ANUJA PRABHUDESSAI, N. R. BORKAR

231 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• ASHA PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-02-07)
• LATA RAMESH PABLE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2024-02-06)
• SHEHBAZ KHAKHU AND ANR v. STATE OF MAHARASHTRA — Bombay High Court (2024-02-06)
• CHANDA KOCHHAR v. CENTRAL BUREAU OF INVESTIGATION AND ANR. — Bombay High Court (2024-02-06)
• DEEPAK KOCHHAR v. CENTRAL BUREAU OF INVESTIGATION AND ANR. — Bombay High Court (2024-02-06)
• RAMDAS ANAJI MAHADIK @ VINHERKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-05)
• YOGESH SURYANKANT PATANKAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-02-05)
• YOGESH SURYAKANT PATANKAR AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-02-05)
• YOGESH SURYAKANT PATANKAR AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-02-05)
• YOGESH SURYAKANT PATANKAR AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2024-02-05)