A. K. MENON, V.M. KANADE

158 recorded High Court judgment(s) · 2014–2016

Courts

Bombay High Court

158

DISPOSED OFF	100
WITHDRAWN	18
DISMISSED	16
Allowed To be withdrawn	7
(unspecified)	5
CONSENT TERM	3
TRANSFERED TO APPELLATE SIDE	2
Allowed	2

MR. SANJAY DAMJI SHAH AND MEHUL JADAVJI SHAH v. VINOD ZAVERCHAND SHAH AND 3 ORS — Bombay High Court (2016-07-29)
YOGENDRA N. THAKKAR v. UNION OF INDIA AND 6 ORS. — Bombay High Court (2016-07-29)
MR. MAHENDRA B. SANGANI v. MR.VIPUL B. SANGANI AND 2 ORS..CITIBANK N.A.(APPLICANT) — Bombay High Court (2016-01-07)
CHANDRAPRAKASH GORAKHNATH SINGH v. UNION OF INDIA AND ORS — Bombay High Court (2015-10-23)
B.SRAVAN KUMAR S/O LATE B KONDAIAH v. TATA CAPITAL HOUSING FINANCE LTD AND 2 ORS — Bombay High Court (2015-10-23)
KHAN NAJMA BEGUM v. STATE OF MAHARASHTRA AND10 ORS. — Bombay High Court (2015-10-23)
KHAN NAJMA BEGUM v. STATE OF MAHARASHTRA AND 10 ORS. — Bombay High Court (2015-10-23)
GANDHI INDUSTRIAL CORPORATION v. THE GENERAL MANAGER — Bombay High Court (2015-10-23)
MANEK DARA SUKHADWALLA v. SHERNAZ FAROUKH LAWYER AND OTHERS — Bombay High Court (2015-01-20)
SMT. S.MANGALA v. AIRPORTS AUTHORITY OF INDIA AND 7 ORS — Bombay High Court (2014-12-02)