A.A. SAYED, RAVINDRA V. GHUGE

168 recorded High Court judgment(s) · 2018–2018

Courts

Bombay High Court

168

Disposed Off	82
Dismissed	30
Allowed To be withdrawn	15
DISPOSED OFF	11
(unspecified)	7
Allowed	7
Dissmiss For Default/Non-Prosecution	6
OTHERS DISPOSED OFF	4

M/S REGAL SHIPPING AND MARINE SERVICES PVT. LTD. AND ORS v. STATE BANK OF INDIA THROUGH AUTHORISED OFFICER AND ANR — Bombay High Court (2018-05-04)
JANAKALYAN SAHAKARI BANK LTD. AND ANR. v. PREMLAKSHA R. PADUBIDRI — Bombay High Court (2018-05-03)
M/S. PROMINENT TOURS and TRAVELS P. LTD. v. KOTAK MAHINDRA BANK LTD. AND ANR. — Bombay High Court (2018-05-03)
CANARA BANK v. PROMINENT TOURS AND TRAVELS PVT. LTD. — Bombay High Court (2018-05-03)
MITALI BHATTACHARYA AND ANR. v. PROMINENT TOUR AND TRAVEL PVT. LTD. THROUGH ITS DIRECTOR — Bombay High Court (2018-05-03)
M/S. PROMINENT TOURS and TRAVELS P. LTD. v. KOTAK MAHINDRA BANK LTD. AND ANR. — Bombay High Court (2018-05-03)
MR. DHARAMRAJ NIVRUTTI JADHAV v. THE SAHYADRI SAHAKARI BANK LTD. THROUGH AUTHORISED OFFICER AND ORS. — Bombay High Court (2018-05-03)
SHANKAR MAYAPPA PADOLKAR v. THE CHAIRMAN, LONAR VIVIDH KARYAKARI SEVA SOCIETY MARYADIT AND ORS. — Bombay High Court (2018-05-03)
M/S. PROMINENT TOURS and TRAVELS P. LTD. v. KOTAK MAHINDRA BANK LTD. AND ANR. — Bombay High Court (2018-05-03)
M/S. PROMINENT TOURS and TRAVELS P. LTD. v. KOTAK MAHINDRA BANK LTD. AND ANR. — Bombay High Court (2018-05-03)