ABHAY AHUJA

1,090 recorded High Court judgment(s) · 2013–2026

Courts

Disposal nature

Recent judgments

• SHRI. MANOHAR KRISHNAJI MUGDUM (DESD) LRS. v. SHRI. MAHAVIR NIWAS TENANTS ASSOCIATION and ORS. — Bombay High Court (2026-02-06)
• MANOHAR KRISHNAJI MUGDUM (DESD) LRS. v. MAHAVIR NIWAS TENANTS ASSOCIATION and ORS. — Bombay High Court (2026-02-06)
• THE STATE OF MAHARASHTRA (THROUGH THE SPECIAL LAND ACQUISITION OFFICER) v. SMT. ANABAI BHASKAR PATIL — Bombay High Court (2026-01-27)
• PAN MUSIC AND MAGAZINES LTD. v. ASHOK COMML.ENTP.AND ORS — Bombay High Court (2025-09-23)
• SURYODAY SMALL FINANCE BANK LIMITED v. AMIT ASHOK LAD AND 2 ORS — Bombay High Court (2024-05-09)
• KOTAK MAHINDRA BANK LIMITED v. DILIP RAMDAYAL JOSHI — Bombay High Court (2024-05-09)
• AU SMAL FINANCE BANK LTD. v. A R TOURS AND TRAVELS AND 2 ORS. — Bombay High Court (2024-05-08)
• AU SMALL FINANCE BANK LTD. v. SHRADDHA TOURS AND TRAVELS THROUGH PROP DEEOAK SUDHAKAR KATE AND 2 ORS. — Bombay High Court (2024-05-08)
• AU SMALL FINANCE BANK LTD v. VEER TOURS AND TRAVELS AND 2 ORS — Bombay High Court (2024-05-08)
• ARIPORTS AUTHORITY OF INDIA, AIRPORT DIRECTOR v. P. K. HOSPITALITY SERVICES PVT LTD — Bombay High Court (2024-05-08)