LexA.A. SAYED, . ANUJA PRABHUDESSAI
447 recorded High Court judgment(s) · 2019–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 447 |
Disposal nature
| Disposed Off | 165 |
| Dismissed | 85 |
| (unspecified) | 73 |
| Allowed To be withdrawn | 47 |
| DISPOSED OFF | 35 |
| Allowed | 15 |
| Dissmiss For Default/Non-Prosecution | 14 |
| WITHDRAWN | 7 |
Recent judgments
- PRAKAH HARI VALLABHDAS SHROFF v. STATE OF MAHARASHTRA AND 2 OTHER — Bombay High Court (2022-06-10)
- NUSLI N. WADIA v. STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2022-05-31)
- IVORY PROPERTIES AND HOTELS PVT. LTD. AND ANR. v. THE STATE OF MAHARASHTRA AND 5 ORS. — Bombay High Court (2022-05-31)
- BHALCHANDRA VASUDEO BHASKARE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-30)
- BHALCHANDRA VASUDEO BHASKARE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-05-30)
- THE FILM AND TELEVISION PRODUCERS GULD OF INDIA LTD. AND ANR v. UNION OF INDIA AND ANR — Bombay High Court (2021-06-30)
- GAUTAMSHETH KISAN WADVE v. SDO, KHED AND ORS — Bombay High Court (2020-07-29)
- GAUTAMSHETH KISAN WADVE v. MANIRAM NAMDEO KALE AND ORS — Bombay High Court (2020-07-29)
- GAUTAMSHETH KISAN WADVE v. SDO, KHED RAJGURU NAGAR DIVISION AND ORS — Bombay High Court (2020-07-29)
- EUROCITY INDUSTRIAL PREMISES CO-OPERTIVE SOCIETY LTD. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2020-03-18)