LexANUJA PRABHUDESSAI, R. M. JOSHI
682 recorded High Court judgment(s) · 2023–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 682 |
Disposal nature
| Withdrawn | 237 |
| DISPOSED OFF | 205 |
| APPLICATION ALLOWED | 174 |
| DISMISSED | 59 |
| RULE ABSOLUTE | 4 |
| CONVERTED TO OTHER TYPE | 2 |
| Disposed off/Dismissed for default | 1 |
Recent judgments
- KESHAV DASHRATHRAO WAPATKAR AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2023-05-03)
- DEEPAK VITTHAL KHALANE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-05-03)
- MOHAMMAD BIN SAEED BIN KILLEB AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-05-03)
- DIGAMBAR RAOSAHEB SHELKE AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2023-05-03)
- AKASH NAMDEO DHAKANE SINCE MINOR UNDER GUARDIAN OF HIS FATHER, NAMDEO DNYANOBA DHAKNEAND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-05-03)
- RANGRAO SHAMRAO BARSE AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-05-03)
- PRAVIN ASHOK WAGHMARE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-03-03)
- KANTABAI W/O. MURLIDHAR RAUT AND OTHERS v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-03-03)
- SUKHDEO MARUTI GAWALI v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2023-03-03)
- GOPAL S/O. MOTILAL MANDHANI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-03-03)