A.P. SHAH

440 recorded High Court judgment(s) · 1994–2005

Courts

Bombay High Court

440

Dismissed	182
Disposed Off	57
Rule Made Absolute	44
Allowed	35
Dissmiss For Default/Non-Prosecution	31
Allowed To be withdrawn	27
DISPOSED OFF	26
Rejected	23

KERALEEYA SAMAJAM and ANR. v. SHEETAL SHIVRAM PRABHU and ANR. — Bombay High Court (2005-10-28)
ASHOK SHANKAR GANDHI v. SHIVAJI UNIVERSITY (VICE CHANCELLOR) AND ORS. — Bombay High Court (2005-10-27)
PARVATIBAI SHANKARRAO AASABE AND ANR. v. SHRI BHAVIK VITTHAL SAMAJ AND ORS. — Bombay High Court (2005-10-27)
PARVATIBAI SHANKARRAO AASABE AND ANR. v. SHRI BHAVIK VITTHAL SAMAJ AND ORS. — Bombay High Court (2005-10-27)
ASHOK SHANKAR GANDHI v. SHIVAJI UNIVERSITY (VICE CHANCELLOR) AND ORS. — Bombay High Court (2005-10-27)
SHARVANI MOHANIS MOKASHI v. MOHANISH GAJANAN MOKASHI — Bombay High Court (2005-10-27)
TARIK ABDUL SATTAR GUJAR AND ANR. v. KAMAL GAJANAN ALSHI AND ORS. — Bombay High Court (2005-10-26)
SAM RUSTOMJI LAKDAWALLA AND ANR. v. THE TRUST FOR FUNDS AND PROPERTIES OF THE PARSI PANCHAYAT AT BOMBAY AND ORS. — Bombay High Court (2005-10-26)
RAMRATI BANSILAL GUPTA (DECD.)BY LRS.-SUMITRADEVI KRISHNA MOHAN AND ORS. v. ANANDKUMAR NARAYANSETH LAHOTI AND ANR. — Bombay High Court (2005-10-26)
DADU VITHU GAVADE AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2005-10-26)