LexR.D. DHANUKA, ABHAY AHUJA
827 recorded High Court judgment(s) · 2020–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 827 |
Disposal nature
| Disposed Off | 575 |
| Allowed | 81 |
| RULE ABSOLUTE | 78 |
| DISPOSED OFF | 28 |
| Allowed To be withdrawn | 24 |
| Dismissed | 22 |
| Rule Made Absolute | 11 |
| By Transfer | 2 |
Recent judgments
- RAMCHANDRA MARUTI GONTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-05-02)
- RAMCHANDRA MARUTI GONTE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2023-05-02)
- RANGADAS SWAMI SHIKSHAN VIKAS MANDAL AND ANR v. SHAKUNTALA SHANTARAM DAHITULE AND ORS — Bombay High Court (2023-03-02)
- KYATALE SANTOSH RAMESH v. THE DIRECTOR- GENERAL CENTRAL INDUSTRIAL SECURITY FORCE AND ORS — Bombay High Court (2023-01-06)
- DR. PARVATHI VENKATESH v. STATE OF MAHARASHTRA AND 6 ORS — Bombay High Court (2022-01-10)
- UTTAM KESHAV SANKPAL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-01-07)
- UTTAM KESHAV SANKPAL v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2022-01-07)
- ZILLURRAHMAN SHAIKH S/o. ABDUL RAB SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2021-12-23)
- VIJAY PANDURANG SAWANT AND ORS. v. SAVITRIBAI PHULE, PUNE UNIVERSITY AND ORS. — Bombay High Court (2021-12-14)
- HRISHIKESH SANTOSH KAMBALE v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2021-12-04)