ANUJA PRABHUDESSAI, RANJIT MORE

4,030 recorded High Court judgment(s) · 2013–2019

Courts

Bombay High Court

4030

OTHERS DISPOSED OFF	1563
Disposed Off	1020
Dismissed	441
(unspecified)	398
Allowed	99
OTHER DISPOSED OFF	94
Allowed To be withdrawn	86
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	75

KHURSHED SOLI DHONDY v. THE GOVERNMENT OF THE KINGDOM OF THE NETHERLANDS AND ANR — Bombay High Court (2019-08-30)
KHURSHED SOLI DHONDY v. THE GOVERNMENT OF THE KINGDOM OF THE NETHERLANDS AND ANR — Bombay High Court (2019-08-30)
RAM KAILASH R. MISHRA v. ASSTT. ESTATE OFFICER (KHARGHAR) AND ORS. — Bombay High Court (2019-04-05)
MR. PRADEEP JALAN v. THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY AND ORS — Bombay High Court (2019-04-05)
SMT. TAI SAKHARAM CHAVAN v. LD. DISTRICT COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2019-04-05)
MORYA HOMES v. SLUM REHABILITATION AUTHORITY AND 9 ORS — Bombay High Court (2019-04-05)
SHRI. BAPU MARUTI BHUJBAL AND ANR. v. THE DIVISIONAL COMMISSIONER PUNE DIV. AND ORS. — Bombay High Court (2019-04-05)
SMT. TAI SAKHARAM CHAVAN v. LD. DISTRICT COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2019-04-05)
SHRI. BAPU MARUTI BHUJBAL AND ANR. v. THE DIVISIONAL COMMISSIONER PUNE DIV. AND ORS. — Bombay High Court (2019-04-05)
SMT. TAI SAKHARAM CHAVAN v. LD. DISTRICT COLLECTOR OF KOLHAPUR AND ORS. — Bombay High Court (2019-04-05)