LexANUJA PRABHUDESSAI
12,799 recorded High Court judgment(s) · 2004–2025
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 12799 |
Disposal nature
| Disposed Off | 4014 |
| OTHERS DISPOSED OFF | 2159 |
| (unspecified) | 1429 |
| Allowed | 1060 |
| Dismissed | 846 |
| ANTICIPATORY BAIL GRANTED | 526 |
| C.A. Disposed off | 460 |
| BAIL GRANTED | 413 |
Recent judgments
- SHRI VIJAY AMBADAS DATTATRAYA PAWAR v. SHRI RAMPPA AMBANNAPA MASARE — Bombay High Court (2025-08-14)
- FOOD CORPORATION OF INDIA v. LACHAX COMMERCIAL AND COMPANY, PARTNERSHIP FIRM — Bombay High Court (2024-02-02)
- HARIBHAU THAKU RANDIVE v. CHANDRASHEKAR NAMDEV WAJGE — Bombay High Court (2024-02-02)
- FOOD COPORATION OF INDIA A GOVERNMENT OF INDIA UNDERTAKING v. LATESH KUMAR AND COMPANY — Bombay High Court (2024-02-02)
- KARLA PINTO IRIS v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-02)
- FOOD CORPORATION OF INDIA A GOVERNMENT OF INDIA UNDERTAKING v. KARTIK ENTERPRISES — Bombay High Court (2024-02-02)
- SURESH KAILAS GIRI v. STATE OF MAHARASHTRA — Bombay High Court (2024-02-02)
- RAMAKANT LOTU YADAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-02)
- SATISH BARKU PAWAR v. STATE OF MAHARASHTRA — Bombay High Court (2024-01-29)
- NAJMUNNISA ABDUL REHMAN BANDAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-29)