LexV.M. KANADE, . RANJANA DESAI
69 recorded High Court judgment(s) · 2003–2006
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 69 |
Disposal nature
| Disposed Off | 34 |
| Admitted and Disposed Off | 9 |
| OTHERS DISPOSED OFF | 5 |
| Rule Made Absolute | 4 |
| Allowed To be withdrawn | 4 |
| DISPOSED OFF | 4 |
| Rejected | 4 |
| Dismissed | 2 |
Recent judgments
- NARAYAN YADAV BHAGANAGARE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-30)
- NARAYAN YADAV BHAGANAGARE AND ORS. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-30)
- EAGLE INDUSTRIAL SERVICES PVT.LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-11-29)
- M/S.SHARMA SECURITY AND FIRE SERVICES PRIVATE LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2006-11-29)
- SHAMSUNDER HARIBHAU POTARE v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-29)
- PRASHANT RAMLING DIKOLE v. THE GOVT.OF MAHARASHTRA and ORS. — Bombay High Court (2006-11-29)
- BOMBAY ENVIRONMENTAL ACTION GROUP v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. AND BOMBAY OXYGEN CORPORATION LTD. (APPLICANT) — Bombay High Court (2006-11-29)
- FIRTURAM BANARASHI GUPTA AND ORS. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-29)
- IQBAL AHMED MOHD. NAZIR and ANR. v. THE MALEGAON MUNICIPAL CORPORATION and ORS. — Bombay High Court (2006-11-29)
- KIRAN SHANTARAM THAKUR v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2006-11-28)