A.S. AGUIAR

813 recorded High Court judgment(s) · 2004–2005

Courts

Bombay High Court

813

DISPOSED OFF	507
EX-PARTE DECREE	72
WITHDRAWN	71
DISMISSED	37
CONSENT TERM	28
OTHERS DISPOSED OFF	16
REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ.	15
RULE DISCHARGED	14

CHETNA S. MANGALANI v. KANTA M. MANGALANI and ORS.VISHANDDAS B. MANGLANI — Bombay High Court (2005-10-07)
MR. KEDAR D. SINGH THAKURand ORS. v. BHANUKUMAR S/O. DHANRAJSINGH THAKUR and ORS — Bombay High Court (2005-10-07)
SUBHACHAND GIRI v. ANUBHAVATA S. GOSAIN and ORS. — Bombay High Court (2005-10-07)
KANTA M.MANGLANI v. SRICHAND S.MANGLANI and ORS — Bombay High Court (2005-10-07)
DAMODAR BAPUSAHEB SAWANT and ANR v. S.S.VICHARE and ANR — Bombay High Court (2005-10-07)
SMT. BALUBEN D. SINGH THAKUR v. MR. JEDAR S. THAKUR and ORS. — Bombay High Court (2005-10-07)
VIJAYA RAMESH BHATIA and ANR v. SRICHAND S. MANGLANI and ORS — Bombay High Court (2005-10-07)
n.c.sayta and ors v. b.m.sayta (respondent) — Bombay High Court (2005-10-07)
SUBHASHCHANDRA GIRI. v. 1. CHANDRAVATI RAMSHANKAR GIRI. — Bombay High Court (2005-10-07)
BANK OF BARODA v. S.K.JHA — Bombay High Court (2005-10-06)