LexA.A. SAYED, ABHAY AHUJA
409 recorded High Court judgment(s) · 2021–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 409 |
Disposal nature
| Disposed Off | 238 |
| DISPOSED OFF | 71 |
| Allowed To be withdrawn | 47 |
| Dismissed | 26 |
| WITHDRAWN | 16 |
| Allowed | 4 |
| OTHERS DISPOSED OFF | 2 |
| Dismissed for non-complying conditional Order | 2 |
Recent judgments
- MOHD. SALIM FIDA HUSSAIN CHOHAN AND ANR. v. THE MUNICIPAL CORPORATION OF GR. MUMBAI AND ANR. — Bombay High Court (2022-06-16)
- SHREE ENTERPRISES THR ITS PROPRIETOR v. MUNICIPAL CORPOATION FO RTHE CITY OF MIRA BHAYANDAR AND ORS — Bombay High Court (2022-06-15)
- DILIP PUNDALIK SHIRODKAR v. SANJAY TANAJI GURAV AND PRAVIN PARDESI AND 2 ORS. (RSP.) — Bombay High Court (2022-06-15)
- HARITA SUNIL PARAB AND ANR v. SMT. SHIVANI VICHARE AND ORS — Bombay High Court (2022-06-15)
- ATC TELECOM INFRASTRUCTURE PVT. LTD. v. NAVI MUMBAI MUNICIPAL CORPORATION AND ORS — Bombay High Court (2022-06-15)
- DHANANJAY EKNATH BHONDVE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-13)
- DHANANJAY EKNATH BHONDVE v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-13)
- SANDIP RAJU NAIK v. MURJI KANJI PATEL AND 3 ORS — Bombay High Court (2022-06-13)
- VINOD H KADAM v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-06-13)
- TEJPAL VELCHAND SHAH (OSWAL) AND ANR v. THE COMMISSIONER, PIMPRI CHINCHWAD MUNICIPAL CORPORATION AND ANR — Bombay High Court (2022-06-13)