A. K. MENON

3,759 recorded High Court judgment(s) · 2013–2022

Courts

Disposal nature

Recent judgments

• ANGRE PORT PVT. LTD. v. SALE PROCEEDS OF GP ASPHALT I (IMO 9120891) — Bombay High Court (2022-11-29)
• THE CUSTODIAN v. REP REG SEEKING REQUISITE INFORMATION FROM STATE BANK OF INDIA AS PER ORDER DT 18-02-2022DT — Bombay High Court (2022-07-01)
• ASHWIN MEHTA v. THE CUSTODIAN — Bombay High Court (2022-07-01)
• WEAVINGS MANPOWER SOLUTIONS PRIVATE LIMITED v. EUPHORIA TECHNOLIGIES PRIVATE LIMITED — Bombay High Court (2022-06-30)
• JAGDISH MEGHJI NAKHUA v. OFFICIAL LIQUIDATOR OF DEVIDAYAL INDUSTRIES LTD AND ANR — Bombay High Court (2022-06-30)
• THE OFFICIAL LIQUIDATOR OF W.G.FORGE AND ALLIED INDUSTRIES LTD. (IN LIQUIDATION) v. BRITISH STEEL CORPORATION(EXPORT)LTD. — Bombay High Court (2022-06-29)
• THE OFFICIAL LIQUIDATOR OF SUMEET MACHINES LTD. (IN LIQUIDATION) v. M/S.VARKEY OVERSEAS TRADING CO.PVT.LTD., — Bombay High Court (2022-06-29)
• GURUPRASAD M. CHARI v. GOL OFFSHORE LTD (IN LIQN.) — Bombay High Court (2022-06-29)
• NILESH L. CHAWDA v. SUBLIME AGRO LIMITED AND ANR. — Bombay High Court (2022-06-29)
• SANJAY LAXMAN BHAGWAN v. M/S LIANG LIH MACHINE CO LTD. ANR. — Bombay High Court (2022-06-29)