LexA.S. OKA, . . SHALINI PHANSALKAR-JOSHI
29 recorded High Court judgment(s) · 2012–2018
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 29 |
Disposal nature
| Disposed Off | 16 |
| DISPOSED OFF | 3 |
| Rule Made Absolute | 1 |
| Dismissed for non-complying conditional Order | 1 |
| (unspecified) | 1 |
| RULE ABSOLUTE | 1 |
| Dismissed | 1 |
| Rejected | 1 |
Recent judgments
- VIVEK VILAS SALUNKHE AND ORS. v. THE MANAGING DIRECTOR AND ORS. — Bombay High Court (2018-11-22)
- M/S. POONA TOOLS PVT. LTD. THROUGH THE DIRECTOR, MR. DHANANJAY PAWAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2018-11-22)
- SHRIRAM GLASS THROUGH PROPRIETOR, SHRI. ANNASAHEB KAJALE v. THE STATE OF MAHARASHTRA THROUGH THE DEPT. OF REVENUE AND FOREST AND ANR — Bombay High Court (2017-03-22)
- SHRI KULBHUSHAN KUSHABA AWATI v. SHRI. SHARAD BHARMA AWATI AND ORS. — Bombay High Court (2016-03-03)
- KISHORE MOTILAL SHAH AND ANR. v. THE DISTRICT COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2016-03-03)
- MR. ABDUL HAMID KHAN MATWAN v. THANE MUNICIPAL CORPORATION THROUGH COMMISSIONER AND ORS — Bombay High Court (2016-03-03)
- LADKU LAXMAN DHANGADE AND 3 OTHERS v. THE COMMISSIONER , MCGM AND 5 OTHERS — Bombay High Court (2016-03-03)
- KISHORE MOTILAL SHAH AND ANR. v. THE DISTRICT COLLECTOR, KOLHAPUR AND ORS. — Bombay High Court (2016-03-03)
- NASRUDDIN KAMRUDDIN ANSARI v. JOINT SUB-REGISTRAR (CLASS-2), MALEGAON-1 AND ORS — Bombay High Court (2016-03-03)
- M/S. VITTHAL TRADERS THROUGH PROPRIETOR, ARUN PARULEKAR v. SHRI SANTOSH PRALHAD PATIL AND ANR — Bombay High Court (2016-03-03)