LexANUJA PRABHUDESSAI, P.V. HARDAS
718 recorded High Court judgment(s) · 2014–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 718 |
Disposal nature
| OTHERS DISPOSED OFF | 478 |
| APPEAL CONFIRMED | 77 |
| APPEAL DISMISSED | 72 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 22 |
| ABATED | 19 |
| PARTLY ALLOWED PARTLY DISMISSED | 16 |
| RULE ABSOLUTE | 8 |
| OTHER DISPOSED OFF | 5 |
Recent judgments
- NAGESH CHANAVIRGAONDA PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-02-05)
- NAGESH CHANAVIRGAONDA PATIL AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-02-05)
- KONKAN BARGE BUILDERS PVT LTD AND ANR v. JANARDAN GOPINATH PATIL AND ORS — Bombay High Court (2014-10-27)
- THE STATE OF MAHARASHTRA v. DILIP BABRUVHAN GIRI AND ORS — Bombay High Court (2014-10-14)
- MANOJKUMAR SHRILAXMISHANKAR MISHRA v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-10-14)
- GANESH NARAYAN KINDRE v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-10-14)
- KULDEEP SANTOSH UPADHAYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-10-14)
- GOPINATH @ GOPYA SHANTARAM MHATRE v. THE STATE OF MAHARASSHTRA — Bombay High Court (2014-10-14)
- LAXMAN YESHWANT CHAVAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2014-10-14)
- IMTIYAZ MOHD SHAHID SHAIKH AND ANR v. THE STATE OF MAHARASSHTRA — Bombay High Court (2014-10-14)