LexSUNIL P. DESHMUKH, ABHAY AHUJA
453 recorded High Court judgment(s) · 2021–2021
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 453 |
Disposal nature
| DISPOSED OFF | 335 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 78 |
| Withdrawn | 22 |
| RULE ABSOLUTE | 8 |
| DELAY CONDONATED/REJECTED. | 5 |
| DISMISSED | 2 |
| ALLOWED TO BE WITHDRWAN AT FINAL HEARING STAGE | 2 |
| Admitted/Allowed/Granted/Rule Absolute | 1 |
Recent judgments
- JYOTI PRALHAD BAWAGE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- MAYURI NARAYAN BIRKALE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2021-03-12)
- MADHU NARAYAN BIRKALE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-12)
- VIVEK VASANT KADAM v. G. SHREEKANTH AND OTHERS — Bombay High Court (2021-03-11)
- KARUNA MOTIRAM JADHAV v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-11)
- THE PR. COMMISSIONER OF INCOME TAX - I, PUNE v. NAKODA MACHINERY PVT. LTD., AHMEDNAGAR — Bombay High Court (2021-03-11)
- THE PR. COMMISSIONER OF INCOME TAX - I PUNE v. NAKODA MACHINERY PVT. LTD., AHMEDNAGAR — Bombay High Court (2021-03-11)
- SHAIKH PASHA SHAIKH YUSUF v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-11)
- THE PR. COMMISSIONER OF INCOME TAX - 2 AURANGABAD v. M/S. PIYUSH ENTERPRISES, AURANGABAD — Bombay High Court (2021-03-11)
- MANOJ SURESH THAKUR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2021-03-11)