LexV.M. KANADE, RAJESH G. KETKAR
54 recorded High Court judgment(s) · 2012–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 54 |
Disposal nature
| Disposed Off | 30 |
| OTHERS DISPOSED OFF | 6 |
| DISPOSED OFF | 5 |
| Allowed | 5 |
| Allowed To be withdrawn | 3 |
| Dismissed | 3 |
| ABSOLUTE | 1 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- MAHARASHTRA STATE COUNCIL OF EXAMINATIONS v. BALIRAM SHIVAJI NAIKWADE AND ANR. — Bombay High Court (2016-03-01)
- M/S. SHAKTI COMMERCIAL PREMISES SOCIETY LTD, THROUGH MAYUR ASHOK BHANUSHALI v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2016-03-01)
- DR. ATISH RANJAN v. STATE OF MAHARASHTRA, THROUGH SECRETARY, MEDICAL EDUCATION AND DRUGS DEPT AND ORS — Bombay High Court (2016-03-01)
- KRANTISINGH NANA PATIL GHAUK BHAJIPALA VYAPARI SANGH v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND 3 ORS. — Bombay High Court (2015-10-21)
- THE UNION OF INDIA AND 5 ORS. v. SMT. PUSHPA PRASHANT JAMAIYAR AND 30 ORS. — Bombay High Court (2015-10-21)
- SHANTARAM SATYAVAN GAONKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-08-06)
- SHANTARAM SATYAVAN GAONKAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-08-06)
- DR. PRIYANKA HEMANT PANSARE v. STATE OF MAHARASHTRA, THROUGH SECRETARY, MEDICAL EDUCATION AND DRUGS DEPT AND ORS — Bombay High Court (2015-08-06)
- THE BRIHANMUMBAI ELECTRIC SUPPLY AND TRASNPORT UNDERTAKING AND ANR. v. SHAILESH D. DHATRAK AND 2 ORS. — Bombay High Court (2015-08-06)
- D.V.PANDIT v. UNION OF INDIA and ORS. — Bombay High Court (2012-12-18)