LexANUJA PRABHUDESSAI, V.M. KANADE
432 recorded High Court judgment(s) · 2014–2017
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 432 |
Disposal nature
| OTHERS DISPOSED OFF | 292 |
| DISPOSED OFF | 51 |
| (unspecified) | 26 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 16 |
| Disposed Off | 12 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 8 |
| Allowed To be withdrawn | 7 |
| WITHDRAWN | 7 |
Recent judgments
- JEHANGIR GAI AND ANR. v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 6 ORS. — Bombay High Court (2017-03-30)
- DEEPAK VALLABHJI DEDHIA AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-03-09)
- THE STATE OF MAHARASHTRA v. CHANDRAKANT VASANT AYARE — Bombay High Court (2015-02-20)
- M/S. URBAN INFRASTRUCTURE VENTURE CAPITAL LTD v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-02-04)
- KISHOR NANDLAL SHAH AND ORS v. THE MAHARASHTRA AND ANR — Bombay High Court (2015-02-04)
- SAVE OPEN SPACES AND 4 ORS v. PARASMANI CO-OP HSG SOCIETY (PROPOSED) AND 6 ORS — Bombay High Court (2015-01-19)
- SAVE OPEN SPACES AND 4 ORS v. PARASMANI CO-OP HSG SOCIETY (PROPOSED) AND 6 ORS — Bombay High Court (2015-01-19)
- COELHO PASCOLA v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2015-01-07)
- MR. RAMASHRAY CHAUTHI YADAV v. SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2014-12-09)
- SHAHAJIRAO DHONDIBA THORAT v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2014-12-05)