIA SON OF RAKESH SINGHARIA v. MRS. PRAPTI RAJAT WIFE OF RAJAT RAKESH ALIAS RAJAT RAKESH SINGHARIA — Bombay High Court (2016-03-04)
- ASHFAQ JUMAN SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-03-04)