LexABHAY AHUJA
166 recorded High Court judgment(s) · 2022–2022
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 166 |
Disposal nature
| Disposed Off | 142 |
| DISPOSED OFF | 10 |
| DISMISSED | 5 |
| Allowed To be withdrawn | 4 |
| WITHDRAWN | 2 |
| Dismissed | 2 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 1 |
Recent judgments
- ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGES OF MAHARASHTRA AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-12-13)
- ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGES OF MAHARASHTRA AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-12-13)
- ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGES OF MAHARASHTRA AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-12-13)
- ASSOCIATION OF MANAGEMENT OF AYURVEDIC MEDICAL COLLEGES OF MAHARASHTRA AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-12-13)
- DEVIDAS RAJARAM SANGALE AND ANR v. THE STAE OF MAHA. THR. ADDI. CHIEF SEC. AND ORS — Bombay High Court (2022-12-09)
- THE NATIONAL HIGH SPEED RAIL CORPORATION LTD. v. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY AND 2 ORS. — Bombay High Court (2022-12-09)
- RAMESH SRIDAM RENKE v. MUNICIPAL CORP. OF GR. MUMBAI AND 2 ORS. — Bombay High Court (2022-12-09)
- RAM GOPAL KADAM v. STATE OF MAHARASHTRA — Bombay High Court (2022-12-09)
- SHUBHANGI SUNIL PATIL AND ORS v. MAHARASHTRA STATE ROAD TRANSPORTATION CORPORATION THR ITS MANAGING DIRECTOR AND ORS — Bombay High Court (2022-12-09)
- SHUBHANGI SUNIL PATIL AND ORS v. MAHARASHTRA STATE ROAD TRANSPORTATION CORPORATION THR ITS MANAGING DIRECTOR AND ORS — Bombay High Court (2022-12-09)